Section 6(1) in Punjab Poisons Possession and Sale Rules, 1966
(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.
