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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(2) in The Delhi Narcotic Drugs Rules, 1985

(2)
(a)An approved practitioner may be authorised by the Collector or any other officer duly authorised by the Excise Commissioner in this behalf, to possess, for the purpose of "use in his practice" and not for sales, the following manufactured drugs or preparations containing these manufactured drugs, not exceeding the quantities specified below against each-
(i) Morphine and Appropine.  
  (a) Ampules 2.5 grams.
  (b) Tablets 5.0 grams.
(ii) Pethidine-  
  (a) Ampules 2.5 grams.
  (b) Tablets 5.0 grams.
(iii) Any other drug declared to be manufactured drug under Section2, (xi)(b) of the Act. Such quantity as may be recommended by the Drug Controller orthe Director of Health Services.
Provided that the Collector may, with the previous sanction of the Excise Commissioner by general or special order, authorise any approved practitioner to possess for "use in his practice" any preparation containing not more than 0.3 gramme of cocaine in aggregate.
(b)No approved practitioner shall possess any manufactured drug or any preparation containing any manufactured drug] except as provided in this rule.