Section 941 in Rules under the United Provinces Excise Act, 1910
941. Verification of stock on transfer of charges.
- These bonded warehouses will usually be in-charge of an Excise Inspector. The procedure to be observed on taking charge and for the verification and safe custody of the stock of bonded warehouses will be as follows :(1)An inspector when taking charge of drug warehouse must-(a) count the packages, (b) compare the entries of the cards with those in the register, (c) weigh each package and bring to the notice of the Assistant Excise Commissioner or Collector any case of short weight, and (d) examine the packages and bring to the notice any package which seems to have been tampered with.(2)When taking stock at the end of each month the Inspector must comply with (a), (b) and (d) in clause (1).(3)The key of the warehouse must not, under any circumstances, be handed over to a peon or any other person, and no one except the Inspector must lock and unlock the warehouse, which must never be opened except in his presence.(4)The stock should be checked not less than once a quarter by the Assistant Excise Commissioner of the charge.
