18. Transport by a licensed dealer under a permit.
(1)The Collector may grant to any licensed dealer or licensed chemist a permit in Form NDT appended to these rules for the transport of manufactured drugs as specified in the permit.(2)While granting a permit under sub-rule (1) the Collector shall prepare the permit in quadruplicate. He shall give the first copy of the permit to the licensed dealer or chemist, send the second copy to the Collector of the district from which transport is to be made, third copy to the dealer from whom the purchases are to be made and keep the fourth copy of the permit for record.
