Section 65(4) in The Drugs and Cosmetics Rules, 1945
(4)[(1) The supply by retail, otherwise than on a prescription of a drug specified in Schedule C [* * *] [Added by Notification No. F. 1-63/61-D, dated 17.7.1963.] [shall be recorded at the time of supply either- [Added by Notification No. F. 1-63/61-D, dated 17.7.1963.](i)in a register specially maintained for the purpose in which the following particulars shall be entered:-(a)serial number of the entry,(b)the date of supply,(c)the name and address of the purchaser,(d)the name of the drug and the quantity thereof,(e)in the case of a drug specified in Schedule C, the name of the manufacturer, the batch number and the date of expiry of potency,(f)the signature of the person under whose supervision the sale was effected, or(ii)in a cash or credit memo book, serially numbered containing all the particulars specified in items (b) to (f) of sub-clause (i) above.Note. - The entries in the carbon copy of the cash or credit memo which is retained by the licensee shall be maintained in a legible manner.
