Section 11 in The Delhi Narcotic Drugs Rules, 1985
11.
A medical officer or an approved practitioner possessing manufactured drugs under Rule 10 shall:(a)keep accounts of the manufactured drugs received, used and held in the stock by him, from time to time, in form D.D. 6. The accounts shall be clearly and correctly written up daily in books, bound, paged, and sealed with the seal of an Excise Officer, not below the rank of Sub-Inspector, and shall show in each case of purchase, the date of purchase and the name and address of the person or firm or, corporate body from whom the purchase was made. A separate page of the register shall be assigned to each manufactured drug or preparation containing such drugs;(b)preserve the accounts, for not less than two years, from the date of the last entry in the accounts book and shall produce them, together with any manufactured drugs or preparations containing manufactured drug, that may be in his possession at the time, for inspection on demand by an Excise Officer not below the rank of Sub-Inspector;(c)furnish to the Collector or any other officer duly authorised by him in his behalf, a week after the end of each calendar year, information regarding the purchase and consumption of the manufactured drugs or preparations containing manufactured drugs during the preceding year, the stocks held by him on the last day of the year in form D.D. 6-A.
