Section 80 in Rules under the United Provinces Excise Act, 1910
80. Quarterly statements of consumption and crime.
- In order that the activities of the officers of the Excise Department and Police Officers may be regularly brought to the notice of the District Magistrate he will obtain from each local Excise Inspector a quarterly statement for his circle in Form G-24-A, showing separately the excise cases sent up by the excise staff and the police in his circle and the quarterly consumption on figures for the current and preceding three years. The statement should be put up before the District Magistrate in duplicate not later than the 15th of the month following the close of the quarter. Attention is specially invited to notes 2 and 3 which necessitate careful scrutiny of each case by the District Excise Officer who should be asked to submit his report along with the statement for the consideration of District Magistrate. Too much emphasis cannot be laid on the careful compliance with the provisions of paragraphs 70, 75 and 76 of this Manual.The District Magistrate should forward both copies of the statement with his remarks to the Excise Commissioner through the Assistant Excise Commissioner of the charge not later than the 20th of the month. The latter will add his own remarks and forward one copy of the statement to the Excise Commissioner. If, as a result of the quarterly scrutiny, the District Magistrate finds that a conference of the officers of the Police and Excise Department would be useful he should hold one under paragraph 78.
