Section 40(2) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(2)[ The licencee shall not manufacture the drug without allotment of quota for that drug under sub-rule (2) of rule 67E.] [Inserted by Notification No. G.S.R. 359(E), dated 5.5.2015 (w.e.f. 14.11.1985).]
