Section 22 in The Assam Dangerous Drugs Rules, 1937
22. Approval, authorisation, licences and passes.
(a)The Commissioner of Excise may, for purposes of sub-clause (v) of Clause (d) of Rule 2, approve any person engaged in medical, dental or veterinary practice.(b)The District Collector may approve any person possessed of the qualification specified in sub-clause (iii) of Clause (d) of Rule 2.
