Section 85H(f) in The Drugs and Cosmetics Rules, 1945
(f)records shall be maintained of Homeopathic medicines containing alcohol and the quantities sold together with names and addresses of parties to whom sold [such records shall be maintained for a period of five years.] [Added by G.S.R. 13(E), dated 7.1.1983 (w.e.f. 7.1.1983).]
