Section 11 in Punjab Manufactured Drugs Rules, 1959
11.
The import, export and transport of manufactured drugs, other than prepared opium by or on behalf of the State Government may be carried out without restriction; provided that in the case of transit by post, the import, export or transport shall be subject to the following restrictions :-(a)only parcel post may be used;(b)the parcel shall be accompanied by a declaration stating the name or designation of the consignee and consignor, the contents of the parcel in detail and the indent number and date covering the transaction;(c)the consignee shall show distinctly in his account books the name or designation of the consignor, and the quantity of the drugs sent to him from time to time by post.
