Section 30 in The Assam Dangerous Drugs Rules, 1937
30. Exemptions.
- All preparations containing not more than 0.2 percent of morphine or 0.1 per cent of cocaine and any preparation which the Central Government may, by notification in the "Gazette of India" made in pursuance of a finding under Article 8 of the Geneva Convention, declare not to be a dangerous medicinal drug, may be transmitted, possessed and sold without restriction.
