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State of Uttar Pradesh - Section

Section 353 in Rules under the United Provinces Excise Act, 1910

353.

The danger of corruption among the licensees is increased by the appointment of too many salesman and in order to check dishonest practices, the number of salesmen allowed to a shop should be restricted to its actual requirements and should generally be smaller than that prescribed. Selection of salesmen also requires careful scrutiny by the Collector. Unless the District Excise Officer has personal knowledge on any person, a report should always be obtained from the Excise Inspector concerned about his suitability before selecting him as a salesman.Excise Inspector should be careful not to recommend a large number of salesmen for any shop than would strictly suffice for its need.All Excise Inspectors should keep up-to-date information about the number of salesmen employed at various shops in -their circles and other particulars regarding them.Section XXXII-Rules Applicable to Various Licence-fee System I-The Graduated Surcharge Fee System