Section 123 in The Rajasthan Distilleries Rules, 1977
123. Register in form R.D. 11.
- All Issues, other than at fixed strengths, whether on pass or not, will be recorded in register R.D. 11. Gauge and proof of each issue must be recorded therein immediately after they are taken. After issues are completed, the appropriate entries in Registers R.D. 12, 13 and 14 must be made. Issues at fixed strengths will be recorded in Register B.W.L. 2 and the totals thereof in R.D. 12.Abstract of registers R.D. 11 and B.W.L. 5 will be forwarded to the District Excise Officer of the district in which the distillery is situated at the close of each month. They must show the total issues ex-distillery to the district and be supported by receipted treasury challan showing amount of duty deposited by the distiller and distiller's application in Form R.D. 18, 19 and 20 and by the 'account current' in Form R.D. 22. These enclosures except treasury challan will after examination be returned by the District Excise Officer to the distillery and deposited there.Issues to other districts must be shown underneath the district abstract in full detail.
