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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(3) in The Assam Dangerous Drugs Rules, 1937

(3)to the possession and sale otherwise than on prescription of dangerous medicinal drugs.III. The licensee shall not have in his possession at any one time more than-
(a)opium derivatives other than prepared opium containing in the aggregate............ of either morphine or diacetylmorphine or both;
(b)coca derivatives containing in the aggregate more than [........] [To be fixed by Collectors according the requirements.]
(c)coca leaf up to [.....] [To be fixed by Collectors according the requirements.]
(d)medicinal hemp up to........ in the case of extract and [......] [be fixed by Collectors according the requirements.] in the case of tincture;
(e)any other narcotic substance declared to be a manufactured drug up to To [.........] [be fixed by Collectors according the requirements.]
He shall obtain his supplies of drugs from a licensed dealer in the Province of Assam or from a dealer licensed under the corresponding rules for the time being in force in any other part of British India or by import in accordance with the Dangerous Drugs (Import, Export and Transhipment) Rules, 1933, or by manufacture from drugs which he is lawfully entitled to posses subject to the provisions of Condition II of this licence. The licensee shall not receive or have in his possession drugs otherwise obtained. In the case of imports of manufactured drugs other than prepared opium from any part of British India outside the Province of Assam, the licensee shall first apply to the Collector stating the name and address of the firm from which he wishes to purchase the drugs, the description of the drugs with their bulk weight and drug contents, and obtain a pass before he indents for the drugs. If the Collector is satisfied that the drugs are required solely for medicinal purposes and that the licensee is authorised to possess the quantity of the drugs required he will grant a pass.IV. The transmission of dangerous medicinal drugs by inland post by the licensee for medicinal purposes is permitted subject to the following conditions: