Section 87 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
87.
(1)A licensed dealer in manufactured drugs may sell, otherwise than on prescription, manufactured drugs subject to the conditions of his licence.(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.
