Section 60 in Rules under the United Provinces Excise Act, 1910
60. The Collector.
- Subject to the general control and direction of the Excise Commissioner, the administration of the Excise Department, in respect of fiscal policy and the prevention and prosecution of Excise crimes in any district, shall be under the charge of the Collector of the district. In particular and subject to the powers vested in Excise Licensing Boards and Advisory Committees, the Collector is responsible for-(1)the settlement of the number and location of shops to be licensed within the district;(2)selection of licensees;(3)renewal and cancellation of licences;(4)collection of licence fees;(5)control over the behaviour of licensed vendors;(6)the maintenance of district statistics and accounts;(7)all judicial works in connection with excise administration;(8)grant of rewards;(9)administration of contingent grants allotted to each district;(10)control over the detective work of Police and Revenue Officers; and(11)proceedings against landholders, lekhpals, chaukidars, etc. for contravention of provision of Section 57 and under paragraphs 70, 75 and 76.Note. - The Collector shall consult the Assistant Excise Commissioner in all important matters whenever necessary.
