Section 20(16) in Punjab Manufactured Drugs Rules, 1959
(16)The licensee shall be bound to accept from the [Divisional Drugs Inspector or the Drugs Inspector] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] any portion of excise opium, medicinal hemp and medicinal opium, which in the opinion of the [Divisional Drugs Inspector or the Drugs Inspector] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] does not amount to more than two months' supply, at such a price as shall be determined by the [Divisional Drugs Inspector or the Drugs Inspector] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] The price shall be paid to the previous licensee, if he has surrendered the drugs in question to the [Divisional Drugs Inspector or the Drugs Inspector] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.].
