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State of Assam - Section

Section 382 in The Assam Excise Rules, 2016

382. Inspector of Excise.

(a)Inspectors of Excise are directly subordinate to the Superintendent of Excise, and under the general control of the Deputy Commissioner.
(b)They are required to spend 20 days in each month on tour, and to inspect all licensed premises once in each quarter unless the Deputy Commissioner or the Superintendent of Excise shall, for special reasons, prescribed a smaller number of inspection in the case of particular premises. They should pay particular attention to the inspection of country spirit, looking into the management by the licensees and the observance of the condition of licences, more specially in the case of country spirit shops situated in tea gardens and other industrial areas. Fluctuation in the consumption during the current year and the corresponding period of the previous year should be enquired into and embodied in the weekly diary. Besides regular inspections, Inspectors of Excise should pay surprise visits at usual intervals to Excise premises. The Inspector should change their modus operandi from time to time so as to make their visits really surprise ones.
(c)They should draw up fortnightly tour programmes and submit the same to the Superintendent of Excise under confidential covers at least a week before the commencement of the tours, so as to enable the latter to modify the programmes if necessary and issue order accordingly. Absence of any order will indicate that the programme has been approved. Any deviation from tour programme should be explained in the diaries which should contain information relating to work done daily both at headquarter and on tour. The diaries should be submitted weekly to the Superintendent of Excise who will after perusal, pass orders thereon and will also show portion containing any important or interesting matter to the Deputy Commissioner. When considered necessary, extracts from Inspectors diaries with his remarks will be forwarded by the Superintendent of Excise to the Sub-divisional Officers. After taking necessary action, the diaries will be filed in the Sadar Excise Officer or, if the Inspectors are serving in sub-divisions, will be sent to the sub-divisional Excise offices to be filed therein.
(d)Inspectors will, immediately upon the detection of a case submit a special report to the Superintendent of Excise, a copy of the report being at the same time submitted to the Sub-divisional Officer if the Inspector is stationed in a sub-division.
(e)Each Inspector of Excise is required to maintain a confidential note book, wherein all information relating to offence under the Excise and opium laws etc. and the names of notorious smugglers, suspects, informers and spies residing or working within his charge should be noted. The officer will also enter in the confidential note book details work done with informers and spies on every occasion and progress made towards the detection of a particular case or cases. Such note books will be open to inspection and scrutiny by his superior inspecting officers. When an officer is transferred from one station to another, he will make over the confidential note book to his successor or leave the same in a sealed cover to be opened and received by the latter.
(f)Inspectors are prohibited from accepting hospitality from licensed vendors.
(g)Inspectors who should ordinarily be kept informed of the visit by the Joint Commissioner of Excise, when time permits, make it a point of visiting him when he is in their circle headquarter.