Section 17(2) in Rajasthan Drugs (Control) Ordinance, 1949
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely.-(a)the maintenance by dealers and producers generally, or by any dealer or producer in particular, of records of all sale and purchase transactions made by them.(b)the furnishing of any [such] [Inserted by Rajasthan Act 15 of 1950.] information as may be required with respect to the business carried on by any dealer or producer.(c)the inspection of any books of accounts or other documents belonging to or under the control of any dealer or producer.(d)[...] [Deleted by Rajasthan Act 15 of 1950.]
