Section 34 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
34.
(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.(2)The daily accounts referred in sub-rule (1) shall be opened at all times to inspection by the Officer-in-Charge of the plant or other Officers authorized by the Collector/Excise Commissioner.(3)The manufacturer license shall maintain a personal Ledger Account in Accordance with the direction issued by the Commissioner from time to time for the purpose of maintaining an account of Government revenue deposited in advance.
