Section 9 in The Orissa (Prevention of) Food Adulteration Rules, 1959
9. Conditions of licence.
(a)A person to whom a licence has been granted shall maintain an account of the stock of articles manufactured by him in Form 'C' and a stock and sale register in Form 'D' and the particulars entered therein shall be complete and correct.(b)Allow inspection of the registers at all reasonable times by the Food Inspector having jurisdiction, the licensing authority, or any person duly authorised in this behalf by licensing authority.
