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State of Rajasthan - Section

Section 47 in The Rajasthan Molasses Rules, 1985

47.

The licensee shall maintain at his licensed premises a visit book paged and stamped with the seal of the District Excise Officer or any other officer authorised in that behalf by the District Excise Officer to which Inspecting Officer may record their remarks. The licensee shall, on the termination of the licence, deliver the visit book, the licence, the accounts and the permits to the Excise Inspector.