8. Power of Government to permit, control and regulate.
- Subject to the provisions of Section 7, the Government may, by rules. -(a)permit and regulate -(i)the possession of controlled substances by the authorized person;(ii)the sale of controlled substances by the licensed dealers;(iii)the use and consumption of controlled substances in any chemical form;(iv)the manufacture of the controlled substances by the licensed manufacturers;(v)the transport of controlled substances by licensed dealers and authorized persons;(b)prescribe any other matter requisite to render effective the control of Government over any of the matters specified in clause (a).
