Section 67(4) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(4)The consignor and consignee shall keep such consignment note for a period of two years and the said note may be inspected at any time by an officer authorised in this behalf by the Central Government:[Provided that consignment note in Form 6 shall not apply in cases where the sale of the psychotropic Substance is accompanied by a sale bill or invoice or cash memo or any other document duly signed by the consignor or his authorised signatory, which shall include the following information about the consignment:(a)name, address and licence number of the consignor and the consignee;(b)description, batch number and quantity;(c)mode and particulars of transport:Provided further that such document shall be preserved by consignor and consignee for a period of two years for inspection by the officers referred to in sub-rule (4) above.Explanation -Where the consignee is a research institution, registered medical practitioner, hospital or dispensary, the requirement of incorporating licence number of consignee shall not be applicable.] [ Inserted by G.S.R. 104(E), dated 25.2.2005 (w.e.f. 25.2.2005).][Chapter VII-A] [ Inserted by G.S.R. 350(E), dated 25.6.1997 (w.e.f. 27.6.1997).] Special Provisions Regarding Manufacture, Possession, Transport, Import-Export, Purchase and Consumption of Narcotic Drugs and Psychotropic Substances [For Medical, Scientific and Training Purposes] [ Substituted By G.S.R. 639(E), Dated 13.10.2006 (W.E.F. 13.10.2006).]
