Section 87(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(2)Such dealer shall maintain a written record of every sale made under the licence in the manner laid down (herein and in such manner as the [Controlling Authority] [These words were substituted for the words 'Commissioner, Food and Drug Administration' by G. N. of 17.1.1991.] may from time to time direct, and shall preserve such record for not less than two years from the date of the last entry therein.
