Section 56 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
56. Correct and up-to-date accounts in prescribed printed registers to be maintained.
- (i) The manufacturer shall maintain up-to date, correct and proper accounts in the relevant register and deliver to the proper officer, by the 5th of each month, a monthly return of transactions of business.(ii)The manufacturer shall also furnish such statements as may be required by the Excise Commissioner or by any officer empowered by him in this behalf.(iii)All the account registers shall be obtained by the manufacturer at his cost from the respective Taluk office or Excise Office or such other office authorized to sell such registers.
