Section 52H in The Narcotic Drugs And Psychotropic Substances Rules, 1985
52H. Authorisation and accounts.
(1)The Controller of Drugs may by a general or special order authorise:(a)any person in-charge of an educational institution or engaged in scientific research to possess and use, for educational or scientific purposes only, essential narcotic drug, in such quantity and in such manner as may be specified in the said order;(b)a pilot of an aircraft or captain of a ship to possess and use, on the aircraft or ship, as the case may be, in any emergency, essential narcotic drug, in such quantity and in such manner as may be specified in the said order;(c)a person in-charge of an ambulance or a first-aid station or a first-aid box to possess and use, in an emergency, essential narcotic drug, in such quantity and in such manner as may be specified in the said order.(2)Every registered medical practitioner, and a person authorised by general or special order under this rule shall maintain day to day accounts in respect of all transactions of essential narcotic drug in Form No. 3D and the records of the daily accounts shall be preserved for a minimum period of two years from the date of last entry.(3)Every registered medical practitioner shall also maintain a separate record in Form No. 3E for each patient and such record shall be preserved for a minimum period of two years from the date of last entry.
