Section 41 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
41. Limits of manufacture.
- The issuing authority, while issuing the licence, shall take into account all relevant factors for permitting the quantity of the drug to be manufactured by a licensee including the following:-(a)quantity allotted by the State Government for processing into any preparation in the licensee's own manufactory;(b)quantity required for supply to other firms within or outside the country;(c)quantity required for reasonable inventory:Provided that the total quantity of the drug manufactured during any one year does not exceed the estimated requirements of this country for the relevant year as furnished to the International Narcotics Control Board.
