Section 33 in The U.P. Sheera Niyantran Niyamavali, 1974
33. Registers to be maintained and statements to be submitted by distilleries, out-still licensees and other allottees.
(1)The owners of distilleries shall maintain a record of all molasses including the molasses of captive consumption received, utilised for distillation, and the balance in a register in Form M.F.6 Part 1st and 2nd as appended to these rules and shall submit to the Controller a true monthly abstract, of the receipt, utilisation and balance at the distillery each month in form M.F. 10 on 5th of each month following. The same will also be uploaded on the designated portal of Excise Department.(2)In case of allottees other than distilleries (except outstill) the account of molasses shall be kept in a register in Form M.F.6 Part III as given in appended forms and allottees shall submit a correct monthly abstract of the same to the Excise Inspector in whose circle the industrial unit lies.(3)Outstill licensees shall maintain account of molasses in Form M.F.6 Part 3 as given in appended form and shall submit a monthly abstract of the same to Excise Inspector in whose circle the shop lies.]
