Section 86(16) in The U.P. Narcotic Drugs Rules, 1986

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State of Uttar Pradesh - Subsection

Section 86(16) in The U.P. Narcotic Drugs Rules, 1986

(16)This licence may be cancelled by the Excise Commissioner if any breach of the provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985, the United Provinces Excise Act, 1910, or the Drugs and Cosmetics Act, 1940, or of any of the rules made thereunder, or of the abovementioned conditions is committed by the licence-holder by himself or by his partner or agent or any other person employed or working in the premises for which this licence is granted.Date :Place :Excise Commissioner, Uttar Pradesh.Form BParticulars regarding import, export and stock of Narcotic Drugs during the quarter ending ...................... (to be furnished by the licensed dealer to the Excise Commissioner within fifteen days after the end of the quarter to which the statement relates)Name and District...............................Name and address of the licensed dealer...................................

RECEIPT
Name of manufactured drugs	Stock on the last day of the previous quarter	Import from foreign countries during the quarter	Imports from other States in India during thequarter	Purchases from other dealers in the State, ifany, during the quarter	Total Receipt
1	2	3	4	5	6

EXPENDITURE
Export to foreign countries during the quarter	Export to other States in India during thequarter	Sold to manufacturers holding NDLD licence in theState during the quarter	Sold to civil hospital and similar institutionsin the State during the quarter	Sold to other permit holders or the State, ifany, during the quarter	Quantity sold to NDLC Licensee	Total expended	Stock on the last day of the Quarter
7	8	9	10	11	12	13	14

Verification of the Excise Inspector of thecircle concerned

(Signature of the Licensee)

Form No. NDLC[Rule 2 (XI) and 17 (2)]Licence for purchase, possession and sale of manufactured drugs, other than prepared opium by licensed chemistsDistrict :Number of licence :Name of chemist :Locality of shop :Be it known that ........................... Chemist ........................ residing in................is hereby authorised by the Collector of................to purchase, sell and possess manufactured drugs other than prepared opium as medicine at ................ from the date of this licence to March 31, 19...... more on payment of licence fee of Rs. 100 under the following conditions :Conditions

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State of Uttar Pradesh - Subsection

Section 86(16) in The U.P. Narcotic Drugs Rules, 1986