Section 9 in The East Punjab Drugs (Control) Act, 1949
9. Cash memorandum to be given of certain sales.
(1)Every dealer or producer when selling any drug for cash shall, if the amount of the purchase is five rupees or more in all cases, and, if the amount of the purchase is less than five rupees when so requested by the purchaser, give to the purchase a cash memorandum containing particulars of the transaction.(2)The [State] Government may, by notification, prescribe the particulars to be contained in any such cash memorandum.(3)The [State] Government may, by notification exempt specified areas, classes of dealers or producers, or classes of drugs from the operation of this section.
