(1)The licensee shall keep an account of all processes and operations undertaken/transacted in the brewery and/or manufactory including fermentation, manufacture, storage, bottling, issuance of beer or wine therefrom in the registers as specified below. Separate registers shall be maintained for brewery and manufactory even if they are located within the same premises :-(a)Register of vats, vessels and receptacles in the brewery or manufactory in Form B-4.(b)Register showing quantity of beer or wine used for analysis in Form B-5.(c)Register showing the account of flavouring substances used in the manufacture of beer or wine in Form B-6.(d)Register showing the deposit of bottling fee in Form B-7.(e)Register of transactions in the fermentation room(s) of brewery manufactory in Form B-8. This register shall be maintained fermentation room wise. Once the fermentation is complete the fermented material shall be transferred to the manufacturing room and the quantity thus transferred shall be noted in column 7 of the register.(f)Register of operations in the manufacturing room of the beer or wine in Form B-9.(g)Register of transactions in the storage room in the brewery manufactory in Form B-10.(h)Register of operations in the bottling room in the brewery manufactory in Form B-11.(i)Register of receipts and issues from the bottle-store room in Form B-12.
