Section 2 in Punjab Manufactured Drugs Rules, 1959
2.
In these rules, unless there is anything repugnant in the subject or context -(1)"Act" means the Dangerous Drugs Act, 1930 (II of 1930) ;(2)"Civil Surgeon" means the civil surgeon or other principal medical officer of a district ;(3)[ "State Drugs Controller" means an officer who is the head of the Drugs Control Administration in the State of Punjab appointed by the State Government; [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.](4)"Divisional Drugs Inspector" means an Inspector appointed under section 21 of the Drugs and Cosmetics Act, 1940 (Central Act No. XXIII of 1940)(5)"Drugs Inspector" means an Inspector appointed under section 21of the Drugs and Cosmetics Act, 1940 (Central Act No. XXIII of 1940);](6)[ - ] [Omitted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.](7)"Form" means a form appended to these rules ;(8)[ "Licensed Chemist" means a person who has obtained a licence for the possession, compounding, manufacture and sale of Coca Derivatives, Opium alkaloidal Derivatives and Drugs declared to be manufactured drugs in pursuance of sub-clause (ii) of clause (g) of section 2 of the Dangerous Drugs Act, 1930 (Central Act 2 of 1930), under these rules;] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.](9)"Licensed Druggist" means a person who has obtained a licence for the possession, compounding, manufacture and sale of medicinal hemp or medicinal opium intended for use as medicine under these rules.](10)"medical practitioner" means a person holding a qualification granted by an authority specified or notified under section 3 of the Indian Medical Degrees Act, 1916 (VII of 1916) or the Patiala Medical Degrees Act, 1999 BK., or specified in the Schedules to the Indian Medical Council Act, 1956 (Parliament Act No. 102 of 1956) and the Dentists Act, 1948 (XVI of 1948) or a person registered or eligible for registration in a medical register of the State meant for registration of persons practising allopathic or Unani or Ayurvedic system of medicine;(11)"Opium alkaloidal derivatives" means -(i)morphine, that is, the principal alkaloid of opium having the chemical formula C17 H19 No. 3 and its sale ;(ii)diacetyl-morphine, that is, the alkaloid, also known as diamorphine or herein, having the chemical formula C21 H23 No. 5 and its salts;(iii)all preparations, official and non-official, containing more than 0.2 per cent of morphine or containing any diacetyl-morphine;(12)"prescription" means prescription given by a medical practitioner for the supply of medicinal opium or coca derivatives or opium alkaloidal derivatives to a patient ;(13)"State Government" means the Government of the State of Punjab;(14)" to export" means to export inter-state as defined in clause (l) of section 2 of the Dangerous Drugs Act, 1930; and(15)"to import" means to import inter-state as defined in clause (j) of section 2 of the Dangerous Drugs Act, 1930.(B)- Possession, Import, Export and Transport
