Section 6 in Punjab Poisons Possession and Sale Rules, 1966
6.
(1)Subject to the provisions of sub-rule (1) of rule 5 and rule 8, a licence granted under rule 4 shall remain in force up to 31st December following. Every applicant for the grant or renewal of a licence shall make an application in writing to the licensing authority, and, such application shall bear a court fee stamp of one rupee.(2)Licence fee of nine rupees for a year or part thereof shall be charged for licences to possess for sale and to sell poisons specified in the Schedule.(3)The licence fee shall be paid in cash only, and shall be credited into treasury in advance under the head XXIII-Medical-I-Miscellaneous-Fees for issue and renewal of the licences.
