- Small quantities of drugs, the imports of which is otherwise prohibited under section 10 of the Act, may be imported for personal use subject to the following conditions:-(i)the drugs shall form part of a passenger's bona fide baggage and shall be the property of, and be intended for, the exclusive personal use of the passenger;(ii)the drugs shall be declared to the customs authorities if they so direct;(iii)the quantity of any single drug so imported shall not exceed one hundred average doses:Provided that the licensing authority may in an exceptional case in any individual case sanction the imports of a larger quantity:[Provided further that any drug, imported for personal use but not forming part of bona fide personal baggage, may be allowed to be imported subject to the following conditions, namely:-(i)the licensing authority, on an application made to it in Form 12-A is satisfied that the drug is for bona fide personal use;(ii)the quantity to be imported is reasonable in the opinion of the licensing authority and is covered by prescription from a registered medical practitioner; and(iii)the licensing authority grants a permit in respect of the said drug in Form 12-B.]
