The premises, tanks or other receptacles-used for the storage of molasses, accounts, permits, licence and the stocks of molasses shall, at all times, be open to inspection by District Excise Officer or any officer duly empowered in that behalf. The licensee shall explain any discrepancy or irregularity noticed by the inspecting officer and shall comply with the orders issued by the District Excise Officer in this connection therewith. He shall if so required by the inspecting officer weigh or measure molasses by any method which may be suitable or practicable.
