Section 80B(2) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(2)The designated medical practitioner or the overall incharge, as the case may be, shall (a) endeavour to ensure that the stock of morphine is adequate for patient needs; (b) maintain adequate security over stock of morphine; (c) maintain a record of all receipts and disbursements of morphine in format as Annexure II; and (d) ensure that estimates, and other relevant information required to be sent by the recognised medical institution under this chapter are sent to the authorities concerned.
