Section 24 in Punjab Manufactured Drugs Rules, 1959
24.
Every application for renewal of licence shall be submitted to the [State Drugs Controller] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] of the district concerned atleast two months before the commencement of the year for which it is required and shall be accompanied by a treasury challan showing payment of fee prescribed for the grant of such a licence.
