Section 71(3) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(3)A medical practitioner who wishes to possess or dispense the manufactured drugs other than prepared opium for use in his practice and not for sale, shall get himself registered on application with the Excise and Taxation Officer of the district concerned. The full particulars of such registration shall be maintained in a register in Form No. 22. No fee shall be charged for such registration. The Excise and Taxation Officer shall, immediately after the registration of the medical practitioner, issue him a 'Registration Certificate' in Form No. 23 which shall be produced by him, on demand by any Excise Officer, for inspection.
