Section 480 in Rules under the United Provinces Excise Act, 1910
480. Presentation of receipted application at a bonded warehouse.
- The applicant shall then present the receipted application to the Excise Inspector in-charge of the bonded warehouse, who after satisfying himself that the price and duty paid fully cover the quantity and class of spirit to be removed, shall make the necessary entries in the vendor's pass-book and cancel the receipted application under his initials, or if there is a clerk attached to the bonded warehouse, initial the receipted application and hand it over to the clerk for making the necessary entries in the vendor's pass-book, to which he will add his signature after checking the entries. In either case the Excise Inspector will be held strictly responsible if in any case it is found that the correct amount of duty had not been paid before the issue was made.Note. - Price and duty intoxicants of which issues are sought by a licensed vendors on any issue day, should be tendered through one treasury challan only. Issues must be made by the Excise Inspector in a single instalment, unless inadequacy of stock compels issues being made otherwise. When such a contingency arises, Excise Inspector shall report to the District Excise Officer accordingly (after giving issues of the maximum possible quantity of intoxicants) and keep a copy of his report on record.The Excise Inspector should insist upon the licensee taking issues, not later than the day following that on which issue price is tendered, and in case that day be a holiday, the day the warehouse is opened next for transacting work, whenever, a licensee deposits issue price through more than one treasury challan or fails to lift in time the issues due to him, the Excise Inspector will not make issues to him without prior approval of the District Excise Officer.
