Section 19 in The M.P. Denatured Spirituous Preparation Rules, 1969
19. The licensee shall keep in his licensed premises an account of the licensed preparation(s) manufactured and sold or used by him in Form D.S.P. 1-A and spirit in Form D.S.P. 1-B. He shall also if he is authorised to sell the licensed preparation(s), maintain a register of sales in Form D.S.P. 1-C. The accounts and the register of sales shall be plainly and correctly written up daily in a bound book paged and stamped with the seal of the District Excise Officer. He shall allot separate pages in the registers of account for each kind of licensed preparation. He shall before the 7th day of every month, furnish to the local Excise Officer monthly returns in Form D.S.P. 1-D, D.S.P. 1-E.
