Section 73(2) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(2)The Deputy Excise and Taxation Commissioner, may with the previous sanction of the Excise Commissioner by general or special order authorise a medical practitioner in managing or supervising charge of a hospital or dispensary, to possess, import such quantities of manufactured drugs, other than prepared opium and in such manner as may be specified in that order.
