Section 21 in The Assam Dangerous Drugs Rules, 1937
21.
(a)Every licensed dealer or chemist shall maintain a written record in Form D. D. 3 of all sales of dangerous medicinal drugs and shall produce it for inspection to the Collector or any officer, including an Excise Officer of or above the rank of Sub-Inspector, deputed by the Collector.(b)Every licensed dealer shall file the counterfoils returned to him by the consignees of all passes and indents authorised under Rule 23 by virtue of which such drugs have been transmitted by him with this record.(c)This record and these passes and indents shall not be destroyed without the written permission of the Collector.
