Section 122 in Rules under the United Provinces Excise Act, 1910
122. Charge of distillery or a bonded warehouse.
- When in-charge of a distillery or a warehouse it is the Excise Inspector's first duty to see that duty on all spirit or drugs has been correctly paid before they are issued, or in the case of issues under bond that the amount of duty leviable is covered by the bond. He should also control gauging storage and issue of spirit, see that the prescribed accounts are regularly kept up and readily enforce all precautionary measures against illicit issue of spirit or drugs.Departmental Excise Clerks
