Section 14 in Punjab Manufactured Drugs Rules, 1959
14.
The [State Drug Controller or such other officer as he] [ Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] may empower in this behalf may grant to a licensed druggist or licensed chemist permits in Form D.D. 2 for the import and transport of manufactured drugs, other than prepared opium, not exceeding the quantity which such licensed druggist or chemist is entitled to possess.
