Section 80 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
80. Monthly returns.
- Within seven days after the close of each month, every licensee shall submit to the Excise Commissioner a monthly return showing the quantity of dutiable goods received, the quantity transferred to another warehouse under bond, the quantity removed on payment of duty and such other particulars as the State Government may be general or special order require.
