Section 70(3) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(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 preceeding year and the stocks of manufactured drugs held by him on the last day of the year, in the form prescribed by Licensing Authority for the purpose.
