Section 13(1) in The Delhi Narcotic Drugs Rules, 1985
(1)(a)No licensed dealers all possess manufactured drugs or any preparations containing any manufactured drug except in such quantity and in such manner as may be specified in his licence.(b)The licensing authority shall not authorise and dealer requiring manufactured drugs for manufacture of medicinal preparation containing manufactured drugs, to possess any manufactured drug, not recommended by the Drugs Controller/Assistant Drugs Controller, Delhi Administration.(c)The Drugs Controller/Assistant Drugs Controller, may, on the application of a dealer requiring these drugs for manufacturing of medical preparations, recommended the following manufactured drugs, if he is satisfied about the genuineness of the formulations of the medicinal preparations for the manufacture of which the manufactured drugs are required-(i)Medicinal opium;(ii)Opium Alkaloid derivatives-(a)Morphine and its salts;(b)Codeine and its salts;(c)Thebaine and its salts;(d)All preparations containing more than 0.2 per cent of morphine;(iii)Pethidine and its salts;(iv)Cocaine and its salts.(v)Any other drug declared by the Government of India to be manufactured drug under Section 2 (xi) (b) of the Act.
