Section 21(15) in Punjab Manufactured Drugs Rules, 1959
(15)If any portion of the drugs is fit for human consumption, [Divisional Drugs Inspector or the Drugs Inspector] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] shall make over such portion of the drugs in any quantity not exceeding that which the transferee is likely to sell within two months, to the incoming licensed vendor, who is taking the place of the previous licensee if the latter has surrendered the drugs drugs in question to the [Divisional Drugs Inspector or the Drugs Inspector] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] or to any other licensed vendor of the district.
