118. Import, export or transport by certain institutions.
- A registered medical practitioner, in managing or supervising charge of a Government, Municipal Corporation, any other local body, charitable hospital, dispensary, clinic or that run by private individual or organisation duly approved by the Deputy Commissioner, may import and transport such quantity of intoxicating spirituous preparations, as may be specified on the indent, not exceeding the requirements for one year, duly counter-signed by the officer in the Directorate of Health Services or the Directorate of Ayurveda, Unani, Sidha and Homoeopathy Delhi as the case may be, and in the case of veterinary hospital and dispensary, by the Deputy Superintendent of Civil Veterinary Hospital. A copy of the indent shall be furnished, in advance, to the Deputy Commissioner for record and for such action as he may deem expedient in relation to the indent in regard to the quantity to be imported or transported.
