Section 18(4) in Punjab Manufactured Drugs Rules, 1959
(4)On receipt of sanction the medical practitioner will obtain his requirements from time to time, within the limits of the quantities of manufactured drugs, other than prepared opium, specified therein, but if at any time, his requirements are likely to exceed the specified quantities, he shall apply for additional quantities in like manner. The annual indent shall be obtained from the same firm, from which the first requirement is obtained and each receipt and issue shall be noted in the register in Form D.D. 7-A to facilitate check.
