Section 19 in The Delhi Narcotic Drugs Rules, 1985
19.
(1)The Excise Commissioner may, for the purpose of these rules, approve any person engaged in veterinary practice.(2)The Collector or any other officer duly authorised by the Excise Commissioner in this behalf, may authorise an approved practitioner to possess and transport manufactured drugs as specified in Rule 9 (2) for use in his practice by grant of a licence in Form D.D. 5 A fee of rupees five only per annum in the form of court-fee stamp shall be levied on every such licence.(3)An approved practitioner who desires to possess Medicinal Opium and Opium Alkaloid derivatives, or preparations containing Medicinal Opium or Opium Alkaloid derivatives, or desires to write prescriptions, shall get himself registered with the Collector. Full particulars of such registration shall be maintained by the Collector in register in Form D.D. 7 No fee shall be charged for such registration. The Collector shall immediately after the registration of the approved practitioner, issue him a Registration Certificate in Form D.D. 8 which shall be produced by him on demand by an officer of the Excise and/or the Drugs Control Department, not below the rank of Sub-Inspector, for inspection.
