(2)If the [State] [Substituted by A. L. O.] Government is satisfied that the particulars specified in subsection (1) are insufficient, it may, by notification, direct that accounts required to be kept under sub-section (1) shall show such additional particulars as may be specified in such notification, and thereupon every licensee and registered proprietor shall keep accounts showing such additional particulars in addition to the particulars specified in sub-section (1).
