Section 6 in The Assam Dangerous Drugs Rules, 1937
6.
If an approved practitioner is in charge of a hospital or dispensary and is authorised in this behalf by the Collector by an order made under Rule 23, he may possess dangerous medicinal drugs for use in the hospital or dispensary in such manner as may be specified by such order:Provided (a) that he shall keep an accurate record of their use which shall be made available for inspection to the Collector or any officer authorised by the Collector by general or specific order to inspect the same; and (b) that he shall be personally responsible for the proper use of such drugs.
