Section 462 in Rules under the United Provinces Excise Act, 1910
462. Agent to have access to register, etc.
- The Contractor's agent shall be entitled, on a written requisition to the Excise Inspector to see the registers and receipted applications to prove the spirit with his own instrument at the time the Excise Inspector is taking his proof, and to make his own measurements. Any objection he may have to the Excise Inspector's proof, gauge or calculation shall be made in writing to the Assistant Excise Commissioner.
