Section 20 in Andhra Pradesh Excise (Grant of licence of selling by Shop and conditions of licence) Rules, 2019
20. Licensee to maintain accounts.
(1)The Licensee shall maintain full and day to day accounts of IMFL and FL received and disposed of in Form R-l and daily Brand-wise account in Form R-2, the pages of which are machine numbered serially.(2)The licensee shall install the required equipment for effective implementation of Hedonic Path Finder System (HPFS) and required machinery for reading of Holographic Excise Adhesive Labels (HEAL)."(3)The Shop supervisor, the salesmen or any other person employed by the Corporation of the Shop concerned shall be responsible for maintenance of accounts for the Shop.
