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[Cites 0, Cited by 0] [Section 382] [Entire Act]

State of Assam - Subsection

Section 382(b) in The Assam Excise Rules, 2016

(b)They are required to spend 20 days in each month on tour, and to inspect all licensed premises once in each quarter unless the Deputy Commissioner or the Superintendent of Excise shall, for special reasons, prescribed a smaller number of inspection in the case of particular premises. They should pay particular attention to the inspection of country spirit, looking into the management by the licensees and the observance of the condition of licences, more specially in the case of country spirit shops situated in tea gardens and other industrial areas. Fluctuation in the consumption during the current year and the corresponding period of the previous year should be enquired into and embodied in the weekly diary. Besides regular inspections, Inspectors of Excise should pay surprise visits at usual intervals to Excise premises. The Inspector should change their modus operandi from time to time so as to make their visits really surprise ones.