Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Mizoram - Section

Section 266 in Mizoram Excise Rules, 1983

266. Inspector of Excise.

(a)Inspectors of Excise are directly subordinate to the Superintendent of Excise, and under the general control of the Deputy Commissioner. They should pay surprise visits at usual intervals to licenced premises.
(b)Inspector will, immediately upon the detection of a case, submit a special report to the Superintendent of Excise, a copy of the report being at the same time submitted to the Sub- divisional Officer if the Inspector is stationed in a sub- division.
(c)Each Inspector of Excise is required to maintain a confidential note-book, wherein all informations relating to offence under the Excise and Opium laws, etc., and the names of notorious smugglers, suspects informers and spies residing or working within his charge should be noted. The officer will also enter in the confidential note-book to his successor, or leave the same in a sealed cover to be opened and received by the latter.
(d)Inspectors are prohibited from accepting hospitality from licensed vendors.