Section 15 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
15.
(1)The licensee shall keep accounts of poppy straws received, sold and held in stock by him, from time to time, in Form Poppy-6. The accounts shall be plaiinly and correctly written up in books bound, paged and stamped with the seal of the Superintendent of Prohibition and Excise concerned.(2)The licensee shall also maintain in Form Poppy-7, a register of purchasers of poppy straws wherein he shall enter under his signature, the number and date of licence or permit, if any, held by the purchaser or of the pass for export inter-State or transport held by him, full names and addresses of purchasers, the date of sale, the quantities of poppy straws sold to them and the purpose for which they are sold. He shall, in cases where no permit or pass is required on the part of the purchaser for the possession, export inter-State or transport of the poppy straws purchased by him, obtain in the said register the signature of the purchaser. He shall also enter in the permit of the permit-holder the quantity of poppy straws sold to him. The register shall be duly paged and sealed with the seal of the Superintendent of Prohibition and Excise concerned.(3)The licensee shall preserve the said accounts, the register of purchasers and passes for not less than one year from the date of the last entry in the account book or the register of purchasers and shall produce them, together with the licence and any poppy straws that may be in his possession at the time, for inspection on demand by the Collector or a Prohibition and Excise Officer, not below the rank of a Sub-Inspector or any other officer deputed by the Collector or authorised officer to inspect the same.(4)The licensee shall, if so required by the Collector or the authorised officer furnish him such information as may be required in connection with the poppy straws received, sold and held in stock by him.
