Section 41 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017
41. Licensee to maintain accounts.
- The licensee shall maintain full and day to day accounts of Indian Made Foreign liquor and Foreign Liquor received and disposed of in Form-6B, the pages of which are machine numbered serially. He shall also maintain such other returns as may be required by the Commissioner of Prohibition and Excise, and he shall, for each month, send monthly statements and returns before the 5th of the following months in the forms as may be fixed by the Commissioner to the Prohibition and Excise Superintendent and local Prohibition & Excise Inspector. All registers should be got authenticated before use by the Prohibition & Excise Superintendent.
