Section 20 in The Delhi Narcotic Drugs Rules, 1985
20.
The Collector may, with the sanction of the Excise Commissioner, by special order, authorise,-(i)any approved practitioner, in managing or supervision charge of a hospital or dispensary, not being a Government, local board or municipal hospital or dispensary, to possess, import or transport manufactured drugs or preparations containing manufactured drugs in such manner as may be specified by him in that order/authorisation and a fee of Rs. 50 (rupees fifty) only per annum shall be levied on every such licence.(ii)any person in-charge of an Educational Institution or engaged in scientific research to possess, import or transport, for educational and scientific purposes only manufactured drugs in such quantity and in such manner as may be specified by him in that order.
