Section 197 in Rules under the United Provinces Excise Act, 1910
197. Contents and methods of preparation.
- (i) A register for all licences issued under the graduated surcharge system shall be maintained in the Collector's office in Form G-I. It shall be opened as soon as possible after shops under the system have been assigned for the ensuing year. The register should be divided into separate parts for each class of shops. The arrangement should be by tahsils and a separate page should be allotted to each shop in alphabetical order. Further instructions for the maintenance of this register are given at the foot of the form.(ii)A complete list of all the shops in Form G-16 shall be prepared and supplied to the Superintendent of Police for the information of his subordinates and to the Assistant Excise Commissioner; extracts in Form G-15 relating to each tahsil and circle shall be supplied to the Tahsildar and the Excise Inspector concerned. A list in Form G-16 of all the country spirit and drugs shops shall also be furnished to each Excise Inspector in-charge of the warehouse.(iii)Any changes made in the extracts or lists during the year shall be notified from time to time to officers concerned.(2)Register of licence fees for tari shops under the tree-tax system
