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State of Uttar Pradesh - Section

Section 65 in Rules under the United Provinces Excise Act, 1910

65. Other sub-divisional officer.

(1)It is to be particularly observed that the appointment of the District Excise Officer in no way lessens the responsibility of the rest of the district staff for the supervision within their respective jurisdiction of the branches of excise administration particularly entrusted to them by the Collector.
(2)Tour instructions. - On or before October 15, in each year, the Collector shall draw up the excise tour instruction for the guidance of the District Excise Officer and other sub-divisional officers. The instructions should specify all points on which both general information and information regarding particular areas is required in regard to the working of the existing excise arrangements the sufficiency or otherwise of the number of shops for the sale of intoxicants, the existence of illicit distillation, smuggling and other forms of Excise crime, the conduct of excise licensees, the opinions of the consuming and nonconsuming public and generally all matters affecting the excise administration of the district. By the end of their cold weather tour, and not later than May 1, these officers shall submit their reports to the Collectors on the points covered by the instructions with any suggestion which they may have to make as to opening or closing of shops.