Section 20(7) in Punjab Manufactured Drugs Rules, 1959
(7)The licensee is authorised to manufacture medicinal opium and to compound any preparation containing medicinal hemp or medicinal opium from the materials which he is lawfully entitled to possess. [The licensee shall maintain correct accounts of manufacturing and sale of all drugs in Form D.D. 9 and Form D.D. 10]. [Added by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.].
