Section 23 in The U.P. Scheduled Commodities (Regulation of Distribution) Order, 1989
23. Maintenance of accounts, etc.
- Every Authorised Retail Distributor shall maintain in such form and manner as the District Magistrate may direct, an account of all purchases, sales and transactions made by him of any scheduled commodities. He shall also furnish information, returns, statements and reports as he may be required to furnish by the District Magistrate or under an order of the State Government made under the Act.
