Section 73 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
73. Importation of drugs - Section 10(1)(a).
- A medical practitioner may import such quantities of manufactured drugs, other than prepared opium, as he may lawfully possess, save that no medical practitioner shall import coca derivatives. The importation of manufactured drugs by post is absolutely prohibited.(2)The Deputy Excise and Taxation Commissioner, may with the previous sanction of the Excise Commissioner by general or special order authorise a medical practitioner in managing or supervising charge of a hospital or dispensary, to possess, import such quantities of manufactured drugs, other than prepared opium and in such manner as may be specified in that order.(3)The medical practitioner, shall send an application showing his annual requirements of manufactured drugs, other than prepared opium in the case of Civil hospitals or dispensaries to the Director of Health Services, in the case of Military Hospitals to the Senior Medical Officer-in-charge of Military Hospitals, and in the case of veterinary hospitals to the Director of Animal Husbandry who shall forward it to the Deputy Excise and Taxation Commissioner with his recommendation.(4)The Deputy Excise and Taxation Commissioner shall than refer the case to the Excise Commissioner who will issue the necessary sanction authorising the Practitioner to possess specified quantities of manufactured drugs, other than prepared opium during the year.(5)On receipt of sanction the medical practitioner may obtain his requirements from time to time, within the limits of the quantities of manufactured drugs, other than prepared opium, specified therein, but if at any time, his requirements are likely to exceed the specified quantities, he shall apply for additional quantities in like manner. The annual indent shall be obtained from the same firm, from which the first requirement is obtained and each receipt and issue shall be noted in the register in Form No. 21.
