Section 11 in The Assam Dangerous Drugs Rules, 1937
11.
An approved practitioner in charge of a hospital or dispensary authorised in this behalf by the Collector by an order under Rule 23 may, subject to Rules 6,16 and 17, transmit dangerous medicinal drugs for use in the hospital or dispensary on an indent countersigned by the Civil Surgeon or the Superintendent of the Civil Veterinary Department.
