Section 14 in The Assam Dangerous Drugs Rules, 1937
14.
Nothing in these rules shall be deemed to permit the import or export between Assam and another part of British India of any dangerous medicinal drugs, unless the rules for the time being in force relating to the export and import of such drugs in the Province from which the drugs are brought and the rules regarding transmission in any other Province through which the drugs pass, have been complied with.
