Section 115 in The Rajasthan Distilleries Rules, 1977
115. Stocks Register of Government property.
(1)A stock book of all property belonging to Government and kept at the distillery must be maintained in Form R.D. 4. Separate pages should be allotted to-(a)furniture;(b)excise locks;(c)hydrometers, saccharometers, thermometers and test glasses;(d)litre measures, bung rods and other measuring appliances;(e)books; and(f)miscellaneous.All sets of instruments in boxes should be recorded as complete set and not by items. No item is to be written off except under the order and signature of the District Excise Officer.(2)Whenever an Excise Inspector/Assistant Excise Officer takes over charge of distillery, he must verify each article in the stock register and give a formal certificate that this has been done, should any article be missing or be unfit for use, he should report accordingly to the District Excise Officer.(3)All loss, damage or breakage should be reported at once to the District Excise Officer concerned under intimation to the Excise Commissioner.(4)At his periodical inspections the District Excise Officer should examine the stock book and he should compare not less than once a year all appliances used for proving and gauging with the standard instruments and measures in his possession. A note showing the result of the comparison should be made in the column of remarks.
