Section 20(13) in Punjab Manufactured Drugs Rules, 1959
(13)The licensee shall on the first day of every quarter submit a correct quarterly statement showing the quantity of pure opium, medicinal hemp and medicinal opium received by him during the quarter, the quantity sold by him and the quantity remaining in his possession to the [Divisional Drugs Inspector or Drugs Inspector] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] and the Drugs Inspector of the Drugs Control Department, Punjab.
