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State of Uttar Pradesh - Section

Section 1049 in Rules under the United Provinces Excise Act, 1910

1049. Head Salesman and his assistants, jointly and severally responsible.

- (8) The Head Salesman and Assistant Salesman shall all be jointly and severally responsible for any loss, misappropriation, wilful damage, theft and unnecessary wastage, etc. at the shop and the Collector may realize from all or one or more of them the entire amount of any such loss caused to Government. In case of a shop managed by a single Salesman the responsibility and liability shall devolve on its Salesman.