Section 21(13) in Punjab Manufactured Drugs Rules, 1959
(13)The licensee shall on the first day of every quarter submit a correct quarterly statement showing the quantity of the drugs received by him during the previous quarter, the quantity sold by him and the quantity remaining in his possession to the [Divisional Drugs Inspector or Drugs Inspector.] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]
