Section 13 in The Delhi Narcotic Drugs Rules, 1985
13.
(1)(a)No licensed dealers all possess manufactured drugs or any preparations containing any manufactured drug except in such quantity and in such manner as may be specified in his licence.(b)The licensing authority shall not authorise and dealer requiring manufactured drugs for manufacture of medicinal preparation containing manufactured drugs, to possess any manufactured drug, not recommended by the Drugs Controller/Assistant Drugs Controller, Delhi Administration.(c)The Drugs Controller/Assistant Drugs Controller, may, on the application of a dealer requiring these drugs for manufacturing of medical preparations, recommended the following manufactured drugs, if he is satisfied about the genuineness of the formulations of the medicinal preparations for the manufacture of which the manufactured drugs are required-(i)Medicinal opium;(ii)Opium Alkaloid derivatives-(a)Morphine and its salts;(b)Codeine and its salts;(c)Thebaine and its salts;(d)All preparations containing more than 0.2 per cent of morphine;(iii)Pethidine and its salts;(iv)Cocaine and its salts.(v)Any other drug declared by the Government of India to be manufactured drug under Section 2 (xi) (b) of the Act.(2)(a)The licensing authority shall not authorise any dealer requiring the licence not for the manufacture of any medicinal preparation containing these drugs, but for possession and sale of the manufactured drugs or preparations containing any manufactured drug, to possess any manufactured drug or preparations containing any manufactured drug unless it has been duly recommended by the Drugs Controller/Assistant Drugs Controller, Delhi Administration.(b)The Drugs Controller/Assistant Drugs Controller may recommend on the application of the dealer, to possess such manufactured drugs or preparation containing any manufactured drug, as he may think to be genuinely required for medical purposes.(c)The licensing authority may dispense with the requirement of the recommendations of the said authority if the dealer has applied for the grant of the licence for the possession and sale of Morphine and Atrophine or Pethidine Ampules only and the applicant is, in his opinion, a man of good repute.(3)(a)No licensed chemist shall possess manufactured drugs or preparation containing any manufactured drug except in such quantities and in such manner as may be specified in his licence.(b)The licensing authority may authorise a licensed chemist to possess the following manufactured drugs or the preparation containing these manufactured drugs-(i)Medicinal opium (excluding the extract or Tincture of medicinal opium) or preparation containing Medicinal opium;(ii)Opium Alkaloid derivatives-(a)Morphine and their salts; or preparations thereof;(b)Codeine and their salts; or preparations thereof;(c)Thebaine and their salts; or preparations thereof;(d)All preparations containing more than 0.2% of morphine.(iii)Pethidine or any other drug declared under Section 2 (xi) (b) of the Act and on the recommendations of the Drugs Controller:Provided that the Excise Commissioner may be special order, authorise a licensed chemist to possess, extracts or tincture of Medicinal opium or any preparation containing more than 0.1 per cent of cocaine :Provided further that except with the special sanction of the Excise Commissioner, such a licence shall not authorise the chemistal to possess a greater quantity than 125 grammes of opium alkaloid derivatives, 125 grammes of cocaine or 125 grammes of pethidine, in aggregate.
