Section 18(1) in Punjab Manufactured Drugs Rules, 1959
(1)[The State Drugs Controller] may] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] by general or special order authorise a medical practitioner in managing or supervising charge of a hospital or dispensary to possess, import and transport such quantities of manufactured drugs, other than prepared opium and in such manner as may be specified in that order.
