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[Cites 0, Cited by 0] [Section 38(11)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(11)(e) in The Punjab Liquor Licence Rules, 1956

(e)The licensee shall enter in a stock book in form L.24 the quantity, description and strength of any spirit received on his licensed premises and shall at the end of each month prepare and submit to the Excise Inspector a monthly true abstract of his bottling operations in form M.69. This stock book shall be accessible to the officer-in-charge or any other inspecting officer at all reasonable hours and shall be kept for 12 months from the date of the last entry in it.