Section 2(d) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(d)"Chief Controller of Factories" means the Chief Controller of Government Opium and Alkaloid Factories;(da)[ "Controller of Drugs" means the officer appointed as the controlling authority by the State Government under rule 50 of Drugs and Cosmetics Rules, 1985 made under the Drugs and Cosmetics Act, 1940 (23 of 1940)] [Inserted by Notification No. G.S.R. 359(E), dated 5.5.2015 (w.e.f. 14.11.1985).]
