(1)The licensee holding a licence in Form "M-I" granted under the Rajasthan Molasses Rules, 1985 shall maintain, from day to day, true and correct account of molasses separately for each storage tank, pit or receptacle in Form 'A' appended to these rules. He shall also maintain, from day to day, true and correct accounts of the total stock of molasses held by him at his licensed premises in form "B" appended to these rules. He shall submit to the District Excise Officer/Assistant Excise Officer through the Excise Inspector incharge of the distillery attached to the factory by the 7th of every month, a statement in Form "C" appended to these rules showing the opening balance, receipts, issues and closing balance of molasses during the preceding month.(2)The licensee holding a licence in Form "M-II" granted under the Rajasthan Molasses Rules, 1985 shall maintain from day to day, true and correct account of the stock of molasses held by him at his licensed premises in Form "D" appended to these rules. He submit to the Excise Officer through the Excise Inspector, by the 7th of every month, a statement in Form "E" appended to these rules showing the opening balance, receipts, issues and closing balance of molasses during the preceding month.(3)The licensee holding a licence in Form "M-III" granted under the Rajasthan Molasses Rules, 1985 shall maintain, from day to day, true and correct accounts of receipts, sales and balances of molasses in Form "F" appended to these rules. He shall submit to the Excise Officer through the Excise Inspector, by the 7th of every month a statement in Form "G" appended to these rules showing the opening balance, receipts, sales and closing balance of molasses during the preceding month.
