Section 18 in Punjab Manufactured Drugs Rules, 1959
18.
A medical practitioner may import and transport such quantities of manufactured drugs, other than prepared opium, as he may lawfully possess, save that no medical practioner may import coca derivatives from outside Punjab. The importation of manufactured drugs by post is absolutely prohibited.(1)[The State Drugs Controller] may] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] by general or special order authorise a medical practitioner in managing or supervising charge of a hospital or dispensary to possess, import and transport such quantities of manufactured drugs, other than prepared opium and in such manner as may be specified in that order.(2)The medical practitioner, mentioned in sub-rule (1) shall send an application showing his annual requirements of manufactured drugs, other than prepared opium in the case of civil hospitals or dispensaries to the Director of Health Services, Punjab, in the case of Military Hospitals, to the Senior Medical Officer-incharge of Military Hospitals, and in the case of veterinary hospitals to the Director of Animal Husbandry, Punjab, who shall forward it to the [State Drugs Controller] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] with his recommendation.(3)The [State Drugs Controller] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.], who will issue the necessary sanction authorising the practitioner to possess specified quantities of manufactured drugs, other than prepared opium, during a year.(4)On receipt of sanction the medical practitioner will obtain his requirements from time to time, within the limits of the quantities of manufactured drugs, other than prepared opium, specified therein, but if at any time, his requirements are likely to exceed the specified quantities, he shall apply for additional quantities in like manner. The annual indent shall be obtained from the same firm, from which the first requirement is obtained and each receipt and issue shall be noted in the register in Form D.D. 7-A to facilitate check.
