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State of Uttar Pradesh - Section

Section 208 in Rules under the United Provinces Excise Act, 1910

208. Contents.

- The following directions should be observed in its preparation :
(1)The State Excise Administration report should, as far as possible, be taken as a guide to the subjects and the general construction of the report.
(2)The report should consist of the statements together with brief explanatory notes of those variations which really need explanation. The notes should be written continuously, with quarter margin on both sides of the paper.
(3)In dealing with licence Tees all observations, comparisons, etc. should be based on the gross receipts as shown in column II of Appendix C.
(4)In dealing with gallonage and still-head duty the amount actually consumed within the district should be taken. All references to consumption, the incidence of taxation thereof, should be made in terms of London Proof.
(5)Notable increases or decreases in the number of licensed shops for retail sale of liquor, drugs, etc. should be clearly and fully explained.
(6)There should be a brief survey of excise and opium crime during the year, with reference to any prosecutions of outstanding importance.
(7)In forwarding direct reports the Commissioner of the division should record his remarks in the margins of each report unless he chooses to make a general survey of excise matters in his division. District reports should not be detained beyond the proper dates.The sequence of subject of the report may be as follows :
Financial ... I- Gross receipts.
    II- Demands, collections and balances.
    III- Foreign spirit manufactured in India.
Foreign liquor ... IV- Beer manufactured in India.
    V- Foreign spirit and beer imported into India from overseas.
    VI- System in force.
    VII- Distilleries and staff.
Country spirit ... VIII- Consumption and duty.
    IX- Licence fees and shops.
    X- Outstills, if any.
Tari ... XI- Systems in force.
    XII- Licence fees and tree-tax.
Hemp drugs ... XIII- Duty and consumption.
    XIV- Licence fees and shops.
Opium ... XV- Duty and consumption.
    XVI- Licence fees and shops
Manufactured drugs ... XVII- Licences and permits granted.
Crime ... XVIII- Offences under-
    (a) the Excise Act,
    (b) the Opium Act,
    (c) the Opium Smoking Act,
    (d) the Dangerous Drugs Act.
    XIX- Prosecutions and rewards.
Public opinion ... XX- Temperance Societies.
General ... XXI- Any local matter which is also of State importance.
    XXII- Work of staff.
    XXIII- General remarks.
III-Retums