Section 38 in The Punjab Chemical Works Rules, 1933
38.
An account of all medicinal or other preparation received into and issued from the warehouse shall be maintained in Form M.C. 4. All issues shall be made only on application by the approved manufacturer in Form M.C. 6 which shall be accompanied by a treasury receipt in token of payments of the prescribed duty on the preparations concerned.The officer-in-charge, after satisfying himself that the amount of duty had been paid into the treasury or has been duly accounted for, shall issue the preparation applied for and grant the transport or export pass in form L- 46 in accordance with the provisions contained in the Punjab Liquor Import, Export, Transport and Possession Orders and the Punjab Liquor Permit and Pass Rules :Provided that except in the case of sample no such transport or export pass shall be issued in the name of the approved manufacturer himself.Provided further that the issue of manufactured drugs other than prepared opium shall be subject to the provisions of Rules 18 and 19 of the Punjab Manufactured Drugs Rules, published in Punjab Government Notification No. 6400 E&S., dated the 30th November, 1932.
