Section 52D(3) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(3)The consignor and consignee shall preserve such consignment note referred to in sub-rule (1) for a period of two years:Provided that the said consignment note shall not apply in cases where the sale of the essential narcotic drug is accompanied by a sale bill or invoice or cash memo or any other document duly signed by the consignor or his authorised signatory, which shall include the following information about the consignment:-(a)name, address and licence number of the consignor and the consignee;(b)description, batch number and quantity;(c)mode and particulars of transport:Provided further that such documents shall be preserved by the consignor and consignee for a period of two years.Explanation. - Where the consignee is a person to whom the essential narcotic drug has been sold ordispensed for his personal use, research institution, registered medical practitioner, recognised medicalinstitution, or hospital, the requirement of incorporating licence number of the consignee shall not beapplicable.
