Section 90(4) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(4)The licensee shall provide a visit-book paged and stamped by any officer empowered by the Excise Commissioner in this behalf, in which the visiting officer may record in remarks when inspecting the licensed premises. The licensee shall, on the termination of the period of the license, deliver the visit-book, the accounts and the licence to such officer as directed by the licensing authority.
