Section 3 in The Narcotic Drugs Or Psychotropic Substances (Regulation Of Controlled Substance) Order, 1993
3. Manufacture, distribution, sale, imports, exports and consumption of controlled substance
.-(1) Every person who manufactures or distributes or sells or imports or exports or consumes any controlled substance shall maintain daily accounts of his activities in Form 1 and Form 2, as the case may be. The records of his activity shall be preserved for a period of two years from the date of last entry in the register.(2)[ He shall report to the Director General, Narcotics Control Bureau, Wing No. 5, West Block-I, R.K. Puram, New Delhi-110066 immediately regarding any loss or disappearance of the controlled substances under his control. A copy of the report shall also be endorsed to the Zonal Director of the Narcotics Central Bureau within whose area of jurisdiction such loss or disappearance occurred.] [ Substituted by G.S.R. 26(E), dated 12.1.1996 (w.e.f. 12.1.1996).]
