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State of Goa - Section

Section 17 in The Goa, Daman and Diu Uniforms and Allowances to The Excise Executive Staff Rules, 1980

17. Gum boots for rainy season.

C - Scale of UniformsAn Excise Guard/Asstt. Excise Guard will be entitled to:
  Item Quantity Period
1. Woollen Fatigue cap with two buttons (yellow with "GoaExcise" Impression thereon). 3 For every two years
2. Shirts 3 -do-
3. Brooch Buckles 3 For five years.
4. Leather belt 1 -do-
5. Trousers. 3 For every two years.
6. Pairs of socks. 6 -do-
7. Pairs of boots. 3 -do-
8. Gum boots for rainy season. 1 For every five years.
9. Pairs of emblem "GOA EXCISE". 3 -do-
10. Rain coat Duck-Back or similar. 1 -do-
11. Wooden baton. 1 For two years.
12. Whistle with chain. 1 For five years.
13. Large tins of boot polish. 3 For one year.
14. Brushes for boots. 1 For every two years.
C - AllowancesPreparation and maintenance of uniform allowances.A Superintendent of Excise, Inspector and sub-Inspectors of Excise, will be entitled to be above allowances as follows:-
(i)Uniform Allowances.
1. Superintendent of Excise Initial grant of Rs. 500/- and renewal grant of Rs. 250/-after completion of each five years.
2. Inspector of Excise. Rs. 230/- per annum.
3. Sub-Inspector of Excise. Rs. 230/- per annum.
(ii)Maintenance Allowances.
1. Inspector of Excise. Rs. 7.50 per month.
2. Sub-Inspector of Excise. Rs. 7.50 per month.
Note. - The allowances at No. (i) and (ii) are granted as the Officers mentioned above are not entitled to uniforms supplied by Government.
(iii)Washing Allowances.
An Excise Guard/Assistant Excise Guard will be entitled to washing allowances at Rs. 2.50 ps. per month.The maintenance and washing allowances will not be paid in advance and it will not be admissible during the leave if it exceeds 15 days. When the leave commences in one month and ends in the following month, the allowances should be paid on prorate basis i.e. should not be paid for the portion of the month during which the person is on leave, but should be paid for the remaining portion of the month during which he is on duty.
Form E-1 Court feeStampRs. 10/-
(SeeRule 5)
Address in full...............................................Application for permit for Import/Transport of Indian made foreign liquors/rectified spirit/denatured spirit/country liquor.Date..................To,The Excise Commissioner,Panaji.Sir,Please permit me/us to import/transport, under bond/pre-payment of duty, the liquor described below from ... to... *by sea/rail/road via Check-post at....
Description of liquor No. of cases Bulk Litres Proof Litres Strength
         
I hereby enclose the treasury receipt No. .. dated.. for the Excise duty of Rs.... on the aforesaid quantity.Yours faithfully,* Name or situation of the bonded warehouse or of the licensed premises, in this State.(Delete the letters and words not applicable).Form E-2[See Rule 5(3)]Permit No..............Permit for import under bond/on pre-payment of duty of Indian made foreign liquor/denatured spirit/rectified spirit/country liquor.To,The Excise Officer-in-charge,Shri/Sarvashri................................ is/are hereby authorized to import "Under Bond"/"on pre-payment of duty" the liquor described below:-