Section 2(c) in Bihar and Orissa Dangerous Drugs Rules, 1934
(c)"Approved practitioner" means-(i)any person registered as a medical practitioner under the Medical Act, 1858, and any Act, of Parliament amending the same, or under any law for the registration of medical practitioners for the time being in force in any part of British India,(ii)any person registered as a dentist under the Dentists Act, 1878, and any Act, of Parliament amending the same, or(iii)any person possessed of qualifications which render him eligible for registration as a medical practitioner or dentist, as the case maybe, under the Medical Act, 1858, the Dentists Act, 1878, and any Act of Parliament amending the same Acts, or under any law for the registration of a medical practitioner or dentists for the time being in force in any part of British India, and approved by the Collector for the purpose of these Rules, or of corresponding Rules for the time being in force in any part of British India,(iv)any person practising veterinary medicine and surgery who has obtained the diploma of a recognized Veterinary Institution,(v)any other person engaged in medical, dental or veterinary practice and approved by the Commissioner of Excise for the purpose of these Rules or of corresponding Rules for the time being in force in any part of British India;
