Section 52R in The Narcotic Drugs And Psychotropic Substances Rules, 1985
52R. Duties of designated medical practitioner.
(1)The designated medical practitioner or the over-all in charge, as the case may be, shall, -(a)register the patients to whom essential narcotic drugs shall be dispensed or sold for medical use only;(b)maintain separate record in Form No. 3E for each patient, which shall be preserved for a minimum period of two years from the date of last entry;(c)maintain record of all receipts and disbursements of essential narcotic drugs in Form No. 3H, which shall be preserved for a minimum period of two years from the date of last entry; and(d)file return for a calendar year on or before the 31st of March of the subsequent year in Form No. 3-I to the Controller of Drugs.(2)In the event of any change in the constitution of the recognised medical institution, the designated medical practitioner or the over-all in charge, as the case may be, shall inform the Controller of Drugs in writing within thirty days from the date of such change for issue of fresh Certificate of Recognition.
