Section 65 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
65. [ Registration and submission of returns. [Substituted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).]
(1)A person who has been issued licence to manufacture one or more psychotropic substances shall register with the Narcotics Commissioner for each of the substances in the form and manner as may be specified by the Narcotics Commissioner.Provided that the requirement of registration under this sub-rule shall be complied within a period of one hundred and eighty days from the date of coming into force of these rules.(2)A person who has registered with the Narcotics Commissioner under sub-rule (1) shall file quarterly return with the Narcotics Commissioner in such form and manner as may be specified by the Narcotics Commissioner.(3)The return for a quarter shall be filed before the last day of the month following that quarter.(4)If the return for a quarter is not filed before the due date by a person registered under sub-rule (1), the Narcotics Commissioner may issue notice to explain the reasons there for and after considering the reasons submitted, if any, may pass orders for revoking the registration.(5)The registration under sub-rule (1) shall be deemed to be revoked, if the quarterly return for three successive quarters is not filed.(6)An appeal against an order passed under sub-rule (4) may be made to the Secretary, Government of India, Ministry of Finance, Department of Revenue or any other officer, not below the rank of Additional Secretary to the Government of India, authorised by him in this behalf, within thirty days from the date of communication of such order.(7)Every memorandum of appeal shall be accompanied by a copy of the order appealed against.(8)The Appellate Authority shall, after making such further inquiry as may be considered necessary, pass such orders as it thinks fit, confirming, modifying or annulling the order appealed against.Explanation. - For the purposes of this rule, the expression "quarter" shall be January to March, April to June, Julyto September and October to December of every year.]
