Section 45 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
45. Scope of duties.
- The Officer-in-charge shall exercise such supervision as is required to ensure that alcohol issued for a certain preparation added to the materials which to make that preparation and that no portion of such alcohol is diverted to the other purposes.(2)Agents, clerks, compounders and other person, who have been duty authorized in this behalf by the licensee, and approved by the officer-in-charge, may enter into and carry out their work in connection with the manufacture during the working hours of the manufactory.(3)Any person duly authorized in this behalf by the licensee may sign all applications and indents for the issue of rectified spirit or finalized preparations.(4)Excise Officer specially empowered in this behalf by the Excise Commissioner, shall inspect the manufactory in accordance with the instructions prescribed herein and shall submit the notes of their inspection to the officer specified by the Excise Commissioner. They shall also be responsible for the correct maintenance of accounts and collection of duty by the office -in-charge.Section BManufacture outside bond of medicinal and toilet preparations containing alcohol, opium, Indian hemp and other narcotic drugs and narcotics
