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Union of India - Section

Section 7 in The Narcotic Drugs Or Psychotropic Substances (Regulation Of Controlled Substance) Order, 1993

7. Filing of returns

.-(1) Every person mentioned in clause 3 of this Order shall send a quarterly return by registered post in Form 4 or Form 5, as the case may be, to the concerned Deputy Director, Narcotics Control Bureau, whose address is given in the Form. The quarters for this purpose shall be January to March, April to June, July to September, and October to December. The retun shall be despatched before the last day of the month following the quarter.
(2)Schools, Colleges, Universities, Government or autonomous institutions, registered scientific societies and hospitals using the controlled substance for educational scientific and analytical purposes are only exempted from maintaining records as prescribed under clause 3 and sending returns as prescribed under this clause. But they shall comply with other provisions of this order.
(3)The persons who are to send quarterly returns under this clause shall intimate in Form 4 or Form 5, as the case may be, to the concerned [Zonal Director] [ Substituted by G.S.R. 372(E), dated 1.5.1995 (w.e.f. 1.5.1995).], Narcotics Control Bureau, whose address is given in the Form upto the 15th day of May, 1993 regarding the opening balance of stock of the controlled substance possessed by him as on the 15th day of April, 1993. The first regular returns shall be sent for the period from 15th April, 1993 to 30th June, 1993.Form IRegister Of Manufacture Of Controlled Substances(See clause 3)Date :Name of the Controlled Substance:
Quantity in hand at the beginning of the day Quantity of the substance manufactured Details of quantity of the controlled substance sent out of the factory
Sl. No. Quantity sent To whom sent (Name and address of the person and location of the premises to be given)
1 2 3 4 5
         
Total quantity sent out of the factory Quantity in hand at the close of the day Handling losses, if any
6 7 8
     
Note : - 1. The quantity shall be indicated in kilograms.