Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI EXCISE BARRIERS RULES, 1955 CONTENTS 1. . 2. . 3. . 4. . DELHI EXCISE BARRIERS RULES, 1955 DELHI EXCISE BARRIERS RULES, 1955 1. . :- The Excise Commissioner, Delhi, may establish Excise out-posts at such places as he may think fit on any road, or any ferry for the prevention of the smuggling of intoxicants or opium, and may depute Excise Inspectors or Excise Sub-Inspectors to be incharge of such out-posts. 2. . :- The driver of any vehicle or laden animal arriving at an excise post shall stop his vehicle or animal on arrival at the out-post until the excise officer has conducted his search. The excise officer will proceed with the search forthwith. 3. . :- The excise officer-in-charge of the out-post shall permit the vehicle or animal to proceed unless he has reason to exercise any of his powers of search under section 42 of the Punjab Excise Act 1 of 1914, or Section 15 of the Opium Act of 1878. 4. . :- Complaints of wrongful detention may be recorded in a book kept for the purpose with the Excise Officer-in-charge of the out-post. This book shall be submitted to the District Magistrate, Delhi at the end of each month for his inspection.