Section 300 in Rules under the United Provinces Excise Act, 1910
300. Monthly report of prosecutions in Form G-22.
- Every Excise Inspector in-charge of a preventive circle will prepare a statement in Form G-22 in triplicate in respect of all cases decided during a calendar month on the basis of G-21 reports received from the District Excise Officer and submit two copies of the statement to the Assistant Excise Commissioner by the 10th of the following months.A consolidated statement for each district will be prepared by the Assistant Excise Commissioner and submitted to the Excise Commissioner by the 15th of the month.
