Section 48 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
48. Lease holder to maintain accounts.
- The lease holder shall maintain full and day to day accounts of I.L &F.L. received and disposed of in Form R-1 the pages of which are machine numbered serially. He shall also maintain such other returns as may required by the Commissioner of Proh. & Excise, and he shall, for each month, send monthly statements and returns before the 5th of the following months in the forms as may fixed by the Commissioner of Proh. & Excise and Prohibition and Excise Superintendent and local Prohibition and Excise Inspector. All registers should be got authenticated before use by the Prohibition and Excise Superintendent.
