Section 6 in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993
6. Maintenance of Registers, Accounts Books and submission of returns by a dealer under the public distribution system.
- Every dealer appointed under the public distribution system shall maintain proper accounts of daily purchase, sale and storage of kerosene at the business premises, everyday indicating therein-(i)the opening stock of kerosene;(ii)the quantity received during the day;(iii)the quantity sold, delivered or otherwise disposed of during the day;(iv)the closing stock of the day; and(v)such other particular as the Government or Government Oil Company may order in writing, specify in this regard.
