Section 7(3) in The Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 2013
(3)In case of non-receipt of duplicate copy by the consignor, duly endorsed by the consignee acknowledging the receipt of the consignment of controlled substance, the consignor shall report loss or disappearance of the consignment in the manner provided in sub-clause (8) of clause 4 within forty-five days from the date of dispatch of the consignment.
