Section 9(6) in The Delhi Narcotic Drugs Rules, 1985
(6)Entries in the register shall be made on the day on which the manufactured drugs or preparation thereof, are received or disposed of. It is not necessary that the approved practitioner shall himself enter in the register the particulars of the drugs administered by him or under his supervisions but entries shall be verified by him on the date of entry. Where approved practitioner practices at more I Iran one premises, a separate accounts of drugs kept at each premises shall be maintained.Explanation.-(1) Expression "use in his practice" in this rule means only the actual direct administration of the drugs by or in the presence of the approved practitioner. All other issues of the drugs by an approved practitioner shall amount to sale.
