Section 14(1)(b) in The Delhi Narcotic Drugs Rules, 1985
(b)Each such sale to the persons mentioned in sub- Clauses (it) and (iii) of Clause (a) above, shall be made against the Transport Passes in Form D.D.4, issued by the competent authority under these rules and duplicate copies of the Transport Passes shall be kept by the licensed dealer as a token of such sale having been made.