Section 4(6) in The Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 2013
(6)[ Every person who has been registered under sub-clause (1) shall file quarterly return in Form-E, Form-F, or Form-L, as the case may be, to the concerned Zonal Director of the Narcotics Control Bureau having jurisdiction over the area] [Substituted by Notification No. G.S.R. 779(E), dated 14.10.2019 (w.e.f. 26.3.2013).].
