(1)The licensee shall keep an account of all processes and operations undertaken/transacted in the winery including fermentation, manufacture, storage, bottling, issuance of wine from the winery, in the registers as specified below, namely : -(a)Register of vats, vessels and receptacles in the winery in Form W-4.(b)Register showing quantity of wine used for analysis in Form W-5.(c)Register showing the account of flavoring substances used in the manufacture of wine in Form W-6.(d)Register showing the deposit of bottling fee in Form W-7.(e)Register of transactions in the fermentation room (s) of the winery in Form W-8. This register shall be maintained fermentation room wise. Once the fermentation is complete the fermented material shall be transferred to the manufacturing room and the quantity thus transferred shall be noted in column 7 of the register.(f)Register of operations in the manufacturing room in the winery in Form W-9.(g)Register of transactions in the storage room in the winery in Form W-10.(h)Register of operations in the bottling room in the winery in Form W-11.(i)Register of receipts and issue from the bottle-store room in form W-12.(j)Return of transactions during a month in Form W-13,(2)In addition to the registers mentioned in clause (i) of sub-rule (1), the licensee shall also maintain any other register, account book containing such details, as directed by the Excise Commissioner from time to time.(3)All registers prescribed under this rule or by the Excise Commissioner shall be written, completed and initialed daily by the licensee or his authorised agent.
