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State of Odisha - Section

Section 125 in The Board's Excise Rules, 1965

125. Correct and regular accounts by licensees.

- Unless otherwise ordered by the Board in any particular case, regular and accurate accounts shall be maintained by all persons holding licences under the Act or under any rules or orders made thereunder in such manner as may be specified by the Board from time to time :Provided that persons holding licences for manufacture or sale of tari, home brewing of pachwai, and the sale of pachwai if the fee is less than Rs. 1,200 per annum, shall not be required to maintain any such accounts.