Section 9 in Rajasthan Drugs (Control) Ordinance, 1949
9. Cash memorandum to be given of certain sales.
(1)Every dealer or producer when selling any drug for cash shall, if the amount of the purchase is five rupees or more, in all cases, and, if the amount of the purchase is less than five rupees, when so requested by the purchaser a cash memorandum containing particulars of the transaction.(2)The [State Government] [Substituted by Rajasthan Act 15 of 1950.] may, by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.], prescribe the particulars to be contained in any such cash memorandum.(3)The [State Government] [Substituted by Rajasthan Act 15 of 1950.] may, by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.] exempt specified areas, classes of dealers or producers, or classes of drugs from the operation of this section,
