RULES FOR THE TRAINING OF EXCISE SUB-INSPECTORS IN THE POLICE TRAINING COLLEGE

(e) The dangerous Drugs Act.

(f) ?? Indian Penal Code-Chapters II, III (Sections 63 to 72), IV (Sections 76, 78, 79, 86, 95 and 96-106), V (except Sections 115,117 and 118) IX, X, XI, (191-193, 197, 198, 201-205, 213, 216-B, 217-218, 221 to 225-B), XII (262, 263) Chapter XVII.

(h) ? Evidence Act-Chapters I (Sections 3 and 4), II (Sections 14-17, 21, 24-30, 32-35, 39-40, 45-47, 51, 53, 54), III, IV, V (61 -67, 73-74, 80-88) VII (Sections 101-106, 110, 114), IX (Sections 118-120, 122-134), X (Sections 135,137-149,151, 161-165).

(i) ?? All amending Acts of (a) to (h).

II.       Excise Rules and Procedure-

(a)      The Bihar and Orissa Excise Manual (Volumes I to III).

(b)      The Technical Manual-Chapters I (Articles 19-26), II (Articles 31-38), VII, VIII, IX, (157-168), X (210, 211, 217, 218). Appendix IV.

(c)      The Salt Manual, pages 1 to 18 and rules regarding house search.

III.     Accounts-

IV.      Miscellaneous-

(a)      First aid to the injured.

(b)      The taking and primary classification of finger impressions.

(c)      Transliteration.

V.        Practical Work-

(a)      Prosecution of Excise cases in Courts.

(b)      Investigation and detection of Excise cases.

(c)      Warehouses work including calculation of licence fee according to sliding scale system and use of instruments.

(d)      Excise work including calculation of reserve fee of shops on auction system, inspection of shops and of warrants.

VI.      Outdoor training.

(a)      Squad drill without arms.

(b)      Riding.

(c)      Physical training.

(d)      Gymnasium.

(e)      Athletics.

(f)       Jujutsu.

Rule - 9.

Instruction in Law, Excise Rules and Procedure, Technical Excise Manual, Accounts, Practical training in warehouse and executive work will be given by an Inspector of Excise deputed to the Police training College for the purpose. He will be treated as an Additional Inspector of Hazaribagh district to give him legal position in warehouses and the shops. Excise Inspector of the Sadar Range of Hazaribagh will be considered to be the Additional Excise Inspector. He will be put in charge of training of cadets in the absence of the Instructor on short leave.

Rule - 10.

Instruction in physical and miscellaneous training will be imparted to Excise cadets alongwith the Police cadets by the Police Instructor. The Excise cadets should be grounded in the theoretical side of prosecution of cases viz., points which have to be brought out in Excise prosecution, the order of the developments and the application of the Evidence Act and special rules of evidence in the Excise Act. This preliminary grounding should be given in College classes and the cadets may see the actual prosecution of Excise cases in the Criminal Courts either under the Inspector of the College, or if the Principal thinks, fit, in charge of the Sadar Inspector of Excise at Hazaribagh.

Rule - 11.

For the purpose of technical and practical training the Excise cadets will go with the Excise Inspector to the local warehouse at Hazaribagh and visit with him neighbouring Excise shops.

Rule - 12.

For the purpose of training in investigation and the detection of Excise cases cadets should be attached in turn to investigating officers or raiding parties at the headquarters of Hazaribagh district at the discretion of the Principal. But cadets of the College are in no sense to be regarded as an emergent reserve to the district Excise staff.

Rule - 13.

Two test Examinations will be held at the end of the sixth and twelfth weeks. The Examination paper in Law will be set by the Principal of the Police Training College and in Excise Rules and procedure and Accounts by the Excise Instructor. The Examination in Excise Law will be without books whereas that in Excise Rules and Procedure and Accounts will be with books. Cadets will be required to secure at least 50 per cent marks in all papers. Those who will fail to pass will be subject to extra hours work. The result will be communicated to the Excise Commissioner.

Rule - 14.

(a)      The Final Examination will be held in May and November, on dates to be fixed by the Principal.

(b)      The theoretical part of the examination shall be held by means of written papers. The papers will be as follows:-

I.         One paper for Indian Penal Code, Criminal Procedure Code and Evidence Act without Books. Three questions from Indian Penal Code, four questions from Criminal Procedure Code and three questions from Evidence Act. Full Marks-100. Pass marks-50. Time allowed-3 hours.

II.       One paper on the Excise Act, Opium Act, Dangerous Drugs Act, Opium Smoking Act, Power Alcohol Act, and Molasses Control Act. 5-questions from the Excise Act, three questions from the Opium Act, Dangerous Drugs Act and Opium Smoking Act and one question from each of the remaining Acts i.e. Power Alcohol Act and Molasses Control Act, Full marks-100, Pass marks-50.Time allowed 3 hours.

III.     One paper on the Excise Manual, Salt Manual and Technical Excise Manual with books. Five questions from Excise Manual, four questions from Technical Manual and one question from Salt Manual. Time allowed 3 hours. Full marks-100. Pass marks-50.

IV.      One paper on the Bihar and Orissa Service Code with book. Five questions. Time allowed-2 hours, Full marks-50. Pass marks-25.

(c)      The Commissioner of Excise and Salt will select the Examiner for each paper.

(d)      The Examiner shall submit the question papers in sealed and registered cover addressed to the Personal Assistant to the Commissioner of Excise and Salt by name. The Commissioner of Excise and Salt will forward them in sealed cover to the Principal of the Police Training College by name.

(e)      On the date fixed for the examination, the Principal and such other officers as may be appointed in that behalf shall supervise the examination, and as each paper is finished, shall enclose them in sealed covers and forward them to the Commissioner of Excise by name.

(f)       The examiner shall mark the paper. The answer books and marks obtained will be sent to the Personal Assistant (addressed to him by name).

(g)      The practical part of the examination shall be conducted by the Principal with the aid of Instructor and the Civil Surgeon. Practical examination in testing of instruments shall be conducted by the Principal with the aid of Supdt. of Excise and Salt, Hazaribagh, and the Excise Instructor in Sadar warehouse.

(h)     The marks for transliteration, first aid, riding, drill, finger impression, use of instruments and good conduct will be sent by the Principal to the Personal Assistant to the Commissioner of Excise and Salt addressed to him by name.

(i)       The marks for both the theoretical and practical examination shall be compiled by the Personal Asstt. to Commissioner of Excise and Salt. The result of the examination will be communicated to the Principal, Police Training College.

(j)       A cadet who has obtained pass marks in each theoretical paper and in drill and riding and has secured 55 percent marks in aggregate will be declared to have passed the examination. A cadet who has failed in one theoretical subjects and in drill or riding by not more than five marks but has obtained 60 per cent marks in aggregate will be declared to have passed the examination. Attendance marks are not to be added to the examination total to determine whether a cadet has passed but will be subsequently added to the totals of passed cadets to determine seniority.

(k)      A high standard of conduct and morality is required to cadets. No cadet will be considered eligible for final appointment to the force who does not show by his behaviour in the College that he is honest, steady and punctual in his habits, upright in his dealings with the public and with those with whom he is brought in contact at the College, disciplined and respectful to all Instructors and others in authority over him.

(l)       For authorised absence from duty, marks shall be forfeited as follows:-For time spent in hospital or on sick leave, one mark for each day or part of the day, during casual leave, one mark for each upto a limit of seven days in the year, thereafter two marks per day for unauthorised absence, the Principal shall decide the number of marks to be forfeited, provided that not more than five marks shall be forfeited for each day, or part of the day, of absence.

Absence sanctioned by the Principal during authorised holidays shall not be subject to the provisions of this clause.

(m)    Forfeiture of marks may be a form of punishment for minor offence, such as negligent work, delays in attending roll-call, parade or class, malingering or otherwise shirking work.

(n)     The loss of 25 per cent for absence from the duty for whatever cause arising shall render a cadet liable to discharge. The loss of 40 per cent for bad behaviour alone, or for bad behaviour as well as absence, shall, similarly render a cadet liable to discharge. In each case the liability of discharge shall be incurred and shall be enforced as soon as the total number of marks forfeited amounts to 25 per cent respectively.

This Rule does not apply to absence due to injury received in training on duty such as a fall in the Riding School or an accident in the playing fields. The cases of cadets laid up with contagious or infectious disease will be specially considered a case in which special hardship or injustice would result from the stringent of these Rules be referred to the Principal, who may, if necessary, relax the Rules in such cases.

Rule - 15.

Excise cadets standing first and second in the examination will be given choice of districts as regards posting. The cadets standing first will be given a reward of Rs. 50. The Officers already in service will not be eligible for reward.

Rule - 16.

The successful cadets will be deputed to a distillery to learn distillery work for a fortnight. For this purpose cadets will be split up in batches and sent to several distilleries to learn the work under the Inspector attached to each distillery. The appointment letters will be issued to successful cadets while they will be under training in the distillery only the time actually spend in journey will be allowed for joining time. A fortnight's recess will be granted to Excise cadets at the end of the period of their distillery training. The period of recess will be included within the period of instruction in order they may receive the allowance sanctioned for them during the period of training. To others joining time will be allowed.

Rule - 17.

The unsuccessful cadets will be allowed a second chance to pass the examination without further training. If, however, any such cadet wished to attend the college, an attempt will be made to find accommodation for him.

Rule - 18.

Marks for regular attendance shall be credited to each cadet at the rate of one mark a day.

Rule - 19.

A service book of each cadet under training in the Police Training College should be opened and entries made there should be attested by the Supdt. of Excise, Hazaribagh.

Rule - 20.

Salary bills of Excise establishment at the Police Training College, should be submitted to the Supdt. of Excise, Hazaribagh, for signature.

Rule - 21.

For the purpose of leave the Excise establishment of the Police Training Collfne including Excise cadets will be considered to be under the Deputy Commissioner of Hazaribagh. Every application of leave should be submitted to the Deputy Commissioner of Hazaribagh, through the Principal, Police Training College.

Rule - 22.

The Excise Instructor will get his grade pay and a duty allowance of Rs. 40 a month. The orderly of the Excise Instructor will get a compensatory allowance of Rs. 2 per month besides his pay.

Rule - 23.

In addition to instructing the cadets, the Excise Instructor will be required to perform the following duties:-

(a)      To draw the allowance and the salaries of himself and the Excise cadets.

(b)      To maintain an acquittance roll for all payments and to take proper receipts from all payees.

(c)      To maintain a register of casual leave.

(d)      To report to the Excise Commissioner the absence, on medical certificate or without leave of cadets, if any, through the Principal of the Police Training College.

(e)      To report through the Principal, Training College, serious cases of misconduct of the Excise cadets, to the Commissioner of Excise, cases of petty misconduct being dealt with by the Principal without reference to the Commissioner.

(f)       To maintain register of letters received and despatched on the file of correspondence.

(g)      To do any additional work prescribed or to furnish report called for by the Excise Commissioner.

Rule - 24.

In all other respects and in all matters of discipline and conduct, the Rules of the Police Training College will apply to Excise Instructors and cadets.