Section 35 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
35. Licensee to maintain accounts.
- The licensee shall maintain full and day to day accounts of liquors or beer received and disposed of in Form - DA-1, the pages of which are machine numbered serially. He shall also maintain such other returns as may be required by the Commissioner of Prohibition and Excise, and he shall, for each month, send monthly statements and returns before the 5th of the following months in the forms as may be fixed by the Commissioner to the Prohibition and Excise Superintendent and local Excise Inspector. All registers should be got authenticated before use by the Excise Superintendent.
