Section 34(6) in The Punjab Chemical Works Rules, 1933
(6)When any of the contents of a vessel referred to in clause (2)(a) has been removed, the officer-in-charge must enter on the label attached there to the quantity taken out and the manner of disposal with his signature and date. Finished preparations shall only be removed from the warehouse in accordance with an application in form M.C. 6. The approval manufacturer must state in Form M.C. 6 the number of bottles or jars in which each preparation is contained and the bulk quantity to be removed.
