Section 6A in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
6A. The licensee shall maintain a register in such form as may be approved by the Licensing Authority, wherein he shall from time to time record, in respect of the manufactured drugs dispensed by him, the full names and addresses of the registered medical practitioners prescribing of the drugs and of the persons for whom they are prescribed. The licensee shall similarly record in the said register a true account of the kind and quantity of the manufactured drugs dispensed and the balance held by him in stock. The licensee shall, before the seventh day of each calendar month, furnish to the Commissioner or such other officer as he may appoint in this behalf a copy of the entries made by him in the register during the preceding calendar month.
