Section 12 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
12.
An approved practitioner incharge of a hospital or dispensary authorised in this behalf by the Collector by an order under Rule 25 may, subject to Rules 17 and 18, import inter State or transport within Bihar narcotic drugs for use in the hospital or dispensary on an indent countersigned.(i)The Civil Surgeon of the district in which the hospital or dispensary is located, or(ii)The Chief Medical Officer of the Railway Administration concerned if the hospital or dispensary is maintained by any Railway, or(iii)The Chief Medical Officer of Health to the Jharia Mines Board of Health if the Hospital or dispensary is attached to a colliery within the Jharia Mining settlement, or(iv)The Director or Deputy Director of the Civil Veterinary Department or the officer of Department incharge of range if the person is importing inter-State or transporting, is incharge of a veterinary hospital.
