Section 20(6) in Punjab Manufactured Drugs Rules, 1959
(6)The licensee shall procure his supplies either from a licensed vendor in Punjab, or by importation from a licensed vendor in some other State, after obtaining from the [State Drugs Controller] [Substituted vid Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980] a permit in Form D.D. 2. The importation of his supplies by post is absolutely prohibited.
