Section 11(2) in The U.P. Narcotic Drugs Rules, 1986
(2)He shall maintain written record of every sale made by him. The record shall be maintained in the form and manner, if any, laid down in his licence. If no such from and manner is laid down, then in the manner the Excise Commissioner may from time to time direct. Such record shall be preserved for not less than two years from the date of the last entry therein.
