- In these rules, unless there is anything repugnant in the subject or context,-(i)"Act" means the Narcotic Drugs and Psychotropic Substances Act, 1985 (Act No. 61 of 1985);(ii)"approved practitioner" means-(a)a medical practitioner registered under any law for the time being in force in India, or(b)a medical officer of the Military, Naval or Air Force Service on the active list, or(c)a dentist registered under any law for the time being in force in India, or(d)a veterinary surgeon registered under any law for the time being in force in India.(iii)"Collector" means the Chief Officer-in-charge of the revenue administration of a district and includes any other officer empowered by the Government to perform all or any of the functions of the Collector under these rules;(iv)"District Excise Officer" means any person, other than the Collector, appointed by the Government under clause (b) of sub-section (2) of Section 10 of the U. P. Excise Act, 1910 (U. P. Act 4 of 1910) or an officer to whom the Collector has delegated his powers under clause (h) of the said sub-section (2) of Section 10;(v)"Excise Commissioner" means the officer appointed by the State Government under clause (a) of sub-section (2) of Section 10 of the U. P. Excise Act, 1910 (U. P. Act No. 4 of 1910) and includes any other officer specially authorised by the State Government to exercise throughout the State of any specified area therein or of any of the powers of the Excise Commissioner under these rules;(vi)"export" means to take out of Uttar Pradesh to any other State or Union Territory in India;(vii)"form" means form appended to these rules;(viii)"Gazetted Officer of the Excise Department" means any officer of the State Excise Department not below the rank of a Superintendent of Excise;(ix)"Government" means the Government of Uttar Pradesh;(x)"Import" means to bring into the State of Uttar Pradesh from any other State or Union Territory in India;(xi)"Licenced chemist" means a person who has obtained a licence in Form NDLD under these rules for possession and sale of narcotic drugs to public on prescription of to approved practitioners;(xii)"Licensed Dealer" means a person who has obtained a licence in Form NDLD under these rules -(a)for the manufacture of medicinal opium or any preparation containing opium morphine and Codeine and their salts and such other manufactured drugs notified under sub-clause (b) of clause (xi) of Section 2 of the Act from the materials which he is lawfully entitled to possess, and(b)for the possession and the sale otherwise than no prescription, such as manufactured drugs as referred to in (a) above.(xiii)"Medical Board" means the medical board constituted at each divisional headquarters or any other place by the Government under these rules;(xiv)"Prescription" means written prescription given by an approved practitioner for the supply of any narcotic drugs other than prepared opium in accordance with these rules;(xv)"Proprietary Medicine" shall have the same meaning as assigned to it in the Drugs and Cosmetics Act, 1940 (Act No. 23 of 1940);(xvi)"State" means the State of Uttar Pradesh;(xvii)"Transport" means to take from one place to another within the State.
