Section 24 in The Delhi Narcotic Drugs Rules, 1985
24.
When an authorisation has been granted, under the rules for the time being in force in any part of India outside Delhi, to any person to import manufactured drugs or preparations containing manufactured drugs from Delhi into such part of India, such person shall present authorisation to the Excise Commissioner who shall enter therein, the period for which the authorisation is to remain in force and the route which and the person, (if any,) in whose charge the consignment is to be conveyed and the number and description of the packages and shall countersign the authorisation.
