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State of Punjab - Act

Punjab Manufactured Drugs Rules, 1959

PUNJAB
India

Punjab Manufactured Drugs Rules, 1959

Act 2 of 1930

Published on 12 July 1958
Commenced on 12 July 1958
[This is the version of this document from 12 July 1958.]
[Note: The original publication document is not available and this content could not be verified.]

Punjab Manufactured Drugs Rules, 1959Central Act 2 of 1930No. 4187-E&T(VII)-59/5917. - With reference to Punjab Government notification No. 2969-E&T-58/1960, dated the 12th July, 1958, and in supersession of all previous notifications in this behalf and in exercise of the powers conferred by sub-section (2) of section 8 of the Dangerous Drugs Act, 1930 (Act No. II of 1930), the Governor of Punjab is pleased to make the following rules for the manufacture of medicinal opium, and of any preparation containing morphine, diacetyl-morphine or cocaine from the material which the maker is lawfully entitled to possess, and for regulating inter-state import, export, transport, possession and sale of manufactured drugs, other than prepared opium, and coca leaf :-

1.

(1)These rules may be called the Punjab Manufactured Drugs Rules, 1959.

(2)They shall, unless it is expressly stated to the contrary, apply to the whole of the State of Punjab.

(A)- Definitions

2.

In these rules, unless there is anything repugnant in the subject or context -

(1)"Act" means the Dangerous Drugs Act, 1930 (II of 1930) ;

(2)"Civil Surgeon" means the civil surgeon or other principal medical officer of a district ;

(3)[ "State Drugs Controller" means an officer who is the head of the Drugs Control Administration in the State of Punjab appointed by the State Government; [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]

(4)"Divisional Drugs Inspector" means an Inspector appointed under section 21 of the Drugs and Cosmetics Act, 1940 (Central Act No. XXIII of 1940)

(5)"Drugs Inspector" means an Inspector appointed under section 21of the Drugs and Cosmetics Act, 1940 (Central Act No. XXIII of 1940);]

(6)[ - ] [Omitted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]

(7)"Form" means a form appended to these rules ;

(8)[ "Licensed Chemist" means a person who has obtained a licence for the possession, compounding, manufacture and sale of Coca Derivatives, Opium alkaloidal Derivatives and Drugs declared to be manufactured drugs in pursuance of sub-clause (ii) of clause (g) of section 2 of the Dangerous Drugs Act, 1930 (Central Act 2 of 1930), under these rules;] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]

(9)"Licensed Druggist" means a person who has obtained a licence for the possession, compounding, manufacture and sale of medicinal hemp or medicinal opium intended for use as medicine under these rules.]

(10)"medical practitioner" means a person holding a qualification granted by an authority specified or notified under section 3 of the Indian Medical Degrees Act, 1916 (VII of 1916) or the Patiala Medical Degrees Act, 1999 BK., or specified in the Schedules to the Indian Medical Council Act, 1956 (Parliament Act No. 102 of 1956) and the Dentists Act, 1948 (XVI of 1948) or a person registered or eligible for registration in a medical register of the State meant for registration of persons practising allopathic or Unani or Ayurvedic system of medicine;

(11)"Opium alkaloidal derivatives" means -

(i)morphine, that is, the principal alkaloid of opium having the chemical formula C17 H19 No. 3 and its sale ;

(ii)diacetyl-morphine, that is, the alkaloid, also known as diamorphine or herein, having the chemical formula C21 H23 No. 5 and its salts;

(iii)all preparations, official and non-official, containing more than 0.2 per cent of morphine or containing any diacetyl-morphine;

(12)"prescription" means prescription given by a medical practitioner for the supply of medicinal opium or coca derivatives or opium alkaloidal derivatives to a patient ;

(13)"State Government" means the Government of the State of Punjab;

(14)" to export" means to export inter-state as defined in clause (l) of section 2 of the Dangerous Drugs Act, 1930; and

(15)"to import" means to import inter-state as defined in clause (j) of section 2 of the Dangerous Drugs Act, 1930.

(B)- Possession, Import, Export and Transport

3.

Any person may possess such quantity of medicinal hemp or medicinal opium which may be sold to him by a licensed druggist for medicinal purposes. He may possess such quantities of opium alkaloidal derivatives or a coca derivatives as have been at one time dispensed and sold for his use in accordance with the provisions of these rules.

4.

A person to whom a pass has been granted under these rules for the import, export, or transport of manufactured drugs, other than prepared opium, may import, export or transport such quantities of the drugs in such manner as may be specified in the pass.

5.

The import, export, transport, possession and sale of coca leaves is prohibited in Punjab.

6.

(1)Subject to the provisions of these rules any person may import and transport such quantities of manufactured drugs as he may lawfully possess under these rules.

(2)Notwithstanding anything contained in sub-rule (1), no person shall import or transport prepared opium and import coca derivatives in any quantity whatsoever.

7.

A person authorised in this behalf by the [State Drug Controller] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated.3.1980.] by a special order, may export such quantity of manufactured drugs, other than prepared opium, and in such manner as may be specified in that order.

8.

Every person importing, exporting or transporting manufactured drugs, other than prepared opium shall comply with such general or special directions as may be given by the [State Drug Controller] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]

9.

Save as otherwise provided, nothing in these rules shall be deemed to permit the import, export or transport of manufactured drugs by means of post.

10.

All applications for permits to import and transport manufactured drugs other than prepared opium shall be in Form D.D. 1.

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.

12.

All preparations containing not more than 0.2 per cent of morphine or 0.1 per cent of cocaine and any preparation which the Central Government may by notification in the Official Gazette, made in pursuance of a finding under article 8 of the Ganeva Convention or in pursuance of any international convention supplementing the Geneva Convention, declare not to be manufactured drugs, may be imported, exported, transported, possessed or sold without restriction.

13.

The provisions of these rules shall not apply to the import, export, transport, possession, or sale of codeine, dionion, and their respective salts, unless the quantity involved in any transaction, or possessed at any one time exceeds one pound.

14.

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

16.

(1)A medical practitioner may possess the following quantities of manufactured drugs other than prepared opium for use in his practice and not for sale;Provided that a medical practitioner of the indigenous system of medicines may possess only those manufactured drugs which are included in the indigenous system of medicine :-

(i)[ Morphine (In all forms) : 6 Gms] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 25.3.1966.]

(ii)[ Codeine (In all forms) : 10 Gms] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 25.3.1966.]

(iii)Cocaine (In all forms) : 2 Gms

(iv)Methadone (In all forms) : 1 Gm

(v)[ Pethidine (In all forms) : 6 Gms] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 25.3.1966]

(vi)Opium : 30 Gms

(vii)Other dangerous drugs : A quantity equivalent to 100 average doses, as fixed by the Drug Controller (India) from time to time ;

[Provided further that the State Drugs Controller may authorise any such practitioner to possess any quantity larger than the aforesaid quantity of drugs.] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 25.3.1966.].Explanation :- (a) The term "use in his practice" covers only the actual direct administration of the drugs in injections, surgical operations or other emergent cases by or in the presence of medical practitioner.

(b)All other issues of the manufactured drugs by a medical practitioner from his dispensary will amount to sale.

(2)

(i)A medical practitioner, who is permitted to possess manufactured drugs without a licence under sub-rule (1), shall obtain his supplies from a licensed chemist or druggist only and shall maintain a register showing receipts as well as disposals of each drug. The register shall be in Form D.D. 7-A.

(ii)A separate register or a separate part of the register shall be assigned to each of the following classes of drugs and preparations :-

(1)Cocaine and ecgonine and preparations containing cocaine or ecogonine,

(2)morphine, and preparations containing morphine;

(3)diacetylmorphine and containing its preparations;

(4)medicinal opium;

(5)dihydrohydrooxycodeinone (commonly known as eucodal) and preparations containing dihydrohydrooxrcodeinone;

(6)dihydrcodeinone (commonly known as dicodide) and its preparations;

(7)extracts or tinctures of Indian hemp;

(8)dihydromorphinone (commonly known as dilaudide) and preparations containing dihydromorphinone.

(iii)Entries in the register must be made on the day on which the manufactured drug is received or dispensed. It is not necessary that the medical practitioner should himself enter in the register the particulars of manufactured drugs administered by him or under his supervision but entries must be verified by him on the date of entry or on the following date. Where a medical practitioner practises at more than one premises a separate account of manufactured drugs kept at each premises shall be maintained.

(iv)Every entry required to be made and every correction of such an entry must be made in ink and no cancellation, obliteration or alteration shall be made of any entry in the register and any correction of any entry must be made by way of marginal note or foot-note, which must specify the date on which the correction is made.

(v)The stock of manufactured drugs in the possession of a medical practitioner and the accounts relating thereto shall be open for inspection by any officer of the Health Department not below the rank of Assistant Surgeon or District Medical Officer of Health or an Excise Officer not below the rank of Sub-Inspector. The medical practitioner shall, if required do so by the Deputy Excise and Taxation Commissioner, submit such information relating to the transactions in manufactured drugs as may be demanded from him.

(vi)If messenger is sent by the medical practitioner to take delivery of the manufactured drugs, the messenger must be given an authority in writing signed by him and specifying the messenger by name, to receive the drugs on his behalf. A licensed chemist and druggist is forbidden to deliver drugs to messenger not so authorised. In emergencies, when the medical practitioner is unable to send a signed order the licensee may act on the oral message of a medical practitioner known to him, provided that on delivery of the drugs he receives a signed order from the medical practitioner or an undertaking that the signed order will be furnished within twenty-four hours.

(vii)The medical practitioner shall keep the drugs under lock and key.

(viii)While carrying drugs to the house of a patient the medical practitioner shall take full precautions for the safe custody of manufactured drugs. Thefts and losses of manufactured drugs should be forthwith reported to the nearest excise or police official.

(ix)All records including registers and day books must be kept for not less than two years from the date of the last entry therein.

(3)[ A medical practitioner who wishes to possess or dispense the manufactured drugs other than prepared opium for use is his practice and not for sale, shall get himself registered on application with State Drugs Controller. The full particulars of such registration shall be maintained in a register in Form D.D. 7-B. No fee shall be charged for such registration. The State Drugs Controller shall immediately after registration of the medical practitioner, issue him a Registration Certificate in Form D.D. 7-C which shall be produced on demand by any officer of the Drugs Control Administration of or above the rank of a Drugs Inspector for inspection.] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]

17.

(i)A medical practitioner may mix for use in his medical practice manufactured drugs which he is lawfully entitled to possess and which are required for use in the exercise of his profession.

Note. - A medical practitioner who desires to distribute and sell any manufactured drug must take out a licence under these Rules.

(ii)A medical practitioner of the indigenuous system of medicines may prescribe only those manufactured drugs which are included in the indigenous systems of medicines.

18.

A medical practitioner may import and transport such quantities of manufactured drugs, other than prepared opium, as he may lawfully possess, save that no medical practioner may import coca derivatives from outside Punjab. The importation of manufactured drugs by post is absolutely prohibited.

(1)[The State Drugs Controller] may] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] by general or special order authorise a medical practitioner in managing or supervising charge of a hospital or dispensary to possess, import and transport such quantities of manufactured drugs, other than prepared opium and in such manner as may be specified in that order.

(2)The medical practitioner, mentioned in sub-rule (1) shall send an application showing his annual requirements of manufactured drugs, other than prepared opium in the case of civil hospitals or dispensaries to the Director of Health Services, Punjab, in the case of Military Hospitals, to the Senior Medical Officer-incharge of Military Hospitals, and in the case of veterinary hospitals to the Director of Animal Husbandry, Punjab, who shall forward it to the [State Drugs Controller] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] with his recommendation.

(3)The [State Drugs Controller] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.], who will issue the necessary sanction authorising the practitioner to possess specified quantities of manufactured drugs, other than prepared opium, during a year.

(4)On receipt of sanction the medical practitioner will obtain his requirements from time to time, within the limits of the quantities of manufactured drugs, other than prepared opium, specified therein, but if at any time, his requirements are likely to exceed the specified quantities, he shall apply for additional quantities in like manner. The annual indent shall be obtained from the same firm, from which the first requirement is obtained and each receipt and issue shall be noted in the register in Form D.D. 7-A to facilitate check.

19.

The [State Drugs Controller] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] may grant to a medical practitioner, a permit in Form D.D. 2 for the import or transport of medicinal hemp, medicinal opium and opium alkaloidal derivatives.

(D)Licensed Druggists - DD 5 Licenses.

20.

(a)The State Drugs Controller or any other officer specially empowered by him in this behalf may, on the recommendation of the Divisional Drugs Inspector or Drugs Inspector grant to any person a druggist's licence in Form D.D. 5 on payment of a fee of two hundred rupees subject to the following conditions :[Provided that no licence in Form D.D. 5 shall be granted to a person, who does not hold the requisite licence under the Drugs and Cosmetics Rules, 1945:] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]

(1)The licensee shall be bound by the provisions of the Act and these rules and any other rules which may, from time to time, be made under the Act.

(2)The licensee shall be responsible for the acts and omissions of every person employed by him in carrying on his business and of all his servants, as if the said acts and omissions were his own."(3) The licensee shall not permit any manufactured drug, which he is authorised to sell, to be dispensed or handled by any person other than a Registered Pharmacist under the Pharmacy Act, 1948 (Central Act No. VIII of 1948) or a qualified person as defined under sub-rule (15) of rule 65 of the Drugs and Cosmetics Rules, 1945;"

(4)The licensee shall be authorised to sell the following drugs for medicinal purposes only -

(i)medicinal hemp;

(ii)medicinal opium;

(iii)preparations containing medicinal hemp or medicinal opium.

(5)The licensee shall not have in his possession any medicinal hemp, medicinal opium or excise opium in quantities in excess of those stated in his license, and shall not keep the same in any place except the premises described in the license. He may also possess such quantity of pure opium as is specified in the license for the manufacture of medicinal opium.

(6)The licensee shall procure his supplies either from a licensed vendor in Punjab, or by importation from a licensed vendor in some other State, after obtaining from the [State Drugs Controller] [Substituted vid Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980] a permit in Form D.D. 2. The importation of his supplies by post is absolutely prohibited.

(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.].

(8)The licensee shall maintain correct accounts of all transactions. [in Form D.D. 8] [Added vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]. Such accounts shall show, in respect of each receipt, the source of supply and the quantity received, and in respect of issues, the quantity issued each day, the original prescriptions on which they have been issued and in the case of issues made otherwise than on a prescription, receipts from the persons to whom the issues were made. Such accounts shall be preserved for not less than two years from the date of the last entry in the accounts, and should be signed by any [Drugs Inspector] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] who inspects the licensed premises.

(9)Any package or bottle containing drugs shall before sale be marked with the quantity of the drugs in the package or bottle.

(10)A preparation, admixture, extract or other substance containing drugs shall be sold only in a package or bottle plainly marked -

(i)in the case of a powder, solution or ointment, with the total quantity thereof in the package or bottle and the percentage of the drugs in the powder, solution or ointment; and

(ii)in the case of tablets or other articles, with the quantity of drugs in each article, and the number of articles in the package or bottle.

(11)[ All stocks of pure opium, medicinal hemp and medicinal opium and all accounts and records of transactions under the licence shall be open to-inspection by any officer of the Drugs Control Administration not below the rank of a Drugs Inspector]". [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]

(12)The licensee shall on requisition by the [State Drugd Controller] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] or any officer duly authorised by him in this behalf deliver up his licence for amendment or for the issue of a fresh licence.

(13)The licensee shall on the first day of every quarter submit a correct quarterly statement showing the quantity of pure opium, medicinal hemp and medicinal opium received by him during the quarter, the quantity sold by him and the quantity remaining in his possession to the [Divisional Drugs Inspector or Drugs Inspector] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] and the Drugs Inspector of the Drugs Control Department, Punjab.

(14)[. If on the expiry or cancellation of the licence, any stocks of pure opium, medicinal hemp, medicinal opium or any other manufactured drugs remain in possession of the licensee, he shall at once surrender these stocks to the Divisional Drugs Inspector or the Drugs Inspector concerned. If any portion of these stocks is declared by the Civil Surgeon to be unfit for human consumption, the Divisional Drugs Inspector or the Drugs Inspector, as the case may be, shall forthwith cause that portion to be destroyed and the licensee shall not be entitled to claim any compensation for loss resulting from the destruction of such a portion of the drugs;] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.].

(15)If any portion of the drugs is fit for human consumption, [Divisional Drugs Inspector or the Drugs Inspector] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] shall make over such opium, medicinal hemp or medicinal opium in any quantity not exceeding that which the transferee is likely to sell within two months, to the incoming licensed vendor, who is taking the place of the previous licensee if the latter has surrendered these to the [Divisional Drugs Inspector or the Drugs Inspector] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] or to any other licensed vendor of the district.

(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.].

(17)A licensed druggist may import, export or transport such quantity of medicinal hemp and medicinal opium as may be specified in his license.

(b)(1) The [State Drug Controller] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] shall in respect of each license fix and shall record in the license the maximum quantity of medicinal hemp or medicinal opium which the licensee may possess at any one time for the purpose of vend or the manufacture of medicinal opium.

(2)A licensed druggist may, subject to the conditions of his license, sell medicinal hemp or medicinal opium for medicinal purposes only and to the undermentioned persons :-

(i)a medical practitioner, who (i) is either known to the licensed druggist, or (ii) is introduced by someone known to the licensee, and either signs the register in person or sends a written or signed order stating his name, address and the name and quantity of the article required. In the latter case the licensee must satisfy himself as to the genuineness of the signature and qualification of the medical practitioner. If the drugs are transported by post these shall be sent by registered post. In case of real emergency the licensee may act on an oral message and send the drug; provided that the licensee is satisfied with the medical practitioner of the order and on the delivery he receives from the genuineness of the order the signed order or an undertaking that the signed order will be furnished within twenty-four hours. If such signed order is not received within twenty-four hours, the licensee shall forthwith report full details of the transaction to an [Officer of the Drug Control Administration not below the rank of a Drug Inspector] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.];

(ii)a druggist licensed under these rules or under any rules for the time being in force in any other State;

(iii)any other person authorised under these rules;

(iv)any person holding the prescription of a medical practitioner.

(3)All prescriptions for the dispensing of such drugs shall be written out in Form D.D. 7 and the licensee shall be responsible that the prescriptions on the authority of which such drugs are to be sold, are made out in that form.

(4)The licensee shall sell the drugs in such quantities and for the use of such persons only as may be specified in the prescription.

(E)Licensed Chemists - D.D. 6 Licensees

21.

[(a) The State Drugs Controller or any other officer specifically empowered by him in this behalf may on the recommendation of the Divisional Drugs Inspector or the Drugs Inspector, grant to any person a Chemist's licence in Form D.D. 6 on payment of a fee of two hundred rupees subject to the following conditions :Provided that no licence in form D.D. 6 shall be granted to a person who does not hold the requisite licence under the Drugs and Cosmetics Rules, 1945 :Provided further that except with the special sanction of the State Drugs Controller such a licence shall not authorise the chemist to possess a quantity greater than 120 grams of opium alkaloidal derivatives or 120 grams of coca derivatives] [ Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.];

(1)The licensee shall be bound by the provisions of the Act and these rules and any other rules which may, from time to time, be made under the Act.

(2)The licensee shall be responsible for the acts and omissions of every person employed by him in carrying on his business and of all his servants, as if the said acts and omissions were his own.

(3)[ The licensee shall not permit any manufactured drug, which he is authorised to sell, to be dispensed or handled by any person other than a pharmacist registered under the Pharmacy Act, 1948 (Central Act No. VIII of 1948) or a qualified person as defined under sub-rule (15) of rule 65 of the Drugs and Cosmetics Rules, 1945] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.];

(4)The licensee is authorised to sell the following drugs :

(i)Coca Derivatives,

(ii)morphine,

(iii)all preparations containing more than 0.2 per cent of morphine or containing any diacetylmorphine.

(5)The licensee shall not sell or keep coca derivatives or opium alkaloidal derivatives, hereinafter called the "drugs", in greater quantities than specified in his licence or except in the premises described in the licence.

(6)The licensee shall procure his supplies either from a licensed vendor in Punjab or by importation from a licensed vendor in some other State, after obtaining from the [State Drugs Controller] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] concerned a permit in Form D.D. 2. The importation of these drugs by post is absolutely prohibited.

(7)The licensee is authorised to compound any preparation containing morphine, diacetylmorphine or cocaine from the materials which he is lawfully entitled to possess. He shall also enter in the prescription the name of a person, firm or body corporate dispensing the prescription, the address of the premises at which, and the date on which it is dispensed. [The licensee shall maintain correct accounts of manufacture 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.];

(8)In the case of every sale, otherwise than on a prescription, the licensee shall obtain a pass in Form D.D. 3 or D.D. 4 to cover the export or the transport of the consignment to its destination.

(9)The licensee shall maintain correct accounts of all transactions [in form D.D. 8] [Added by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]. Such accounts shall, in respect of each receipt, the source of supply, and the quantity received, and, in respect of each issue the quantity issued, and the name and address of the person to whom it is issued. He shall file in support of his accounts of receipts, the export or transport passes, and in respect of his account of issues, the original prescription on which they have been issued and in the case of issues made otherwise than on a prescription, receipts from the person to whom the issues were made. Such accounts and documents shall be preserved for not less than two years from the date of the last entry in the accounts.

(10)

(i)In the case of preparations containing cocaine, morphine or diacetylmorphine, the bottles, phials, packages, or other containers of these preparations or the lables affixed to them shall either plainly show the actual quantity of the drugs present in each container, or give sufficient particulars to admit of the ready calculation of such quantity.

(ii)A package or a bottle containing the drugs shall before sale be marked with the quantity of the drugs in the package or the bottle;

(iii)A preparation, admixture, extract or any other substance containing any of these drugs shall be sold only in package or bottle plainly marked -

(a)in the case of a powder, solution or ointment, with the total quantity thereof in the package or bottle, and the percentage of the drugs in the powder, solution or ointment;

(b)in the case of tabloids or other similar forms of preparations, with the quantity of the drugs in each tabloid or other similar forms of preparation, and the number of tabloids or other similar forms of preparation in the package or bottle.

(11)[ All stocks of and all accounts and records of transactions under the licence shall be open to inspection by any officer of the Drugs Control Administration not below the rank of a Drugs Inspector]. [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]

(12)The licensee shall on requisition by the [State Drug Controller] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] or by any officer duly authorised by him in this behalf deliver up his licence for amendment or for the issue of a fresh licence.

(13)The licensee shall on the first day of every quarter submit a correct quarterly statement showing the quantity of the drugs received by him during the previous quarter, the quantity sold by him and the quantity remaining in his possession to the [Divisional Drugs Inspector or Drugs Inspector.] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]

(14)[ If on the expiry or cancellation of the licence, any stocks of drugs remain in possession of the licensee, he shall at once surrender these stocks to the Divisional Drugs Inspector or the Drugs Inspector concerned. If any portion of these drugs is declared by the Civil Surgeon to be unfit for human consumption, the Divisional Drugs Inspector or the Drugs Inspector, as the case may be, shall henceforth cause that portion to be destroyed and the licensee shall not be entitled to claim any compensation for loss resulting from the destruction of such a portion of the drugs.] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]

(15)If any portion of the drugs is fit for human consumption, [Divisional Drugs Inspector or the Drugs Inspector] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] shall make over such portion of the drugs in any quantity not exceeding that which the transferee is likely to sell within two months, to the incoming licensed vendor, who is taking the place of the previous licensee if the latter has surrendered the drugs 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.] or to any other licensed vendor of the district.

(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 the drugs 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 may be determined by the [Divisional Drugs Inspector or the Drugs Inspector.] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] This price shall be paid to the licensee, who has surrendered the drugs in question to the [Divisional Drugs Inspector or the Drugs Inspector.]

(17)A licensed chemist may import, export or transport such quantity of opium alkaloidal derivatives (excluding prepared opium) and coca derivatives as may be specified in his licence.

(b)

(i)The [State Drugs Controller] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] shall in respect of each such license fix and record in the licence the maximum quantity of opium alkaloidal derivatives or coca derivatives which the licensee may possess at any one time for the purpose of vend as well as for the manufacture of preparations of morphine, diacetylmorphine and cocaine.

(ii)A licensed chemist may, subject to the conditions of his license, sell opium alkaloidal derivatives or coca derivatives to -

(1)a medical practitioner, who (a) is either known to the licensed chemist, or (b) is introduced by someone known to the licensee, and either signs the register in person or sends a written or signed order stating his name, address and the name and quantity of the article required. In the latter case the licensee must satisfy himself as to the genuineness of the signature and qualification of the medical practitioner. If the drugs are transported by post these shall be sent by registered post. In case of real emergency the licensee may act on an oral message and send the drugs provided that the licensee is satisfied with the genuineness of the order and on the delivery he receives from the medical practitioner the signed order or an undertaking that the signed order will be furnished within 24 hours. If such signed order is not received within 24 hours, the licensee shall forthwith report full details of the transaction to an [Officer of the Drug Control Administration not below the rank of a Drug Inspector] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.];

(2)a chemist licensed under these rules or under the rules for the time being in force in any other State;

(3)any other person authorised under these rules;

(4)any person holding the prescription in Form D.D. 7 subject to the following conditions namely :-

(i)he shall sell the opium alkaloidal derivatives or coca derivatives in such quantity and for the use of such person only as may be specified in the prescription;

(ii)If the prescription does not bear a superscription by a medical practitioner stating that it is to be repeated and at what interval of time it is to be repeated, and how many times it is to be repeated, he shall sell the opium alkaloidal derivatives or coca derivatives once only on such a prescription and shall retain the prescription :

Provided that he shall first warn the person presenting the prescription that unless it bears such a superscription as aforesaid it shall be retained;

(iii)If the prescription bears a superscription as aforesaid he shall enter in the prescription the date of sale and shall sign or seal the prescription.

Provided that if it appears that opium alkaloidal derivatives or coca derivatives have already been sold on the prescription 6 times or such a number of times as the prescription is required to be repeated, or that the interval specified in the prescription has not elapsed since the prescription was last dispensed, he shall not sell the morphia drugs or coca derivatives on such prescription unless it has further been superscribed by the medical practitioner;

(iv)any other condition that may be prescribed in his license.

(F)Grant, Renewal and Cancellation of Licences

22.

(1)Any officer empowered to grant a licence, permit or pass under any of these rules may in his discretion either grant the license, permit or pass, as the case may be, applied for or by an order in writing refuse to grant such a licence, permit or pass.

(2)A person whose application for any licence, permit or pass has been refused shall not be entitled to be informed of the reasons upon which such refusal is based.

23.

A licence shall remain in force from the date of issue till the 31st March next following, on which date it shall expire unless renewed.

24.

Every application for renewal of licence shall be submitted to the [State Drugs Controller] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] of the district concerned atleast two months before the commencement of the year for which it is required and shall be accompanied by a treasury challan showing payment of fee prescribed for the grant of such a licence.

25.

The officer empowered to grant a licence, may renew the licence or on sufficient cause shown refuse to renew it after giving him a reasonable opportunity of being heard.

26.

(1)Any licence or permit granted under these rules may be revoked or suspended by the licensing authority if the holder or any person in his employ is found to have committed a breach of the conditions thereof or any of the provisions of these rules, or has been convicted of an offence under the Dangerous Drugs Act, 1930, Opium Act, 1878, Drugs Act, 1940, or under the law for the time being in force relating to excise, revenue or of any offence under the Indian Penal Code.Provided that such revocation or suspension shall not be made until the holder of the licence or permit has been given a reasonable opportunity of showing cause against the action proposed to be taken.

(2)Every such order shall be in writing and shall specify the reasons for the suspension or revocation and shall be communicated to the licensee.

27.

(1)Every licence or permit granted under these rules shall be held to have been granted personally to the person named therein, and shall not be transferable.

(2)if any licensee or permit holder dies before or during the currency of his licence or permit his licence or permit shall forthwith determine :Provided that the [State Drugs Controller] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] may in his discretion continue any such license or permit in force in favour of the legal representative of the deceased licensee or permit holder.

28.

Subject to the provisions of the Act and these rules, the [State Drugs Controller] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] may, from time to time, give such directions as he may think fit, for the purpose of carrying out the provisions of these rules.

(G)Appeal and Revision

29.

[(1) An appeal shall lie from an original or appellate order of an officer of the Drugs Control Administration to -(a)the State Drugs Controller, when the order is made by the Divisional Drugs Inspector or Drugs Inspector; and(b)the State Government when the order is made by the State Drugs Controller.]

(2)Every memorandum of appeal must be presented within one month from the date of the communication of the order appealed against.

(3)Every memorandum of appeal shall be accompanied by the order appealed against in original, or by certified copy of such an order, unless the omission to produce such an order or copy is explained to the satisfaction of the appellate authority. The time requisite for obtaining certified copy of such order shall be excluded in computing the period of limitation.

30. [ [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]

The State Government may revise any order passed by the State Drugs Controller under these rules; provided that no application for revision from a licensee or permit-holder, shall be entertained if it is not made within ninety days of the date of the communication of the order sought to be revised] [Substitude vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]

31. [ [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]

The State Government may review its own order; provided that no such order shall be passed against any licensee or permit holder unless he has been given a reasonable opportunity of being heard.]Form D.D. 1Application for Permit to Import Manufactured Drugs other than Prepared opium into the State of Punjab

1. Name and address of the applicant_____________________________________

2. Licence No._______ Date up to which valid _

3. The above named being a Licensed Druggist/Licensed Chemist in .......... District, is licensed to possess Medicinal hemp/Medicinal opium/Coca derivatives/Opium derivatives/Any other manufactured drug.

4. Name, designation of the officer and address of Government department requiring the manufactured drugs other than prepared opium in official capacity.

5. Stock in hand of manufactured drugs other than prepared opium :

Name of the drug________________ Quantity in hand________________________

6. Name and address of the firm from whom manufactured drugs other than prepared opium is to be imported :

Name of drug____________________ Quantity to be imported__________________Dated the________Signature and address of the Licensee.Note. - The application should be submitted to the Divisional Drugs Inspector/Drugs Inspector of his area in duplicate who will after verification submit the same to the State Drugs Controller.No_______________Dated____________Forwarded to the State Drugs Controller, Punjab, Chandigarh, with the remarks that ____________Divisional Drugs Inspector/Drugs inspector,Form D.D. 2(See rule 14)Permit and Pass (on the reverse) for the Import/Permit for the transport of manufactured Drugs other than prepared Opium in the Punjab StateBefore the drugs covered by the permit are exported from any other State, the permit must be presented to the Collector of the District of export and the export pass on reverse must be completed and signed by such officer.Permit No.______________ for the transport/import of Medicinal hemp/Medicinal opium/Coca derivatives/Opium alkaloidal derivatives/Any other manufactured drug.Permit granted to (a)_________ to import/transport by land from (b)_____ into _____ into________ the following drugs :-

Serial No.	Name of the drug with batch No.	Quantity	Remarks, if any

Note. - The permit must be used within ........... months from the date of its issue. One copy of the permit and the pass on the reverse shall be delivered on arrival of the consignment noted above and its destination to ........ (c) The bulk of the consignment shall not be broken in transit.DateState Drugs Controller, Punjab.(a)Here state the name and the designation of the consignee.(b)Here state the locality and district.(c)Here state that the official designation of the person to whom this is to be delivered.Form D.D. 2 (Duplicate)(To be given to the Importer)Permit and Pass (on the reverse) for the Import/Permit for the transport of manufactured Drugs other than prepared Opium in the Punjab StateBefore the drugs covered by the permit are exported from any other State, the permit must be presented to the Collector of the District of export and the export pass on the reverse must be completed and signed by such officer.Permit No._________ for the transport/import of Medicinal hemp/Medicinal opium/Coca derivatives/Opium alkaloidal derivatives/Any other manufactured drug.Permit granted to (a) __________ to import/transport by land from (b)____into the following drugs.

Serial No.	Name of the drug with batch No.	Quantity	Remarks, if any

Note. - The permit must be used within ____________ months from the date of its issue. One copy of the permit and the pass on the reverse shall be delivered on arrival of the consignment noted above and its destination to _______________ (c) the bulk of the consignment shall not be broken in transit.Dated ______________State Drugs Controller, Punjab.(a)Here state the name and designation of the consignee.(b)Here state the locality and district.(c)Here state the official designation of the person to whom the pass is to be delivered.Form D.D. 2 (Triplicate)(To be sent to the Collector of Exporting District)Permit and Pass (on the reverse) for the Import/Permit for the transport of manufactured Drugs other than prepared Opium in the Punjab StateBefore the drugs covered by the permit are exported from any other State, the permit must be presented to the Collector of the District of export and the export pass on the reverse must be completed and signed by such officer.Permit No. __________ for the transport/import if Medicinal hemp/Medicinal opium/Coca derivatives/Opium alkaloidal derivatives/Any other manufactured drug.Permit granted to (a) __________ to import/transport by land from (b) ____ into the following drugs.

Serial No.	Name of the drug with batch No.	Quantity	Remarks, if any

Note. - The permit must be used within ____________ months from the date of its issue. Once copy of the permit and the pass on the reverse shall be delivered on arrival of the consignment noted above and its destination to _______________ (c) the bulk of the consignment shall not be broken in transit.Dated ______________State Drugs Controller, Punjab.(a)Here state the name and designation of the consignee.(b)Here state the locality and district.(c)Here state the official designation of the person to whom the pass is to be delivered.Form D.D. 2 (Reverse)(Foil)Pass for the export of Medicinal hemp/Medicinal opium/Opium alkaloidal derivatives/Coca derivatives/Any other manufactured drug.This pass is to remain in force from (a) __________ to (a) ___________ The Medicinal hemp/Medicinal opium/Coca derivatives/Opium alkaloidal derivatives covered by any other manufactured drug shall be conveyed by (b)_______ incharge of (c)___ in (d) ____Collector of Customs, Collector,Dated the _________District _________(a)Here specify date and hour.(b)Here state route and mode of conveyance.(c)Here give name of person, if any.(d)Here state description and number of packages.Form D.D. 2 (Reverse)(Duplicate)Pass for the export of Medicinal hemp/Medicinal opium/Opium alkaloidal derivatives/Any other manufactured drug.This pass is to remain in force from (a) _______ to (a) ________ The Medicinal hemp/Medicinal opium/Coca derivatives/Opium alkaloidal derivatives covered by any other manufactured drug shall be conveyed by (b)_______ incharge of (c) ___ in (d)____Collector of Customs, Collector,Date________District _________(a)Here specify date and hour.(b)Here state route and mode of conveyance.(c)Here give name of person, if any.(d)Here state description and number of packages.Form D.D. 2 (Reverse)(Triplicate)Pass for the export of Medicinal hemp/Medicinal opium/Opium alkaloidal derivatives/Any other manufactured drug.This pass is to remain in force from (a) .......... to (a) ........... The Medicinal hemp/Coca derivatives/Opium alkaloidal derivatives covered by any other manufactured drug shall be conveyed by (b) ............ incharge of (c) ...... in (d) ........Collector of Customs Collector,Dated the_________District _________(a)Here specify date and hour.(b)Here state route and mode of conveyance.(c)Here give name of person, if any.(d)Here state description and number of packages.Form D.D. 3(See rule 15)(Foil)(To be retained in the Office of the Issue)Pass for the export of manufactured drugs other than prepared opium No. ____ Dated _________ Licensed Chemist/Licensed Druggist at - authorised to possess Medicinal hemp/Medicinal opium/Coca derivatives/Opium alkaloidal derivatives/Any other manufactured drug up to _______________ is hereby authorised to export ________________ from his licensed premises at ___________ to the licensed premises of ______________ at _______________.This pass shall be carried with the consignment of the drugs, the export of which is intended to cover and is valid uptil ___________________ (one copy of this pass must be filed in the licensed premises).Dated _______________, Signature and full official designation of the officer granting the pass.Omit in the case of export to a government or State official.Form D.D. 3(Duplicate)(To be given to the Exporter)Pass for the export of manufactured drugs other than prepared opium No. ____ Dated _________ Licensed Chemist/Licensed Druggist at - authorised to possess Medicinal hemp/Medicinal opium/Coca derivatives/Opium alkaloidal derivatives/Any other manufactured drug up to _______________ is hereby authorised to export ____________ from his licensed premises at __________ to the licensed premises of ______________ at _______________.This pass shall be carried with the consignment of the drug, the export of which is intended to cover and is valid uptil ___________________ (one copy of this pass must be filed in the licensed premises).Dated _______________, Signature and full official designation of the officer granting the pass.Omit in the case of export to a government or State official.Form D.D. 3(Triplicate)(To be sent to the Controller of the District of Destination)Pass for the export of manufactured drugs other than prepared opium No.____ Dated _________ Licensed Chemist/Licensed Druggist at __________ authorised to possess Medicinal hemp/Medicinal opium/Coca derivatives/Opium alkaloidal derivatives/Any other manufactured drug up to _______________ is hereby authorised to export _________ from his licensed premises at __________ to the licensed premises of ______________ at _______________.This pass shall be carried with the consignment of the drug, the export of which is intended to cover and is valid uptil ___________________ (one copy of this pass must be filed in the licensed premises).Dated _______________, Signature and full official designation of the officer granting the pass.Omit in the case of export to a government or State official.Form D.D. 4(See rule 15)(Foil)(To be retained in the office of issue)Pass for the transport of manufactured drugs other than prepared opium.No. ___________Dated _______________Licensed Chemist/Licensed Druggist at ______________________ authorised to transport __________________________ Medicinal hemp/Medicinal opium/Coca derivatives/Opium alkaloidal derivatives/Any other manufactured drug up to ________ is hereby authorised to transport ________ of ___________ from his licensed premises at ___________ to the licensed premises of ___________ at ____________Note. - One copy of this pass shall be carried with the consignment of the drugs, the transport of which it is intended to cover, and is valid uptil _____One copy of this pass must be filed in the licensed premisesDated __________ Signature and full official designation of the officer granting the pass.Form D.D. 4(Duplicate)(To be given to the transporter)Pass for the transport of manufactured drugs other than prepared opium.No. ___________Dated _______________Licensed Chemist/Licensed Druggist at ______________________ authorised to transport __________________________ Medicinal hemp/Medicinal opium/Coca derivatives/Opium alkaloidal derivatives/Any other manufactured drug up to ________ is hereby authorised to transport ________ of ___________ from his licensed premises at - to the licensed premises of ___________ at ____________Note. - One copy of this pass shall be carried with the consignment of the drugs, the transport of which it is intended to cover, and is valid uptil _____One copy of this pass must be filed in the licensed premisesDated ____________ Signature and full official designation of the officer granting the pass.Form D.D. 4(Triplicate)(To be sent to the Drugs Inspector of the District of Destination)Pass for the transport of manufactured drugs other than prepared opium.No. ___________Dated _______________Licensed Chemist/Licensed Druggist at ______________________ authorised to transport __________________________ Medicinal hemp/Medicinal opium/Coca derivatives/Opium alkaloidal derivatives/Any other manufactured drug up to ________ is hereby authorised to transport ________ of ___________ from his licensed premises of at ________________ to the licensed premises of ___________ at ____________Note. - One copy of this pass shall be carried with the consignment of the drugs, the transport of which it is intended to cover, and is valid uptil _____One copy of this pass must be filed in the licensed premises.Dated _________ Signature and full official designation of the officer granting the pass.Form D.D. 5[See rule 20(a)]Druggists LicenceLicence for sale by licensed Druggists of Medicinal hemp/Medicinal opium.Granted on payment of a fee of two hundred rupees.District _______________ No. of Licence _______________Name and description of Licence.Locality of vend premises __________________The person named above, and hereinafter called the licensee is hereby authorised by the State Drugs Controller to possess and sell medicinal hemp and medicinal opium hereinafter referred to as "the Drugs" from the date of this licence to the 31st day of March subject to the following conditions:-

(1)The Licensee shall be bound by the provisions of the Dangerous Drugs Act, 1930 (Central II of 1930), and the Punjab Manufactured Drugs Rules, 1959, and any other rules which may from time to time be prescribed under the said Act.

(2)The licensee shall be responsible for the acts and omissions of every person employed by him in carrying on his business, and all of his servants, as if the said acts and omissions were his own.

(3)The Licensee shall not permit any drug, which he is authorised to sell, to be dispensed or handled by any person other than pharmacists registered under the Pharmacy Act, 1948 (Central Act No. VIII of 1948), or a qualified person as defined under rule 65(15) of the Drugs and Cosmetics Rules, 1945.

(4)The Licensee shall not at any time have in his possession the drugs in greater quantities than the following and keep the same in the premises described above (Quantity to be entered here by the State Drugs Controller).

(5)The Licensee shall obtain the drugs either from a licensed vendor in Punjab or by importation from a licensed vendor in some other State, after obtaining from the State Drugs Controller, the necessary permit in the Form D.D. 2. The importation of his supplies by post is absolutely prohibited.

(6)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. He shall maintain correct record of manufacture and sale of all drugs in Form D.D. 9 and Form D.D. 10.

(7)The Licensee shall maintain correct accounts of all transactions in Form D.D. 8. Such accounts shall show in respect of each receipt, the source of supply and the quantity received, and in respect of issue, the quantity issued each day. Such accounts shall be preserved for not less than two years from the date of the last entry in the accounts and should be signed by any officer of the Drugs Control Administration of or above the rank of the Drugs Inspector who inspects the Licensed premises.

(8)Any package or bottle containing the drugs shall before sale be marked with the quantity of the drug in the package or bottle.

(9)A preparation admixture extract or other substance containing the drugs shall be sold only in a package or a bottle plainly marked (i) in the case of powder, solution or ointment with the total quantity thereof in the package or bottle and the percentage of the drug in the powder, solution or ointment, (ii) in the case of tablets or other articles, with the quantity of the drugs in each article and the number of articles in the package or the bottle.

(10)All stocks of drugs, all accounts and records of transactions under this Licence shall be open to inspection by any Officer of the Drugs Control Administration of or above the rank of a Drugs Inspector.

(11)The Licensee shall, on requisition by the State Drugs Controller or by any officer duly authorised by him in this behalf deliver up his licence for amendment or for the issue of a fresh licence.

(12)The licensee shall on the first day of every quarter, submit a correct quarterly statement in Form D.D. 11 to the Divisional Drugs Inspector or Drugs Inspector of his area showing the quantity of the drugs received by him during the quarter the quantity sold by him and the quantity remaining in his possession.

(13)If on the expiry or cancellation of the licence, any stocks of pure opium, medicinal hemp or medicinal opium remain in the possession of the licensee, he shall at once surrender these stocks to the Divisional Drugs Inspector or Drugs Inspector. If any portion of these stocks is declared by the Drugs Control Administration to be unfit for human consumption, the Divisional Drugs Inspector or Drugs Inspector shall forthwith cause that portion to be destroyed and the licensee shall not be entitled to claim any compensation for loss resulting from destruction of such a portion of the drugs.

(14)If any portion of drugs is fit for human consumption, the Divisional Drugs Inspector or Drugs Inspector shall make over such medicinal hemp or medicinal opium in any quantity not exceeding that which the transferee is likely to sell within two months to the in-coming licensed vendor who is taking place of the previous licensee or to any other licensed vendor if the latter has surrendered the drugs in question to the Divisional Drugs Inspector or Drugs Inspector.

(15)The Licensee shall be bound to accept from the Divisional Drugs Inspector or Drugs Inspector any portion of the Drugs which in the opinion of the Divisional Drugs Inspector or Drugs Inspector does not amount to more than two months' supply, at such a price as shall be determined by the Divisional Drugs Inspector or Drugs Inspector. The price shall be paid to the previous licensee, if he has surrendered the drugs in question to the Divisional Drugs Inspector or Drugs Inspector.

showing the boundaries of the premises :-

1. Street and house number or other particulars.

2. Bounded on the :- North _____ East _ South _ West ______

Place and Dated __________State Drugs Controller, Punjab.Form D.D. 6(See rule 21(a)]Chemist's Licence granted on payment of a fee of two hundred rupees Licence for sale by Licensed Chemist of -(a)Coca derivatives.(b)Morphine.(c)Diacetylmorphine (heroin).(d)all preparations containing more than 0.2 per cent of morphine or containing diacetylmorphine(e)Manufactured drugs excluding medicinal hemp and medicinal opium.District ____________ No. of licence ___________ Name and description of Licensee ________________ Locality of vend premises _______________The person named above, and hereinafter called the Licensee is hereby authorised by the State Drugs Controller to possess and sell hereinafter referred to as "the Drugs" from the date of this licence to the 31st March, 19 ......... subject to the following conditions :-

(1)The licensee shall be bound by the provisions of the Dangerous Drugs Act, 1930 (Central Act No. II of 1930), the Punjab Manufactured Drugs Rules, 1959 and any other rules which may from time to time be made under the said Act.

(2)The licensee shall be responsible for the acts and omissions of every person employed by him in carrying on his business and of all his servants as if the said acts and omissions were his own.

(3)The Licensee shall not permit any drug, which he is authorised to sell to be dispensed or handled by any person other than a pharmacist, registered under the Pharmacy Act, 1948 (Central Act No. VIII of 1948) or a qualified person defined under sub-rule (15) of rule 65 of the Drugs and Cosmetics Rules, 1945.

(4)The licensee is authorised to sell the following drugs (here mention the name(s) of the Drug(s) to -

(a)a medicinal practitioner.

(b)a chemist licensed under these rules or under any rules for the time being in force in any State.

(c)Any person authorised under rule 21 of the Punjab Manufactured Drugs Rules, 1959, or any other corresponding rule for the time being in force.

(d)Any person holding the prescription of form D.D. 7 of a medical practitioner.

Provided that the drugs shall not be delivered to any person not licensed or otherwise authorised to be in possession of the drugs, who purports to be sent by or on behalf of a person so licensed or so authorised, unless such a person produces an authority in writing signed by the person so licensed, or so authorised, to receive the drugs on his behalf, and unless the licensee is satisfied that the authority is genuine.

(5)The licensee shall not sell or keep the drugs in any other place except in the premises described above.

(6)The Licensee shall not at any time have in his possession the drugs in greater quantities than the following :-

Sr. No.	Name of the drug	Possession limit

(Quantity to be entered here by the State Drugs Controller)

(7)The licensee shall obtain his supplies of drugs either by direct importation from another State or from another licensed vendor in Punjab after obtaining from the State Drugs Controller necessary permit in Form D.D. 2. The importation of the drugs by post is absolutely prohibited.

(8)The licensee is authorised to manufacture any preparation containing morphine, diacetylmorphine, cocaine or to manufacture another "Manufactured drug" so listed in this licence from the materials which he is lawfully entitled to possess.He shall maintain correct record of manufacture and sale of all drugs on Forms D.D. 9 and D.D. 10.

(9)The name of the person, firm or body corporate dispensing the prescriptions, the address of the premises at which and the date on which it is dispensed must be entered in the prescription.

(10)All prescriptions for the dispensing of such drugs shall be written out in the Form D.D. 7 and the licensee shall be responsible that the prescriptions on the authority of which such drugs are to be sold, are made out in this form.

(11)

(i)The licensee shall sell the drugs in such quantities and for the use of such persons only as may be specified in the prescription.

(ii)If the prescription does not bear a superscription by any medical practitioner stating that it is to be repeated, and at what interval of time it is to be repeated, and how many times it is to be repeated he shall sell the drugs once only on such a prescription and shall retain the prescription.

(iii)If the prescription bears the requisite superscription he shall enter in the prescription the date of sale, and shall sign and seal the prescription, giving particulars as laid down in condition 9.

(12)In the case of every sale, otherwise than on prescription, the licensee shall obtain a pass in Form D.D. 3 or D.D. 4 to cover the export or the transport of the consignment to its destination.

(13)The licensee shall maintain correct accounts of all transactions in Form D.D. 8. Such accounts shall show in respect of each receipt, the source of supply, and the quantity received, and in respect of each issue the quantity issued and the name and address of the person to whom it is issued. He shall file in support of his accounts of receipts, the export or transport passes, and in respect of his account of issues, the original prescription on which they have been made up, and in the case of issue made otherwise than on the prescription, receipts from the person to whom the issues were made. Such accounts and documents shall be preserved for not less than two years from the date of last entry in the accounts.

(14)All stocks of drugs and all accounts and records of transactions under this licence shall be open to inspection by any officer of the Drugs Control Administration of or above the rank of Drugs Inspector.

(15)The licensee shall on requisition by the State Drugs Controller or by any officer duly authorised by him in this behalf, deliver up his licence for amendment or for the issue of a fresh licence.

(16)The licensee shall on the first day of every quarter submit a correct quarterly statement in Form D.D. 11 to the Drugs Inspector or Divisional Drugs Inspector of his area showing the quantities of drugs received by him during the quarter, the quantity sold by him and the quantity remaining in his possession.

(17)If on the expiry or cancellation of the licence, any stocks of drugs remain in the possession of the licensee, he shall at once surrender the stocks to the Divisional Drugs Inspector or Drugs Inspector. If any portion of these stocks is declared by the Drugs Control Administration to be unfit for human consumption, the Divisional Drugs Inspector or Drugs Inspector, shall forthwith cause that portion to be destroyed, and the licensee shall not be entitled to claim any compensation for loss resulting from the destruction of such portion of the drugs.

(18)If any portion of the drug is fit for human consumption the Divisional Drugs Inspector or Drugs Inspector shall make over such portion of the drugs, in any quantity not exceeding that the transferee is likely to sell within two months to the in-coming licensed vendor, who is taking the place of the previous licensee if the latter has surrendered the drugs in question to the Divisional Drugs Inspector or Drugs Inspector or to any other licensed vendor.

(19)The licensee shall be bound to accept from the Divisional Drugs Inspector or Drugs Inspector any portion of the drugs which in the opinion of the Divisional Drugs Inspector or Drugs Inspector does not amount to more than two months supply at such a price as shall be determined by the Divisional Drugs Inspector or Drugs Inspector. 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.

showing the boundaries of the premises :-

1. Street and house number or other particulars

2. Boundaries on the :- North__East_SouthWest___

Form D.D. 7[See Rule 20(b)(3)]Official form of Prescription to be used when Preparations ofMedicinal hemp/Medicinal opium/Coca derivatives/Opium alkaloidal derivatives or/any other manufactured drug, are prescribedNot to be repeated/to be repeated at intervals of ____________ days _____

1. Name and address of the patient.

2. Age ___ 3. Sex _ 4. Disease ___

5. Name of the drug prescribed alongwith quantity.

Dated ______________

(Signature)Full name, qualification, Registration No. andcomplete address of Medical practitioner(rubber Stamp be affixed here)

Form NO. D.D. 7A[See rule 16(2)(i)]Form of the register to be maintained by a Medical practitioner permitted to possess manufactured drugs under the manufactured Drugs Rules

Date	Name and address of the licensee from whom the drug waspurchased giving invoice No. and date	Batch No.	Quantity purchased	Quantity of drug administrated	Name and address of the patient
1	2	3	4	5	6

Disease of the patient, Age	Duration of illness	Date of first consultation	Signatures of Medical Practitioner	Balance in hand
7	8	9	10	11	12

Note. - For manufactured drug, a separate page shall be allotted.Form D.D. 7-B[See rule 16(3)]To be maintained by the State Drugs Controller, PunjabRegister showing particulars of medical practitioners, registered with the State Drugs Controller, Punjab for the possession of manufactured drugs other than prepared opium for use in his practice and not for sale.Registration No. allotted to the medical practitioner by the Drugs Control Administration, Name,, address and other particulars of the Medical practitioner, Medical Registration No.

Registration No. allotted to the medical practitioner by theDrugs Control Administration	Name, address and other particulars of the Medicalpractitioner	Medical Registration No.	Name of the Bazar/Street/Mohallas in which shop is located	Name of the village town/city in which shop is located	Name of Tehsil	Remarks
1	2	3	4	5	6	7

Form D.D. 7-C[See rule 16(3)]Certified that -

1. Dr. 2. Son of 3. Locality ___

4. Medical Registration No. _ has been registered in accordance with the provisions of the Punjab Manufactured Drugs Rules, 1959, and his registration No. is _____ in the register prescribed in Form D.D. 7-B.

Seal.State Drugs Controller, Punjab.N.B. - This certificate shall on demand by any officer of the Drugs Control Administration of or above the rank of Drugs Inspector will be produced by the Medical Practitioner for his inspection.Form D.D. 8[See rule 20(a)(8)]Register to Maintain Records of Purchase and Sale of Manufactured Drugs by Chemists and DruggistsA. Record of purchase : Name of the drug -

Invoice No. and date	Name and address of firm from whom purchased	Batch No.	Quantity purchased
1	2	3	4

B. Record of sale :- Name of the Drug _________

Date of sale	Batch No.	Name and address of the person to whom sold	Name and address of the prescriber	Quantity sold	Prescription No. on form D.D. 7	Signature of Regd. Pharmacist or qualified person

Note. - A separate page should be allotted to each drug.Form D.D. 9[See rule 20(a)(7)]Register showing particulars of manufactured drugs by a manufacturer :

Date of Manufacture	Quantity of the drug received for manufacture	Name of the drug to be manufactured	Batch No.	Anticipated theoretical yield	Actual yield	Wastage in percentage	Quantity transferred to finished store	Remarks
1	2	3	4	5	6	7	8	9

Note. - For each manufactured drug, a separate page shall be allotted.Form D.D. 10[See rule 20(a)(7)]Register showing particulars about the sale of manufactured drugs by a manufacturer to licensed druggist/chemist

Date of Sale	Name and Address of the firm to whom sold	D.D. 5/D.D. 6 Licence No. of the firm	Quantity sold	Batch No.	Mode of delivery	Closing balance	Remarks

Note. - For each manufacturing drug, a separate page shall be allotted.Form D.D. 11[See D.D. 5(12) and D.D. 6(16)]Proforma regarding quarterly statement to be supplied by D.D. 5/D.D. 6 Licensee

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State of Punjab - Act