Section 333 in Rules under the United Provinces Excise Act, 1910
333. Licences by whom signed.
- All licences shall be signed by the Collector or the District Excise Officer, and all licences under Section 24 by the Collector himself. These officers are reminded that they are personally responsible that all licences issued and counterparts accepted are strictly in accordance with the terms as sanctioned by higher authority and duly executed according to law.
