Section 881 in Rules under the United Provinces Excise Act, 1910
881. Excise Commissioner to appoint officer-in-charge of brewery.
- Every brewery shall be placed by the Excise Commissioner under the charge of an Excise Inspector to be designated as officer-in-charge of the brewery. The Excise Commissioner will, further, appoint such other officer of the Excise Department as he may deem fit to the charge of breweries. The pay of all such officers shall be met by the Government; provided that when the annual charges exceed ten per cent of the duty leviable on the issues made from the brewery to districts within the State, the excess shall be realised from the brewer.
