Section 7 in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016
7. Manner in which Register Records and Accounts shall be maintained.
(1)Every manufacturer shall maintain a monthly register in Form V indicating therein, the number and other particulars of each dangerous machine manufactured by him during the month.(2)Every manufacturer and every dealer shall maintain a register in Form VI indicating therein the monthly stock of dangerous machines or parts thereof in his custody or control during the month and also the particulars of the additions to, or subtraction from the stock and the total stock carried over to the next month.(3)Every manufacturer or a dealer shall maintain a monthly account in Form VII indicating therein the value of the transactions which have taken place in the course of the month and the amount realised, or to be realised in connection with such transactions and when no transactions take place in any month, a 'Nil' Record shall be made.
