Section 33 in The Orissa Dangerous Drugs Rules, 1965
33. Accounts by licensed chemist.
- A licensed chemist shall maintain in Form No. D. D. 3 a correct and up-to-date account of every sale made by him under this rule and a written record of the prescriptions on which such sales have been made. Such accounts and records shall be open to inspection by an Excise Officer not below the rank of Sub-Inspector.Chapter-VII Approval and Authorisation of persons and approved Practitioner-Grant of Passes
