Section 18(2) in Punjab Manufactured Drugs Rules, 1959
(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.
