Section 31 in The Orissa Dangerous Drugs Rules, 1965
31. Accounts by an approved practitioner.
- Every approved practitioner shall maintain a correct and up-to-date account in Form No. D. D. 3 appended to these rules in respect of dangerous medicinal drugs or any manufactured drug possessed by him for use in his practice and such account shall be open to inspection by any Excise Officer not below the rank of Inspector.
