Section 50(12) in The Prevention of Food Adulteration Rules, 1955
(12)Every manufacturer [including ghani operator] [Inserted by S.R.O. 2755, dated 24th November, 1956.] or wholesale dealer in butter, ghee, vanaspati, edible oils, and other fats shall maintain a register showing the quantity manufactured, received or sold and the destination of each consignment of the substances sent out from his manufactory or place of business, and shall present such register for inspection whenever required to do so by the licensing authority.
