Section 34(3) in The Rajasthan Molasses Rules, 1985
(3)The licensee holding a licence in Form "M-III" granted under the Rajasthan Molasses Rules, 1985 shall maintain, from day to day, true and correct accounts of receipts, sales and balances of molasses in Form "F" appended to these rules. He shall submit to the Excise Officer through the Excise Inspector, by the 7th of every month a statement in Form "G" appended to these rules showing the opening balance, receipts, sales and closing balance of molasses during the preceding month.
