Section 8(II) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019
(II)Licensee shall maintain a daily, shopwise register prescribed by the Excise Commissioner and shall send periodic returns of indents received and total issues made in prescribed electronic format, to the District Excise Officer. In case of issues to retail Licensee of other districts of the charge or Zone in State the Licensee shall also send a copy of the above statement to the District Excise Officer concerned on the same day and obtain a receipt, thereof and upload it on Uttar Pradesh Excise online portal. Licensee shall not make overwriting or use of corrective fluid to erase any entry in any record.
