Section 7 in The East Punjab Drugs (Control) Act, 1949
7. Duty to declare possession of excess stocks.
- Any person having in his possession a quantity of any drug exceeding that permitted by or under this Act shall forthwith report the fact to the [State] [ Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any other officer empowered in this behalf by it, and shall take such action as to the storage, distribution or disposal of the excess quantity as the [State] [ Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or such officer may direct
