Section 34(1) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(1)The manufacturer shall keep daily accounts showing the following particulars :-(i)quantity of country liquor manufactured;(ii)quantity of country liquor issued;(iii)quantity of country liquor remaining in store in each case, vat, bottle or other receptacle.(iv)quantity of ENA received.(v)quantity of ENA issued for the purpose of manufacturing country liquor.(vi)quantity of ENA remaining in store in each vat.
