Section 70(3) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(3)furnish to the Licensing Authority or any other officer duly authorised by him in this behalf, within a week after the end of each calendar year information regarding the purchase and consumption of manufactured drugs during the preceding year and the stocks of manufactured drugs held by him on the last day of the year, in the form prescribed by the Licensing Authority for the purpose.
