Section 16(1) in Punjab Manufactured Drugs Rules, 1959
(1)A medical practitioner may possess the following quantities of manufactured drugs other than prepared opium for use in his practice and not for sale;Provided that a medical practitioner of the indigenous system of medicines may possess only those manufactured drugs which are included in the indigenous system of medicine :-(i)[ Morphine (In all forms) : 6 Gms] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 25.3.1966.](ii)[ Codeine (In all forms) : 10 Gms] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 25.3.1966.](iii)Cocaine (In all forms) : 2 Gms(iv)Methadone (In all forms) : 1 Gm(v)[ Pethidine (In all forms) : 6 Gms] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 25.3.1966](vi)Opium : 30 Gms(vii)Other dangerous drugs : A quantity equivalent to 100 average doses, as fixed by the Drug Controller (India) from time to time ;[Provided further that the State Drugs Controller may authorise any such practitioner to possess any quantity larger than the aforesaid quantity of drugs.] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 25.3.1966.].Explanation :- (a) The term "use in his practice" covers only the actual direct administration of the drugs in injections, surgical operations or other emergent cases by or in the presence of medical practitioner.(b)All other issues of the manufactured drugs by a medical practitioner from his dispensary will amount to sale.
