U.P. Spirituous Preparations (Inter-State Trade and Commerce) Control Rules, 1957

U.P. Spirituous Preparations (Inter-State Trade and Commerce) Control Rules, 1957 1. Title. 2. Extent and Commencement. 3. Definitions. 4. Import only under licence and these rules. 5. Application to be made to the Collector for a licence to import. 6. Grant of licence. 7. Procedure to be allowed at exporting place. 8. Importer to give intimation of the arrival of the consignment to the local Excise Inspector. 9. Release of the consignment. 10. Report on the examination. 11. Export only under licence and these rules. 12. Application for a licence to export. 13. Grant of licence. 14. Export under escort. 15. Production of importer's receipt. 16. Transport without licence. 17. Sale only under a licence. 18. Application to be made to Collector for licence to sell [Cf. Government Notification No. 63E/XIII275 (a)58, dated March 2, 1959]. 19. Grant of licence. 20. Duration of the licence. 21. Appeals. 22. Form and contents of appeals. 23. Presentation. 24. Rejection of appeals. 25. Date of hearing [Cf. Government Notification No. 4/VII275 (a)58, dated February 10, 1959]. 26. Notice to persons likely to be affected adversely. 27. Supply of copy of order to appellant and officer concerned. 28. Revision.

The U.P. Spirituous Preparations (Inter-State Trade and Commerce) Control Rules, 1957

Published vide Industries (C) and Excise Department Notification No. 3545-E/13-506-54, dated 2nd September 2, 1957

up613

In exercise of the powers conferred by Section 3 of the Spirituous Preparation (Inter-State Trade and Commerce) Control Act, 1955 (Act No. 39 of 1955) as delegated in the Government of India, Ministry of Commerce and Industry Notification No. SRO 2469, dated July 29, 1957 under Section 12 of the aforesaid Act, the Governor of Uttar Pradesh is pleased to make the following Rules :

1. Title.- These rules may be called the Uttar Pradesh Spirituous Preparation (Inter-State Trade and Commerce) Control Rules, 1957.
2. Extent and Commencement.- (1) These rules shall extend to the whole of the State of Uttar Pradesh.

(ii) They shall come into force from the date of their publication in the Government Gazette.

3. Definitions.- In these rules, unless there is anything repugnant in the subject or context,-

(1) "Act" means the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955;

(2) "Excise Commissioner" means Excise Commissioner of Uttar Pradesh;

(3) "Collector" means the Chief Officer incharge of the revenue administration of a district and shall include an Additional Collector;

(4) "District Excise Officer" means a gazetted officer of the Land Revenue Department of the district staff who has been placed in subordinate charge of the excise administration of the district by the Collector;

Note.-The sub-Divisional Officer of Karvi in Banda District Mahoba in Hamirpur District and Lalitpur in Jhansi District exercise the powers of District Excise Officer within the limits of their respective sub-divisions.

(5) "Assistant Excise Commissioner" means the officer in the Excise Department appointed under clause (d) of Section 10 of U. P. Excise Act, 1910;

(6) "Excise Inspector" means an officer of the Excise Department appointed under clause (d) of Section 10 of U. P. Excise Act, 1910;

(7) "Chemical Examiner" means the Chemical Examiner to the State Government and includes such other officer whom the State Government or in the case of Centrally administered areas the Central Government may, at any time, appoint as Chemical Examiner;

(8) "Bonded Manufactory" means the premises or any part of the premises approved and licensed for the manufacture and storage of medicinal and toilet preparations containing alcohol, opium, Indian hemp and other narcotic drugs or narcotics on which duty has not been paid;

(9) "To import" with its grammatical variations, means to bring into the State of Uttar Pradesh in the course of Inter-State Trade and Commerce;

(10) "Importing Place" means the place outside the State of Uttar Pradesh to which a Spirituous Preparation is exported;

(11) "To export" with its grammatical variations, means to take out of the State of Uttar Pradesh in the course of Inter-State Trade and Commerce;

(12) "Exporting place" means the place outside the State of Uttar Pradesh from which a Spiritual Preparation is imported;

(13) "To sell" with its grammatical variation, means to sell in the State of Uttar Pradesh in the course of Inter-State Trade and Commerce;

(14) "To transport" with its grammatical variations, means to move from one place to another within the State of Uttar Pradesh in the course of inter-State Trade and Commerce;

(15) "Licence" means the licence granted under these Rules;

(16) "Place of import" means the place in the State of Uttar Pradesh in which a Spirituous Preparation in imported;

(17) "Place of export" means the place in the State of Uttar Pradesh from which a Spirituous Preparation is exported;

(18) Words and expressions not defined in these Rules shall have the meanings respectively assigned to them in the Act.

Import

4. Import only under licence and these rules.- No spirituous preparation shall be imported save under a licence and in accordance with the provisions of these rules. '
5. Application to be made to the Collector for a licence to import.- Any person desiring to import (hereinafter referred to as the import) any spirituous preparation shall apply in Form "A" to the Collector for a licence in that behalf.
6. Grant of licence.- (1) On receipt of the application under Rule 5 the Collector shall make such enquiries as he deems necessary and may grant the applicant a licence in Form "B" (in four parts) on payment of a fee of Re. 1 or may refuse to grant the licence.

(2) In particular and without prejudice to the generality of the provisions contained in sub-rule (1), the Collector shall, in exercise of his powers in granting or refusing a licence, take into consideration the facts whether or not the spirituous preparation is required-

(i) for purposes of bona fide trade and commerce, and

(ii) for meeting the demand for its bona fide medicinal consumption.

(3) Cf. Government Notification No. 623-E/XI1I-275 (a)-58, dated February 10. 1959. - When the importer is granted a licence under sub-rule (1) the Collector shall hand over, Part III of the licence to the importer, retain Part I on his own record, send by post Part II to the Chief Excise Authority of the exporting place, and Part IV to the Excise Inspector of the circle in which the place of import is situated.

7. Procedure to be allowed at exporting place.- Before the spirituous preparation to be imported is despatched from the exporting place, the importer shall ordinarily obtain from the Chief Excise Authority at such place appointed on this behalf by the State Government concerned a certificate showing-

(i) that the Chemical Examiner at the exporting place has certified that the spirituous preparation to be imported is the same as it purports to be,

(ii) that the quantity and description of spirituous preparation contained in the consignment intended to be imported exactly correspond with the particulars shown in the licence,

(iii) that the receptacles or packages containing such preparation have been securely packed in his presence and sealed with his official seal.

8. Importer to give intimation of the arrival of the consignment to the local Excise Inspector.- The importer shall on arrival of the consignment of the spirituous preparation at its destination, inform the Excise Inspector of the circle and produce Part III of his licence before him. Such Inspector shall then examine, within seventy-two hours from the time of his receiving such intimation the consignment and satisfy that the seals on tire various receptacles and packages are intact and the number of receptacles and packages tally with that shown in the licence. If the seals are shown to have been tampered with the Excise Inspector shall open them and verify if the contents thereof are in accordance with the particulars shown in the licence.
9. Release of the consignment.- (1) If the consignment tallies in all respects with the details of the spirituous preparations given in Parts III and IV, the Excise Inspector shall hand over Part III and the consignment to the importer. If Part III does not tally with Part IV and if the discrepancy is not material, but the consignment tallies with Part IV, the consignment shall be handed over to the importer. In cases where there is a material discrepancy in Part III or where the consignment does not tally with the details of the spirituous preparation given in Part IV, the officer shall not release the consignment but report the facts to his immediate superior and act according to his orders.

(2) The importer shall not, in any way, deal with the consignment which is not handed over to him under sub-rule (1).

(3) In a case where the spirituous preparation which has been imported is not covered by a certificate from the Chemical Examiner of the exporting State to the effect that the spirituous preparation exported is the same as it purports to be the importer shall allow the Excise Inspector to take out three samples from each spirituous preparation, free of cost, for the purpose of analysis and shall not sell, distribute or otherwise deal with such spirituous preparation or remove it from any place without the previous permission of the Collector for any period not exceeding three months or till the analysis is known and communicated to him whichever is earlier.

10. Report on the examination.- The Excise Inspector shall, as early as possible, report to the District Excise Officer and the Assistant Excise Commissioner the result of his examination of the consignment under Rule 8 and the action taken by him under Rule 9.

Export

11. Export only under licence and these rules.- No spirituous preparation shall be exported for the purpose of its importation into a prohibition State save under a licence and in accordance with these rules.
12. Application for a licence to export.- Any person desiring to export (hereinafter referred to as exporter) any spirituous preparation shall apply in Form "C" to the Collector of the District or when the exporter is a Bonded Manufactory, to the Excise Inspector incharge of the Bonded Manufactory, for a licence in that behalf, together with a permit authorising the import granted by the appropriate authority of the district of import if such an import permit is necessary under the Rules for the time being in force in the State of import.
13. Grant of licence.- (1) On receipt of the application under Rule 12 the Collector or the Excise Inspector incharge of the Bonded Manufactory, as the case may be, shall make such inquiries as he deems necessary and may grant the applicant a licence in Form "D" (in four parts) on payment of a fee of Re. 1 or may refuse to grant a licence.

(2) In particular and without prejudice to the generality of the provisions contained in sub-rule (1), the Collector or the Excise Inspector concerned shall in exercising his powers in granting or refusing the licence, take into consideration the fact whether or not the spirituous, preparation is required-

(i) for purpose of bona fide trade and commerce; and

(ii) for meeting the demand for its bona fide medicinal consumption.

(3) Where an exporter is granted a licence under sub-rule (1) the Collector or the Excise Inspector incharge of the Bonded Manufactory, as the case may be, shall keep Part I of the licence in his record, send Part II by post to the Collector of the importing place, give Part III to the exporter and send Part IV to the Excise Inspector of the Circle in which the place of export is situated.

14. Export under escort.- When the Collector has ordered that the spirituous preparation shall be exported under excise escort, the exporter shall do so at his own expenses up to the nearest railway station in the State of Uttar Pradesh in cases where the consignment is sent by railway, and up to the farthest limit of the State in cases where it is sent by road.
15. Production of importer's receipt.- The exporter shall produce before the Excise Inspector of the Circle, or when the exporter is a Bonded Manufactory before the Excise Inspector incharge of such Bonded manufactory a receipt signed by the importer at the importing place in token of his having received the spirituous preparations covered by the licence. He shall produce such receipt as early as possible, within three months of the expiry of the licence for the export of the spirituous preparation.

Transport

16. Transport without licence.- Any person may transport any quantity of spirituous preparation from one place to another within the State of Uttar Pradesh in the course of inter-State trade and commerce, in respect of such spirituous preparation, provided that the transport has been covered by a licence under Rule 6 or 13 of these Rules.

Sale

17. Sale only under a licence.- No spirituous preparation shall be sold after its importation into the State of Uttar Pradesh save under a licence and in accordance with these Rules.
18. Application to be made to Collector for licence to sell [Cf. Government Notification No. 63-E/XIII-275 (a)-58, dated March 2, 1959].- Any person desiring to sell any spirituous preparation after its importation into Uttar Pradesh shall apply in Form "E" to the Collector for a licence in that behalf.
19. Grant of licence.- (1) On receipt of the application under Rule 17, the Collector shall make such inquiries as he deems necessary and may grant the applicant a licence in Form "F" on payment of fee of Re. 1 or may refuse to grant a licence.

(2) In particular and without prejudice to the generality of provisions contained in sub-rule (1) the Collector shall, in exercising his powers in granting or refusing the licence, have regard, to the following considerations whether or not the spirituous preparation is required-

(i) for purposes of bona fide trade and commerce; and

(ii) for meeting the genuine requirements of bona fide medicinal consumption.

20. Duration of the licence.- No licence under Rule 17 shall be granted for a period exceeding one year at a time and beyond the 31st March next following the date of commencement of the licence.

Appeals and Revision

21. Appeals.- (1) For the purposes of these Rules, the District Excise Officer shall be deemed to be subordinate to the Collector and the Collector shall be deemed to subordinate to the Excise Commissioner, Uttar Pradesh.

(2) All orders passed by any District Excise Officer or an Excise Inspector shall be appealable to the Collector, at any time within sixty days from the date of order complained of.

(3) All orders passed by the Collector and Excise Commissioner shall be appealable to the Excise Commissioner and the State Government respectively at any time within ninety days from the date of the order complained of :

Provided that no appeal shall lie against an order passed by the Excise Commissioner on appeal.

22. Form and contents of appeals.- (1) Every appeal shall be made in the form of a petition addressed to the authority to whom the appeal lies and shall be drawn up in concise and intelligible language, and shall bear the signature or mark of the appellant or of his duly authoritsed agents and shall also bear the court-fee stamp of the requisite amount fixed under the Court Fee Act, 1872.

(2) The petition of appeal shall contain the following particulars :

(i) the name, father's name, occupation and place or residence or address of the appellant,

(ii) the name and address of the writer of the petition;

(iii) the date of the order appealed against the petition;

(iv) a brief and precise statement of the fact; and

(v) the grounds of objection to the order appealed against.

The petition shall be accompanied by the order appealed against in original or an authentic copy thereof unless the omission to produce such order or its copy, as the case may be, is explained at the time of the presentation of the petition of appeal to the satisfaction of the Appellate Authority.

23. Presentation.- The petition of appeal shall either be presented to the Appellate Authority by the appellant or by his agent or be forwarded to such authority by registered post with acknowledgment due.
24. Rejection of appeals.- (1) If the petition of appeal does not comply with the requirement of Rules 22 and 23 it may summarily be rejected :

Provided that no appeal shall be rejected under this sub-rule unless the appellant is given such opportunity as the Appellate Authority thinks fit, so as to enable him to comply with the requirement of the said Rules.

(2) An appeal may also be rejected on other grounds which shall be reduced to writing by the Appellate Authority :

Provided that before an order rejecting an appeal under this sub-rule is passed, the appellant shall be given a reasonable opportunity of being heard.

25. Date of hearing [Cf. Government Notification No. 4/VII-275 (a)-58, dated February 10, 1959].- (1) If the Appellate Authority does not reject the appeal under Rule 24 it shall fix a date for hearing the appellant or his agent.

(2) The Appellate Authority may at any stage adjourn the hearing of an appeal to any other date.

If another date is fixed for hearing or any other date to which the hearing may be adjourned, the appellant does not appear before the said authority either in person or through an agent, the said authority may dismiss the appeal or may decide it ex parte as it thinks fit.

26. Notice to persons likely to be affected adversely.- Before an Appellate Authority passes any order in appeal, likely to affect any person adversely, it shall send to such person a notice and give such person a reasonable opportunity of being heard.
27. Supply of copy of order to appellant and officer concerned.- A copy of the order passed in appeal shall be supplied free of cost to the appellant or the person affected thereby and another copy shall be sent to officer whose order forms the subject-matter of the appeal.
28. Revision.- The State Government may call for and examine the record of any proceeding including those relating to the grant of a licence granted or applied for under these Rules, before any Excise Officer including the Collector

and the Excise Commissioner, for the purpose of satisfying itself as to the correctness, legality or propriety of any order passed and as to the regularity of such proceedings and may either amend, reverse, modify or confirm such order or pass such other order as it may deem fit. ,

Form 'A'

(See Rule 5)

Application for a licence to import Spirituous Preparations

1. Name and address of the applicant.
2. The description of spirituous preparation to be imported-

(a) Name of the spirituous preparation (together with the name of the manufacturer).

(b) Quantity.

(c) Alcoholic strength of the spirituous preparation.

3. Place, i.e. Shop no./House no. where it is to be imported together with the name of village/town, tehsil and district.
4. Name and address of the person from whom to be imported.
5. Exporting place (means of the Village/Town, Tehsi, District, and State).
6. Route by which to be imported (please state Railway route and also the road route, if any).
7. Purpose for which the spirituous preparation is required to be imported.
8. Whether the above spirituous preparation is available from any dealer or manufacturer in the State of Uttar Pradesh, and if so, why it is necessary to import it from outside.
9. Whether the applicant is a dealer in the above spirituous preparation and similar preparations, and if so, since how long he is doing the business of such dealer.
10. Whether the applicant has imported this preparation in the past, and if so, when and from whom.
11. Whether he holds a sale licence under-

(i) The Drugs Act, 1940;

(ii) The U. P. Excise Act, 1910;

(iii) The Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1954.

12. I have been convicted on............ (date)'......... of an..... offence.
13. I have not been convicted at any time.................... punishable under any provision of the U. P. Excise Act, 1910, the Spirituous Preparation (Inter-State Trade and Commerce) Control Act, 1955, the Dangerous Drugs Act, 1930 or the Drugs Act, 1940 or any other law relating to liquor, intoxicating drugs or opium; and that there is no Police/Judicial' proceeding pending against me in respect of such offence.

I declare that the above particulars are correct.

I undertake that as soon as the consignment of the above spirituous preparation is received at the above mentioned destinction, I shall inform the Local District Excise Officer of its arrival and shall keep the consignment intact for a period of 72 hours from the time of his receiving such intimation or till it is examined by him, whichever is earlier.

I request that a licence under the Spirituous Preparations (Inter-State Trade and Commerce) Control. Act, 1955 for the import of the spirituous preparations as stated above may please be granted to me.

Place

Signature of the applicant.

Date

To,

The Collector of .............

*Strike out whichever is not applicable

Form 'B'

(See Rule 6)

Part I

(For record in the office of the Collector)

No of ................ 19...

Licence for the import of spirituous preparation(s)

Licence is hereby granted to Sri/Sarvashri.............of in the village/town of in the tehsil of in the district of.(hereinafter called "the licensee") under the subject of the provisions of the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955 and the Rules made thereunder, authorizing him/them to import into his/their shop/house No situated in the village/town of in the tahsil of ......................... in the district of .......... the marginally noted spirituous preparation(s) from Sri/Sarvashri/........

of .......... from his/their shop/house in the village/town

of .......... in the tahsil of ....... in the district

of ............ in the State of ...................... subject to following conditions, namely-

(1) The licensee shall bring the abovementioned spirituous preparation(s) by the following route, namely.................

(2) The consignment of the spirituous preparation covered by this licence shall be examined by the Local Excise Inspector at [........................]and the licensee shall give intimation of the arrival of such consignment at its destination immediately to such officer and shall keep the consignment intact for a period of 72 hours from the time of receipt of such intimation by the said officer or till it is examined by such officer, whichever is earlier.

(3) The licensee shall bring into his shop/house mentioned above the abovesaid spirituous preparation(s) before day of 19 ...............

(4) This licence shall remain in force up to ........................ day of................19........

Place ..............	Collector of........
Date ...............
Seal ...............

 

Serial No.	Name of spirituous preparation (together with the name of its manufacturer)	Quantity	Alcoholic strength

Form 'E'

(See Rule 19)

Application for a licence to sell spirituous preparation

1. Name and address of the applicant.
2. Place, i.e. Shop No.................. house No.............. where spirituous preparations are to be sold (together with the names of village/town, tahsil and district).
3. Whether the applicant is a dealer in spirituous preparations, and if so, since how long he is doing the business of such dealer.
4. Whether the applicant holds a sale licence under-

(i) The Drugs Act, 1940;

(ii) The U. P. Excise Act, for the sale of notified spirituous preparations.

5. I have been convicted on .................. (date).

I have not been convicted at any time of an offence punishable under any provision of the U. P. Excise Act, and the Rules made thereunder, the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955, the Dangerous Drugs Act, 1930 or the Drugs Act, 1940 or any other law relating to liquor, intoxicating drugs or opium; and that there is no Police/ Judicial* proceeding pending against me in respect of such offence.

I declare that the above particulars are correct.

I request that a licence, under the Spirituous Preparations (Inter-State Trade and Commerce) Control. Act, 1955 for the sale of spirituous preparations may please granted to me for the year ending March 31, 19.................

Place

Date

Signature of the applicant.

To,

The Collector of ...............

* Strike out whichever is not applicable.

Form 'F'

(See Rule 16)

No of ............... 19.....

Licence for the sale of spirituous preparation

Licence is hereby granted to Sri/Sarvashri..............of in the village/town of in the tahsil of................... in the district of............(hereinafter called "the licensee") under the subject to the provisions of the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955) and the Rules made thereunder, authorizing him/them to sell at his/their shop/house No...............situated at ........ in the village/town of ........ in the tahsil of ......... in the district of .......... spirituous preparations during the period from ........... to March 31, 19......, subject to the following conditions namely :

1. The licensee shall pay to the the Collector a fee of Re. 1.
2. The licensee shall keep all relevant documents concerning the import/ export and sale of spirituous preparations and shall produce them for inspection by any officer of the Excise Department not below the rank of an Excise Inspector whenever required by him.
3. The licensee shall satisfy the Excise Inspector about the transactions made by him in the course of his Inter-State Trade and Commerce in respect of spirituous preparations.
4. The licensee shall furnish any information required by the Inspecting Officer or the District Excise Officer or the Collector in connection with his business of selling spirituous preparations.
5. The licence shall be hung at a conspicuous place in the licensee's shop/ house and shall be produced on demand by an officer of the Excise Department not below the rank of an Excise Inspector.

Place ..............	Collector of........
Date ...............
Seal ...............

Notifications

Issued by Ministry of Commerce and Industry vide 'Gazette of India', Part II, under sub-section (ii) of Section 3 of the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955

Section 1 (3)

S.R.O. 2467, dated July 29, 1957-In exercise of the powers conferred by sub-section (3) of Section 1 of the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955 (39 of 1955), the Central Government hereby appoints the 2nd day of September, 1957, as the date on which the said Act shall come into force. [No. 32 (5)-Com. (Genl.)/57[.

Section 2 (e)

S.R.O. 2468, dated July 29, 1957-In exercise of the powers conferred by clause (e) of Section 2 of the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955 (39 of 1955), the Central Government hereby specifies the States of Bombay, Madras and Uttar Pradesh as being the States in which or any part of which the consumption of alcoholic liquors is generally prohibited by law. [No. 32 (5)-Com. (General.)/57).

Section 4

S.O. 1441, dated April 29, 1965-Whereas the Central Government is satisfied that Control of the Inter-State Trade and Commerce in Eau-de-Cologne is necessary in the public interest; Now, therefore, in exercise of the powers conferred by Section 4 of the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955 (39 of 1955), the Central Government hereby declares Eau-de-Cologne to be a Spirituous Preparation within the meaning of that Act.

Section 12

S.R.O. 2469 dated July 29, 1957-In exercise of the powers conferred by Section 12 of the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955 (39 of 1955), the Central Government hereby directs that the power to make rules under Section 3 of the said Act shall be exercisable also by the State Government of Bombay, Madras and Uttar Pradesh subject to the condition that the rules shall have no effect so far as they are repugnant to any order or rules made under the said Act by the Central Government. [No. 32 (5)-Com. (General.)/57],

Section 13

S.R.O. 2277-A, dated August 30, 1957-In exercise of the powers conferred by Section 13 of the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955 (39 of 1955), the Central Government hereby exempts the following spirituous preparations from all the provisions of the said Act, viz., :

(i) Asavas and Aristas containing self-generated alcohol in which the alcohol content does not exceed two per cent proof spirit.

(ii) other medicinal preparations containing alcohol falling under item 2, (iii) of the Schedule to the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 (16 of 1955).

S.R.O. 1442 dated April 29, 1965-In exercise of the powers conferred by Section 13 of the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955 (39 of 1955), the Central Government hereby makes the following further amendment in the Notification of the Government of India, the Ministry of Commerce and Industry, S.R.O. 2777-A, dated the 30th August, 1957, namely :

In the said notification, for item 2, the following item shall be substituted namely :

"2. Other medicinal preparations containing alcohol falling under clauses (aO and (b) of entry (i) in column 2 against item No. 1 and under entry (i) in column 2 against item 2 in the Schedule to the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 as amended by the Finance Act, 1964."

Issued by the Uttar Pradesh Government under the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955

Section 8 (i)

Subject : Power to enter, search places seize preparations and documents and detain and search persons

G.O. No. 623-E/XIII-275 (a)-53, dated February 10, 1959-In exercise of the powers conferred by sub-section (i) of Section 8 of the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955, the State Government have empowered the-following Officers with various powers enumerated in clauses (a), (b), (c) and (d) of sub-section (i) of Section 8 of the aforesaid Act :

(i) Excise Department-All officers not below the rank of an Excise Inspector.

(ii) Police Department-All officers not below the rank of a sub-inspector incharge of Police Station.

(iii) Revenue Department-All revenue officers not below the rank of a Tahsildar.

(iv) Public Health Department-All Officers not below the rank of an Assistant Medical Officer of Health.

Under Section 8 (3)

Subject : Power to investigate

G.O. No. 623(i)-E/XIII-275 (a)/58, dated February 10, 1959-In exercise of the powers conferred by sub-section (3) of Section 8 of the Spirituous Preparations (Inter-State Trade and Commerce) Control Act, 1955, the State Government have empowered all officers of the Excise Department not below the rank of an Excise Inspector exercising jurisdiction in the area to investigate offence under the aforesaid Act and the rules made thereunder.