Section 529 in Rules under the United Provinces Excise Act, 1910
529. Issue of tapper's permit.
- On receipt of the application the Excise Inspector shall forthwith take steps for the marking of the trees. He shall first enter necessary particulars from the receipted applications received from the treasury under paragraph 528 in the tree-marking register in Form C.L. 20 maintained for the purpose. All the close of each account month the Excise Inspector shall prepare a statement in duplicate containing total figures of Tar and Khajur trees and revenue derived therefrom in that account month (columns 4, 6 and 8 of register C.L. 20) and submit both copies to the Collector's office. The District Officer will cause these figures to be checked by the Excise clerk against the statements submitted by the Tahsildar under paragraph 528 above. After checking, the District Excise Officer will retain one copy of the statement submitted by the Excise Inspector for record in his office and return the other copy to the Excise Inspector after endorsing on it that it has been checked and found to agree with the figures submitted by the Tahsildar. The Excise Inspector shall then forward this copy to the Assistant Excise Commissioner who will again verify the figures at his inspection of Collector's office. The Excise clerk shall also maintain a register in manuscript showing the number of Tar and Khajur trees and the revenue derived therefrom in respect of each circle and the receipted applications will also be sent by the Excise Inspector of each circle to the Collector's office at the end of the month for cross-checkings with the entries made in this register and the siahas by the Excise clerk who will then append a certificate in the register to the effect that he has checked the receipted applications received from the Excise Inspector with the original siahas and found them correct.The Excise Inspector shall prepare the tapper's permit in duplicate in Form C.L. 16 and make over one part to the vendor, nothing on both copies the names of the subordinate deputed for the purpose of marking the trees.No subsequent alterations in the number and descriptions of the trees, or in the amounts deposited or the name of the applicant shall be made in the receipted applications or permit except under an order of the District Excise Officer or of the Collector. This order will be passed to the counterfoil of the application or permit. The Excise Inspector may, however, alter the names of the tappers, on the application of the vendors or owners of trees, without the sanction of the Collector or the District Excise Officer.Note. - In the case of alteration in the numbers and description of the trees or the name of the applicant, the Excise Inspector is authorized to make such alterations within ten days receipt by him of the receipted application.
