Section 15 in Punjab Manufactured Drugs Rules, 1959
15.
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 chemists passes in Form D.D. 3 and D.D. 4 for the export and transport of manufactured drugs, other than the prepared opium, respectively not exceeding the quantity to which such a licensed druggist or chemist is entitled to possess.Provided that export and transport passes shall not be granted except on the production of a permit signed by the competent authority of the district of destination.[Explanation. - An indent for opium alkaloidal derivatives, coca derivatives or any manufactured drugs countersigned by the State Drugs Controller or a Civil Surgeon or a Medical Superintendent of a Medical Institution on Principal Medical Officer, Nangal or Talwara or a Superintendent of a Civil Veterinary Department or Director, Animal Husbandry in a State shall for the purpose of this rule be deemed to be a permit and shall not require further countersignature]. [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]Note. - A pass shall remain in force only for the period specified therein/(C)Medical Practitioners
