Section 12 in Punjab Manufactured Drugs Rules, 1959
12.
All preparations containing not more than 0.2 per cent of morphine or 0.1 per cent of cocaine and any preparation which the Central Government may by notification in the Official Gazette, made in pursuance of a finding under article 8 of the Ganeva Convention or in pursuance of any international convention supplementing the Geneva Convention, declare not to be manufactured drugs, may be imported, exported, transported, possessed or sold without restriction.
