Section 43(8) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(8)Every sale of country liquor by a holder of license for the retail vend of country liquor shall be supported by a cash memorandum of the voucher at a price declared by the retail vend of country liquor not exceeding maximum retail price, which shall be preserved for two years after the period covered by the license and shall be produced when called for by the Excise Officer not below the rank of Sub-Inspector of Excise.
