Section 2 in Bihar and Orissa Dangerous Drugs Rules, 1934
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context,-(a)"the Act" means the Dangerous Drugs Act, 1930;(b)"Collector" means the chief officer in-charge of the revenue administration of the district for the time being and includes any officer specially authorised by the Board of Revenue, Bihar and Orissa, to exercise throughout the province or in any specified area therein all or any of the powers of a Collector under the rules;(c)"Approved practitioner" means-(i)any person registered as a medical practitioner under the Medical Act, 1858, and any Act, of Parliament amending the same, or under any law for the registration of medical practitioners for the time being in force in any part of British India,(ii)any person registered as a dentist under the Dentists Act, 1878, and any Act, of Parliament amending the same, or(iii)any person possessed of qualifications which render him eligible for registration as a medical practitioner or dentist, as the case maybe, under the Medical Act, 1858, the Dentists Act, 1878, and any Act of Parliament amending the same Acts, or under any law for the registration of a medical practitioner or dentists for the time being in force in any part of British India, and approved by the Collector for the purpose of these Rules, or of corresponding Rules for the time being in force in any part of British India,(iv)any person practising veterinary medicine and surgery who has obtained the diploma of a recognized Veterinary Institution,(v)any other person engaged in medical, dental or veterinary practice and approved by the Commissioner of Excise for the purpose of these Rules or of corresponding Rules for the time being in force in any part of British India;(d)"Dangerous medicinal drugs" means-(i)coca leaf,(ii)coca derivatives,(iii)medicinal hemp,(iv)opium derivatives other than prepared opium, and(v)notified drugs as defined in sub-clause (q) of this clause;(e)"Licensed chemist" means a person who has obtained a licence under these Rules for the sale on prescription of dangerous medicinal drugs and for the manufacture of medicinal opium or of preparations containing morphine, diacetylmorphine or cocaine from materials which he is lawfully entitled to possess;(f)"Licensed dealer" means a person who has obtained a licence under these Rules for the sale of dangerous medicinal drugs otherwise than on prescription, and for the manufacture of medicinal opium or of preparations containing morphine, diacetylmorphine or cocaine from materials which he is lawfully entitled to possess;(g)"Notified drugs" means any narcotic substance other than coca derivatives, medicinal hemp and opium derivatives which the Governor-General-in-Council may, by notification in the Gazette of India made in pursuance of a recommendation under Article 10 of the Geneva Convention, declare to be a manufactured drug;(h)"Prescription" means a prescription given by an approved practitioner for the supply of any dangerous medicinal drug to a patient;(i)"Transmission" means-(i)to import inter-provincially into Bihar and Orissa,(ii)to export inter-provincially out of Bihar and Orissa, and(iii)"Form" means a form in the appendix to these Rules.
