Section 20(14) in Punjab Manufactured Drugs Rules, 1959
(14)[. If on the expiry or cancellation of the licence, any stocks of pure opium, medicinal hemp, medicinal opium or any other manufactured drugs remain in possession of the licensee, he shall at once surrender these stocks to the Divisional Drugs Inspector or the Drugs Inspector concerned. If any portion of these stocks is declared by the Civil Surgeon to be unfit for human consumption, the Divisional Drugs Inspector or the Drugs Inspector, as the case may be, shall forthwith cause that portion to be destroyed and the licensee shall not be entitled to claim any compensation for loss resulting from the destruction of such a portion of the drugs;] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.].
