Section 12(2) in The Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 2013
(2)The documents relating to the import or export of the controlled substance such as invoice, cargo manifests, customs, transport and shipping documents shall contain the details such as name of the controlled substance, quantity and the name and address of the consignee, exporter and the importer and the documents shall be preserved for a minimum period of five years.
