197. Periodical stock-taking and levy of duty on excess deficiency.
- The Superintendent of Excise or in his absence, the officer-in-charge of the warehouse will take stock of all spirits in the warehouse on the last day of March, June, September and December in each year, or on the last preceding open day, if the last day be a Sunday or a holiday prescribed under Rule 187 and the Contractor shall pay to the State Government duty at the rate imposed under Section 20 of the Act on all spirits which may not be forthcoming and for which he shall be unable to account to the satisfaction of the Excise Commissioner in excess of an allowance of 0.25 (point two five) percent which will be made to him for wastage. Wastage for the purpose of collection of duty on the excess as aforesaid shall be calculated annually, that is at the end of each financial year for which the licence is in force. However, if Commissioner of Excise desires stock may be taken at any time.Provided that if it shall be proved to the satisfaction of the Excise Commissioner or of such officer, as he shall appoint, that such deficiency in excess of one half percent has been caused by accident or other unavoidable cause, the payment of duty at the above rate on such deficiency will not be required.
