Section 87 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
87. Sale.
(1)A licensed dealer in manufactured drugs may sell, otherwise than on prescription manufactured drugs subject to the conditions of his licence.(2)Such dealer shall maintain a written record of every sale made under the licence in the manner laid down therein and in such manner as the Drugs Controller may from time to time, direct, and shall preserve such record for not less than two years from the date of the last entry therein.
