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[Cites 0, Cited by 0] [Section 52A] [Entire Act]

Union of India - Subsection

Section 52A(3) in The Narcotic Drugs And Psychotropic Substances Rules, 1985

(3)A registered medical practitioner may possess essential narcotic drug, for use in his practice but not for sale or distribution, not more than the quantity mentioned in the Table below, namely:-Table
Sl. No. Name of the essential narcotic drug Quantity
(1) (2) (3)
1. Morphine and its salts and all preparations containing morethan 0.2 per cent. of Morphine 500 Milligrammes
2. Methyl morphine (commonly known as 'Codeine') and Ethylmorphine and their salts (including Dionine), all dilutions andpreparations except those which are compounded with one or moreother ingredients and containing not more than 100 milligrammesof the drug per dosage unit and with a concentration of not morethan 2.5 % in undivided preparations and which have beenestablished in therapeutic practice 2000 Milligrammes
3. Dihydroxy Codeinone (commonly known as Oxy-codone andDihydroxycodeinone), its salts (such as Eucodal Boncodal DinarconHydrolaudin, Nucodan, Percodan, Scophedal, Tebodol and the like),its esters and the salts of its ester and preparation, admixture,extracts or other substances containing any of these drugs 250 Milligrammes
4. Dihydrocodeinone (commonly known as Hydrocodone), its salts(such as Dicodide, Codinovo, Diconone, Hycodan, Multacodin,Nyodide, Ydroced and the like) and its esters and salts of itsester, and preparation, admixture, extracts or other substancescontaining any of these drugs 320 Milligrammes
5. 1-phenethyl-4-N-propionylanilino-piperidine (theinternational-non-proprietary name of which is Fentanyl) and itssalts and preparations, admixture, extracts or other substancescontaining any of these drugs Two transdermal patches one each of 12.5 microgram per hourand 25 microgram per hour:
Provided that the Controller of Drugs or any other officer authorised in this behalf by him may by special order authorise, in Form 3B, any such practitioner to possess the aforesaid drugs in quantity larger than as specified in the above Table:Provided further that such authorisation may be granted or renewed, for a period not exceeding three years at a time.Explanation. - The expression "for use in his practice" covers only the actual direct administration of the drugs to a patient under the care of the registered medical practitioner in accordance with established medical standards and practices.