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State of Uttar Pradesh - Section

Section 819 in Rules under the United Provinces Excise Act, 1910

819. Monthly round by the officer-in-charge.

- The Excise Inspector in-charge of a distillery shall, once in every month, carefully inspect the entire distillery enclosure to ensure that there is no opening passage or crack in any building, receptacle or pipe through which liquor could be extracted unlawfully. Every such inspection should be noted in the Inspector's diary. Any defect noted in the course of the inspection should be reported immediately to the Assistant Excise Commissioner.