Section 22 in Bihar and Orissa Dangerous Drugs Rules, 1934
22.
The Collector may, with the sanction of the Commissioner of Excise by general or special order in Form D. D. 5, authorize any approved practitioner in charge of a hospital or dispensary to possess, import inter-provincially into Bihar and Orissa and transport within Bihar and Orissa dangerous medicinal drugs in such manner as may be specified in such order.
