Section 39 in The Delhi Narcotic Drugs Rules, 1985
39.
The transmission of manufactured drugs by inland post by licensed chemist and licensed dealers for medical purpose is permitted subject to the following conditions-(i)only the parcel post shall be used;(ii)the parcels shall be insured;(iii)the parcels shall be covered by permits issued by the proper authorities in the State to which the parcels are addressed;(iv)the parcels shall be accompanied by a declaration stating the names of the consignee and the consignor, the contents of the parcels in details, the number and date of the permit covering the transmission and the number of licence held by the licensee; and(v)the consignee shall show distinctly in his account books the name of the consignor and the quantity of drugs sent to him, time to time, by post.Explanation.-The expression "manufactured drugs" means manufactured drugs as defined in Clause (xii) of Rule 3 of these rules and includes any preparation containing manufactured drug for the purposes of this chapter.
