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State of Uttar Pradesh - Section

Section 825 in Rules under the United Provinces Excise Act, 1910

825. Register in Form P.D.-11.

- All issues other than at fixed strengths, whether on pass or not, will be recorded in register P.D.11. Gauge and proof of each issue must be recorded therein immediately after they are taken. After issues are completed, the appropriate entries in registers P.D. 12, 13 and 14 must be made. Issues at fixed strengths will be recorded in registers B.W.L. 2 and the totals thereof in the P.D. - 12.Abstracts of registers, P.D.11 and B.W.L. 5 will be forwarded to the Collector of the district in which the distillery is situated at the close of each month. They must show the total issues ex-distillery to the districts and be supported by receipted application in Forms B.W.L. 6 or P.D.-19, by the distiller's application in Forms P.D. - 18, 20 and 21 and by the "accounts current" in Form P.D.-23. These enclosures will after examination be returned by the Collector to the distillery and deposited there.Issues to other districts must be shown underneath the district abstract in full detail.