Section 15(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(2)The licensee shall also maintain in Form Poppy-7, a register of purchasers of poppy straws wherein he shall enter under his signature, the number and date of licence or permit, if any, held by the purchaser or of the pass for export inter-State or transport held by him, full names and addresses of purchasers, the date of sale, the quantities of poppy straws sold to them and the purpose for which they are sold. He shall, in cases where no permit or pass is required on the part of the purchaser for the possession, export inter-State or transport of the poppy straws purchased by him, obtain in the said register the signature of the purchaser. He shall also enter in the permit of the permit-holder the quantity of poppy straws sold to him. The register shall be duly paged and sealed with the seal of the Superintendent of Prohibition and Excise concerned.
