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State of Uttar Pradesh - Section

Section 463 in Rules under the United Provinces Excise Act, 1910

463. Lock.

- Except when transactions are actually in process, the Excise Inspector will keep his locks on the door, on all issue cocks and on the cocks fixed to the pipes leading to and from the pump.Note. - When an Excise Inspector in-charge of a bonded warehouse proceeds on leave or on tour, and if a consignment of spirit is expected to arrive during his absence he should hand over The key of the warehouse gate to the Tahsildar or Naib-Tahsildar who may be at headquarters. The key should be taken back when the Inspector returns to headquarters. On the arrival of the consignment the Tahsildar or Naib-Tahsildar in-charge of the key will admit it into the warehouse, but it will be taken into stock only after verification by the Excise Inspector on his return to the headquarters.