Section 750(23) in The U.P. Bottling of Foreign Liquor Rules, 1969
(23)The licensee shall maintain accounts in the following registers:(i)Registrar in Form F.L.B.-3 in which the licensee shall enter the quantity, description and strength of liquor received and issued for bottling.(ii)Register in Form F.L.B.-4 in which the licensee shall enter the bottling operations carried on by him.(iii)Register in Form F.L.B.-5 in which the licensee shall enter the daily account of foreign liquor bottled and stored in the licensed premises.(iv)Ledger in Form F.L.B.-6 in which the licensee shall enter the abstract of all the transactions in the licensed premises.(v)Register in Form F.L.B.-7 in which the licensee shall enter the stock of bulk (unbottled) and bottled liquor at the end of a month.(vi)Gauge register of vats in Form F.L.B.-8.(vii)Dip Book in Form F.L.B.-9.At the end of each month, the licensee shall submit a monthly abstract of the transactions in Form F.L.B.-6-A to the Excise Inspector concerned and to the Collector.The licensee shall produce all the registers maintained by him for inspection on demand by the Excise Inspector concerned or other inspecting officers.
