(6)The licensee shall maintain a correct account of each and every transaction of receipt and sale of denatured spirit in a register in Form F-9. Such account and stock shall be produced immediately on demand for inspection by an excise officer not below the rank of Excise Inspector. He shall also produce, in support of his accounts of receipt, the export or transport passes and in respect of his accounts of issue, the bill or cash memos along with such transport passes.
