(a)Every dealer shall maintain a true account of the stock of daily receipt and disposal of coal and keep it up-to-date at the place of his business for inspection as and when required.(b)Every Coal Depot Holder shall maintain a daily register of sales in suitable form.(c)Every licensee shall send an accurate monthly stock return in Form 'E' to the District Magistrate by the 7th day of the month following the month to which it relates.
