Section 20(g) in The Assam Dangerous Drugs Rules, 1937
(g)A licensed chemist shall keep every prescription on the premises where he dispensed it and shall produce it for inspection to the Collector or any other deputed for the purpose by the Collector, including an Excise Officer of and above the rank of Sub-Inspector, who may then destroy it, or shall destroy it himself after a period of two years, if no inspection has been made in the meantime.
