Section 2(d) in The Assam Dangerous Drugs Rules, 1937
(d)"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, or(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 medical practitioner or dentist, as the case may be, 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 medical practitioners or dentists for the time being in force in any part of British India, and who is approved by order of the District 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 recognised veterinary institution,(v)any other person engaged in medical, dental or veterinary practice and approved by order of the Excise Commissioner for the purpose of these rules:
