Section 14(2) in The Delhi Narcotic Drugs Rules, 1985
(2)The licence shall maintain, in register in Form D.D. 13, a correct and written account/record of all transactions of manufactured drugs. Such account shall show:(a)In respect of receipts, the source of supply the quantity of each individual drug received, the number and date of the Transport/Import Permit on the basis of which supplies have been received.(b)In respect of the manufacture, the quantity of the manufactured drugs used in manufacturing medical preparations, the quantity Of the finished preparations, the number of bottles, containers, or packages in which finished preparations have been packaged alongwith the quantity of drugs contained in such containers, bottles, packings.(c)In respect of sale, the name and address of the persons to whom the preparations containing these drugs have been sold, the quantity of drugs in such preparations so sold, the number and date of the Transport-Export pass.
