Section 18(b) in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007
(b)In respect of the following types of mistakes / lapses / omissions / irregularities by dealers and millers in pulses (which are only illustrative and not exhaustive in nature) it shall not be necessary to launch prosecution. However, administrative action under the Essential Commodities Act, can be initiated, In case the omissions are found to be repetitive and there are reasons to believe that they are deliberate, appropriate action including launching of prosecution, may also be considered at the discretion of the competent authority by recording the reasons in writing: -(i)Mistakes in mathematical totaLling; (ii) If the stock register does not show the place from which the stock was brought or sent but the information is available from any other register or document.(iii)If the stock register could not be maintained for any particular day due to sickness, pressure of work or unavoidable circumstances;(iv)When the variation between the book and the ground stock is insignificant;(v)In the course of the normal transaction, if the licensee forgets to mention either the licence number or date on the bill or memo;
