Section 592 in Rules under the United Provinces Excise Act, 1910
592. Registers.
- (Rule 26). (1) A person holding a licence in Form ST-I, ST-II and ST-III shall maintain register in Forms ST-I/R, ST-II/R and ST-III/R respectively and write therein true accounts from day to day of all Nira transactions.(2)A person holding licence in Form ST-II shall also maintain a register of persons holding a licence in Forms ST-I and ST-III and Nira supplied to them from day to day in Form ST-II/NR.(3)The pages of registers maintained under sub-rules (1) and (2) shall be numbered and sealed with the seal of the District Excise Officer, Superintendent of Excise of the district or Assistant Excise Commissioner of the district, as the case may be.(4)A person holding a licence in Form ST-I, ST-II or ST-III shall submit to the Excise Inspector of the circle concerned not later than the 7th of each month, monthly returns in Forms ST-I/S, ST-I1/S and ST-III/S.
