381. Power and duties of Deputy Superintendent of Excise.
(a)The Deputy Superintendent of Excise is directly subordinate to Superintendent of Excise subject to general supervision of District Collector and under the general supervision and control of Commissioner of Excise.(b)All other officers of the Department within his jurisdiction will work under his supervision, subject to such order as may be issued from time to time by the higher authorities. The chief duty of the Deputy Superintendent of Excise is to obtain the best possible and maximum amount of work from the officers serving under him and a considerable portion of his time should be spent in personally training and guiding those officers and supervising their work. He is required to acquire a thorough knowledge of all matters connected directly or indirectly with Excise Administration of his area. He is required to take part in detection as an example and incentive to this subordinates.(c)The Deputy Superintendent of Excise should ordinarily spend 100 days on tour each year. He should draw up fortnightly tour programme and submit to Superintendent of Excise and Sub-divisional Officer or any other higher authority at least three days before the commencement of his tour. His diaries (which should contain information as to the work done daily both at headquarters and on tour) will be submitted in duplicate to the Deputy Commissioner through the Sub-divisional Officer and the Superintendent of Excise at the end of each month. The Deputy Commissioner after necessary action will sent the same to the Commissioner of Excise, who will after perusal, retain one copy in his office and return the other to the Sub-divisional Officer, when the same will be filed in the Sadar Excise office. Diaries containing confidential information will be submitted to the Sub-divisional Officer. In the course of his tours special attentions should be directed to the inspection and preventive work of the subordinate staff, to the investigation of offences under the Excise and Narcotics Drugs and Psychotropic Substances laws and to the sites and management of licensed premises on the observance of the conditions of licence, more especially in the case of country spirit shops in the tea garden and other industrial areas. Fluctuation in consumption should be enquired into and the causes thereof ascertained. The above matters and other of interest should be briefly noted in the monthly diaries.(d)The Deputy Superintendent of Excise should inspect shops and other licensed premises within his jurisdictions. He would pay visits to the warehouse and distilleries and supervise the operation of the warehouse and work of his subordinates. He is also required to inspect the work of the patrol parties and the station diary maintained in each circle to know the movements and work of each of the personal posted there.(e)All travelling and transfer allowance bills of the Sub-divisional Excise staff must be checked and passed by the Deputy Superintendent of Excise and signed as Head of the office and Controlling Officer. The Deputy Superintendent of Excise is authorized to disallow travelling allowance for a halt or journey or a number of halts or journeys where he finds that the halt or journeys have been made only for sake of travelling allowance or that the work done does not justify amount charged as travelling allowance. He is the drawing and disbursing officer of the Sub-divisional Excise office.(f)The Deputy Superintendent of Excise is authorized to grant festival advance, advance on transfer and advances and withdrawal from General Provident Fund of the Excise staff serving under him.
