Section 21(10) in Punjab Manufactured Drugs Rules, 1959
(10)(i)In the case of preparations containing cocaine, morphine or diacetylmorphine, the bottles, phials, packages, or other containers of these preparations or the lables affixed to them shall either plainly show the actual quantity of the drugs present in each container, or give sufficient particulars to admit of the ready calculation of such quantity.(ii)A package or a bottle containing the drugs shall before sale be marked with the quantity of the drugs in the package or the bottle;(iii)A preparation, admixture, extract or any other substance containing any of these drugs shall be sold only in package or bottle plainly marked -(a)in the case of a powder, solution or ointment, with the total quantity thereof in the package or bottle, and the percentage of the drugs in the powder, solution or ointment;(b)in the case of tabloids or other similar forms of preparations, with the quantity of the drugs in each tabloid or other similar forms of preparation, and the number of tabloids or other similar forms of preparation in the package or bottle.
