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State of Assam - Section

Section 378 in The Assam Excise Rules, 2016

378. Power and duties of Deputy Commissioner of District.

- The Deputy Commissioner is primarily responsible for the Excise administration of his district and the control of the district Excise staff. He is required to inspect annually the district and sub-divisional excise offices, distilleries and spirit warehouses within his charge, and, as far as possible, shops licensed for the sale of intoxicants. A copy of his inspection notes will be forwarded to the Excise Commissioner with notes of action taken on any irregularity noticed therein. The annual settlement of the Excise shops situated in the Sadar sub-division should always be made by him personally, except in case of his unavoidable absence.