Section 79(5) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(5)A complete record of the quantity of medicinal opium received and used for each preparation, with the amount of each product manufactured and its morphine contents shall be maintained in such manner as the Licensing Authority may prescribe. Such record shall be periodically examined by the Inspector and shall also be open to inspection by any officer not below the rank of an Inspector of Food and Drug Administration.
