Section 52S in The Narcotic Drugs And Psychotropic Substances Rules, 1985
52S. Surrender of recognition.
(1)A recognised medical institution may surrender its recognition by giving not less than thirty days' notice in writing to the Controller of Drugs.(2)On surrender of the recognition, the essential narcotic drugs as may be in the possession of the recognised medical institution shall be disposed of in such manner, including transfer to another recognised medical institution, as may be specified by the Controller of Drugs.
