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[Cites 0, Cited by 0] [Section 11] [Entire Act]

NCT Delhi - Subsection

Section 11(a) in The Delhi Narcotic Drugs Rules, 1985

(a)keep accounts of the manufactured drugs received, used and held in the stock by him, from time to time, in form D.D. 6. The accounts shall be clearly and correctly written up daily in books, bound, paged, and sealed with the seal of an Excise Officer, not below the rank of Sub-Inspector, and shall show in each case of purchase, the date of purchase and the name and address of the person or firm or, corporate body from whom the purchase was made. A separate page of the register shall be assigned to each manufactured drug or preparation containing such drugs;