Section 318 in Rules under the United Provinces Excise Act, 1910
318. Action by excise Inspector in appeal or revision.
- Excise Inspector in-charge of a preventive circle shall submit to the Assistant Excise Commissioner a report in duplicate in Form D-30 immediately after an excise case ends in acquittal or discharge or in which an enhancement of punishment is desired. The Assistant Excise Commissioner shall immediately examine the record of the case, if necessary. He shall move the District Magistrate concerned to take action for filing appeal or revision as the case may be. He shall send to the Excise Commissioner also the duplicate copy of the report in Form D-30 along with his comments and particulars of the initial action taken by him in moving the District Magistrate.
