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State of Bihar - Section

Section 29 in Bihar and Orissa Dangerous Drugs Rules, 1934

29.

The provisions of these rules shall not apply to the importation, exportation transport, possession or sale of codeine, dionin and their respective salts, unless the quantity, involved in any transaction or possessed at any one time exceeds one pound.AppendixForm D.D. 1Licence granted to a dealer for the manufacture, possession and sale otherwise than on prescription of dangerous medicinal drugs.[See Rule 23(1)]Number of licence.Name and description of the person licensed.Residence of the person licensed.Place of business of the person licensed.The person described above is hereby authorized by the Collector of....... to manufacture, possess and sell otherwise than on prescription dangerous medicinal drugs from the date of this licence to the 31st day of March, 19....... subject to the following conditions:-ConditionsI. The licensee shall be bound by the provisions of the Dangerous Drugs Act, 1930 the Rules made by the Government of Bihar and Orissa under sub-section (2) of Section 8 of the Act, and may any additional, general or special rules which may be made from time to time.II. This licence extends:-
(1)to the manufacture of medicinal opium from opium which the licensee is lawfully entitled to possess,
(2)to the manufacture of any preparation containing morphine, diacetylmorphine or cocaine from morphine, diacetyl morphine or cocaine which the licensee is lawfully entitled to possess, and
(3)to the possession and the sale otherwise than on prescription of dangerous medicinal drugs.III. The licensee shall not have in his possession at any one time:-
(a)opium derivatives other than prepared opium containing in the aggregate not more than ....*..... of either morphine or diacetylmorphine or both;
(b)coca derivatives containing in the aggregate not more than ....*.... of cocaine;
(c)coca leaf upto ....*....
(d)medicinal hemp upto ....*.... in the case of extract and ....*.... in the case of tincture;
(e)any other narcotic substance declared to be a manufactured drug upto [..............] [To be fixed by Collectors according to requirements.]
He shall obtain his supplies of drugs from a licensed dealer in the Province of Bihar and Orissa or from a dealer licensed under the corresponding rules for the time being in force in any other part of British India or by manufacture from drugs which he is lawfully entitled to possess subject to the provisions of Condition II of this licence. The licensee shall not receive or have in his possession drugs otherwise obtained. In the case of imports of manufactured drugs other than prepared opium from any part of British India outside the province of Bihar and Orissa, the licensee shall first apply to the Collector stating the name and address of the firm from which he wishes to purchase the drugs, the description of the drugs with their bulk weight and drug contents and obtain in import, authorization before he indents for the drugs. If the Collector is satisfied that the drugs are required solely for medicinal purposes and that the licensee is authorized to possess the quantity of the drugs required he will grant an Import authorization.IV. The transmission of dangerous medicinal drugs by inland post by the licensee for medicinal purposes is permitted subject to the following conditions:-
(1)only the parcel post shall be used;
(2)the parcels shall be insured;
(3)the parcels shall be covered by permits which shall, in the case of transmission to a district within the province of Bihar and Orissa be issued by the Collector of that district and in other cases by the proper authorities in the Province or State to which the parcels are addressed;
(4)the parcels shall be accompanied by a declaration stating the names of the consignee and the consignor, the contents of the parcels in details, the number and the date of the permit covering the transmission and the number of license held by the consignee; and
(5)the consignee shall show distinctly in his account books the name of the consignor and the quantity of drugs sent to him from time to time by post.V. The licensee shall not manufacture, possess, or sell dangerous medicinal drugs in virtue of this licence, at any place except his place of business specified above.VI. The licensee shall mark every package or bottle containing dangerous medicinal drugs with the percentage or proportion or amount of opium, cannabis indicae, morphine diacetylmorphine or cocaine contained in the drugs.VII. (1) The licensee may sell otherwise, that on prescription dangerous medicinal drugs only:-
(a)to another dealer or chemist licensed under the rules made by the Government of Bihar and Orissa under sub-section (2) of Section 8 of the Dangerous Drugs Act, or under the corresponding rules for the time being in force in any part of British India outside the province of Bihar and Orissa;
(b)to an approved practitioner for use in his practice;
(c)to an approved practitioner in charge of a hospital or dispensary for use in the hospital or dispensary:
Provided that the drugs shall not be delivered to any person not licensed or otherwise authorized to be in possession of the drugs who purports to be sent by or on behalf of a person so licensed or authorized, unless an authority in writing, signed by the person so licensed or authorized, to receive the drugs on his behalf is produced and unless the licensed dealer is satisfied that the authority is genuine:Provided further that he shall not in any case dispense more than once a prescription prescribed by an approved practitioner for his own use.
(2)Such drugs shall be sold only in packages or bottles plainly marked with the amount of the drugs in each packing or bottle.
(3)Any preparation, admixture, extract, other substance containing such drugs shall be sold only in package or bottles, plainly marked-
(a)in the case of powder, solution or ointment, with the total amount thereof in each package or bottle and the percentage of the drug in the powder, solution or ointment; and
(b)in the case of tablets or other articles, with the amount of the drug in each article, and the number of articles in each package or bottle.
(4)The licensee shall not be a party to the transport of any dangerous medicinal drugs from one licensed dealer's shop to another or to any licensed chemist's shop in the province of Bihar and Orissa unless it is covered by a permit granted by the Collector of the district to which the transport is made or by the licensed dealer from whose shop the drugs are transported.VIII. The licensee shall, on requisition by the Collector or any other officer duly authorized by him, deliver up his licence for amendment or for the issue of a fresh licence.IX. The licensee shall maintain true accounts of all transactions in Form D. D.-3 showing in respect of each receipt, the source of supply and the quantities received and in respect of each issue. To quantity issued and the name and address of the person to whom it is issued the accounts shall show separately the quantity of opium used in the manufacture of medicinal opium and the quantity of morphine, diacetylmorphine or cocaine used in the manufacture of preparations containing morphine, diacetylmorphine or cocaine. Such accounts shall be preserved for not less than two years from date of the last entry in the accounts.X. The licensee shall furnish periodically to the Excise and Revenue Officer such statistics as they may require from time to time.XI. The licensee shall file, in support of his accounts of receipts, the Customs receipts for duty paid, or the invoices of supplies obtained otherwise than by import by sea, and in support of his accounts of issue; a receipt from each person to whom an issue is made or the order on which such issue is made. Accounts of transactions under this licence shall be kept separate from those maintained by him under any other licence. At the end of each month totals should be struck showing separately the issues to (a) licensees including approved practitioners who hold licences, and (b) approved practitioners and others authorized to possess dangerous medicinal drugs.XII. Stocks of dangerous medicinal drugs and all accounts and records of transactions under this licence shall be open to inspection by an officer of the Excise Department not below the rank of Sub-Inspector.XIII. An inspection note-book with pages numbered consecutively shall be maintained for the use of inspecting officers and shall be handed over to the Excise Inspector of the circle or to any officer authorized by him to receive it on a receipt being given therefor. The book shall be preserved in good condition and handed over to the Excise Sub-Inspector at the end of the period for which the licence is in force.XIV. In case of breach of any of the conditions of the licence, the Collector may cancel or suspend the licence or in lieu thereof impose a penalty not exceeding one hundred rupees.XV. The imposition of a penalty or the cancellation or suspension of licence under the foregoing condition shall not operate as a bar to prosecution for any offence which may have been committed under the Dangerous Drugs Act, 1930.XVI. If the licensee shall have in his possession on the expiry, cancellation, or suspension of his licence, any raw opium or dangerous medicinal drugs he shall deliver them up to the Collector.XVII. The licensee shall be bound to purchase in such quantity not exceeding that which he is likely to sell in two months, and at such rates as the Collector may direct, any dangerous medicinal drugs that may be delivered up to the Collector by any other licensee whose licence has expired or has been cancelled or suspended.XVIII. All preparations containing not more than 0.2 per cent of morphine or 0.1 per cent of cocaine and any preparation which the Governor-General-in-Council may by notification in the Gazette of India be issued in pursuance of a finding under Article 8 of the Geneva Convention declare not to be a manufactured drug, may be imported, exported, transported, possessed and sold without restriction.XIX. Codeine and dionin may be imported, exported, transported, possessed or sold without restriction unless the quantity involved in any transaction or possessed at any one time exceeds one pound.Dated the..............day of..........19........District Collector* Specific measures to be determined by order.Form D. D. 2Licence granted to a chemist for the manufacture, possession and sale on prescription of dangerous medicinal drugs [other than coca leaf and coca derivatives] [The words 'other than coca leaf and coca derivatives' should be deleted in case of a licence granted under Rule 18(a) for the sale of all dangerous medicinal drugs.].[See Rule 23(2)]Number of licence.Name and description of the person licensed.His residence.His place of business.The person described above is hereby authorised by the Collector of to manufacture, possess and sell dangerous medicinal drugs [other than coca leaf and coca derivatives] [The words 'other than coca leaf and coca derivatives' should be deleted in case of a licence granted under Rule 18(a) for the sale of all dangerous medicinal drugs.] on prescription from the date of this licence to the 31st day of March, 19....., subject to the following conditions:-ConditionsI. The licensee shall be bound by the provisions of the Dangerous Drugs Act, 1930, the rules made by the Government of Bihar and Orissa under sub-section (2) of Section 8 of the Dangerous Drugs Act and any additional, general or special rules which may be made from time to time.II. This licence extends-
(1)to the manufacture of medicinal opium from opium which the licensee is lawfully entitled to possess;
(2)to the manufacture of any preparation containing morphine, diacetylmorphine or cocaine from morphine, diacetylmorphine or cocaine which the licensee is lawfully entitled to possess; and
(3)to the possession and sale on prescription of the dangerous medicinal drugs [other than coca leaf and coca derivatives] [The words 'other than coca leaf and coca derivatives' should be deleted in case of a licence granted under Rule 18(a) for the sale of all dangerous medicinal drugs.].III. The licensee shall not have in his possession at any onetime-
(a)opium derivatives other than prepared opium containing in the aggregate not more than [.................] [To be fixed by Collectors according to requirements.] of either morphine or diacetylmorphine or both;
(b)coca derivatives containing in the aggregate not more than [.............] [To be fixed by Collectors according to requirements.] of cocaine;
(c)medicinal hemp up to [................] [To be fixed by Collectors according to requirements.] in the case of extract and [................] [To be fixed by Collectors according to requirements.] in the case of tincture;
(d)any other narcotic substance declared to be manufactured drug upto [.............] [To be fixed by Collectors according to requirements.]
He shall obtain his supplies of drugs from a licensed dealer in the province of Bihar and Orissa or from a dealer licensed under the corresponding rules for the time being in force in any other part of British India or by manufacture from drugs which he is lawfully entitled to possess subject to the provisions of Condition II of this licence. The licensee shall not receive or have in his possession drugs otherwise obtained. In the case of imports of dangerous medicinal drugs [other than coca leaf and coca derivatives] [The words 'other than coca leaf and coca derivatives' should be deleted in case of a licence granted under Rule 18(a) for the sale of all dangerous medicinal drugs.] from any part of British India outside the province of Bihar and Orissa, the licensee shall first apply to the Collector stating the name and address of the firm from which he wishes to purchase the drugs, the description of the drugs with their bulk weight and drug contents and obtain an import authorization before he indents for the drugs. If the Collector is satisfied that the drugs are required solely for medicinal purposes and that licensee is authorized to possess the quantity of the drugs required he will grant an import authorization.IV. The transmission of dangerous medicinal drugs [other than coca leaf and coca derivatives] [The words 'other than coca leaf and coca derivatives' should be deleted in case of a licence granted under Rule 18(a) for the sale of all dangerous medicinal drugs.] by inland post by the licensee for medicinal purposes is permitted subject to the following conditions:-
(1)only the parcel post shall be used;
(2)the parcels shall be insured;
(3)the parcels shall be covered by permits which shall, in the case of transmission to a district within the province of Bihar and Orissa, be issued by the Collector of that district and in other cases by the proper authorities in the Province or State to which the parcels are addressed;
(4)the parcels shall be accompanied by a declaration stating the names of the consignee and the consignor, the content of the parcels in detail, the number and date of the permit covering the transmission and the number of the licence held by the consignee; and
(5)the consignee shall show distinctly in his account books the name of the consignor and the quantity of drugs sent to him from time to time by post.V. The licensee shall not manufacture, possess or sell dangerous medicinal drugs [other than coca leaf and coca derivatives] [The words 'other than coca leaf and coca derivatives' should be deleted in case of a licence granted under Rule 18(a) for the sale of all dangerous medicinal drugs.] in virtue of this licence, at any place except his place of business specified above.VI. The licensee shall mark every package or bottle containing dangerous drugs [other than coca leaf and coca derivatives] [The words 'other than coca leaf and coca derivatives' should be deleted in case of a licence granted under Rule 18(a) for the sale of all dangerous medicinal drugs.] with the percentage or proportion or amount of opium, cannabis indicae, morphine, diacetylmorphine or cocaine, contained in the drugs.VII. The licensee may sell dangerous medicinal drugs [other than coca leaf and coca derivatives] [The words 'other than coca leaf and coca derivatives' should be deleted in case of a licence granted under Rule 18(a) for the sale of all dangerous medicinal drugs.] only on prescription and subject to the following conditions, namely:-
(a)he shall sell the drugs in such quantity and for use of such person only as may be specified in the prescription;
(b)he shall sell the drugs only once on a prescription, unless it bears a superscription by an approved practitioner stating that it is to be repeated and at what intervals of time and how many times it is to be repeated:
Provided that if it appears that the drugs have already been sold on the prescription three times or such number of times less than three as the prescription is required to be repeated or that the interval specified in the superscription has not elapsed since it was last dispensed, he shall not sell the drugs on such prescription except on a further superscription in that behalf by an approved practitioner:Provided further that he shall not in any case dispense more than once a prescription prescribed by an approved practitioner for his own use; and
(c)he shall, on the first sale on a prescription, take and keep a copy of it, and, on the occasion of each sale thereon, he shall enter on the prescription the date of the sale and shall also sign and seal it.
VIII. A prescription for the supply of dangerous medicinal drugs [other than coca leaf and coca derivatives] [The words 'other than coca leaf and coca derivatives' should be deleted in case of a licence granted under Rule 18(a) for the sale of all dangerous medicinal drugs.] shall comply with the following conditions:-
(1)the prescription shall be in writing, shall be dated and signed by the approved practitioner with his full name and address and qualifications and shall specify the name and address of the person for whose use the prescription is given and the total amount of the drug to be supplied on the prescription, provided that where the medicine to be supplied on the prescription is a proprietary medicine it shall be sufficient to state the amount of the medicine to be supplied;
(2)a registered dentist shall give a prescription only for the purpose of dental treatment and shall mark it "For local dental treatment only"; and
(3)a registered veterinary surgeon shall give a prescription only for the purpose of treatment of animals and shall mark it "For animal treatment only".IX. The licensee shall, on requisition by the Collector or any other officer duly authorized by him, deliver up his licence for amendment or for the issue of a fresh licence.X. The licensee shall maintain true accounts of all transactions in Form D. D. 3 showing in respect of each receipt the source of supply and the quantity received and in respect of each issue the quantity issued, the name and address of the person to whom it is issued and the name of the practitioner on whose prescription it is issued. The account shall show separately the quantity of opium used in the manufacture of medicinal opium and the quantity of morphine, diacetylmorphine, or cocaine used in the manufacture of preparations containing morphine, diacetylmorphine or cocaine. Such accounts shall be preserved for not less than two years from date of the last entry in the accounts. Accounts of transactions under this licence shall be kept separate from those maintained by him under any other licence.XI. The licensee shall furnish periodically to the Excise and Revenue Officers such statistics as they may require from time to time.XII. The licensee shall file, in support of his account of receipts, the customs receipts for the duty paid or the invoices of supplies obtained otherwise than by import by sea, and, in support of his accounts of issues, copies of the prescriptions on which such issues are made.XIII. Stocks of dangerous medicinal drugs [other than coca leaf and coca derivatives] [The words 'other than coca leaf and coca derivatives' should be deleted in case of a licence granted under Rule 18(a) for the sale of all dangerous medicinal drugs.] and all accounts and record of transactions under this licence shall be open to inspection by an officer of the Excise Department not below the rank of Sub-Inspector.XIV. An inspection note book with pages numbered consecutively shall be maintained for the use of inspecting officers and shall be handed over to the Inspector of the circle or to any officer authorized by him to receive it on a receipt being given therefor. The book shall be preserved in good condition and handed over to the Excise Sub-Inspector at the end of the period for which the licence is in force.XV. In case of breach of any of the conditions of the licence, the Collector may cancel or suspend the licence or in lieu thereof impose a penalty not exceeding one hundred rupees.XVI. The imposition of a penalty or the cancellation or suspension of the licence under the foregoing condition shall not operate as a bar to prosecution for any offence which may have been committed under the Dangerous Drugs Act, 1930.XVII. If the licensee shall have in his possession on the expiry cancellation or suspension of his licence any raw opium or dangerous medicinal drugs [other than coca leaf and coca derivatives,] [The words 'other than coca leaf and coca derivatives' should be deleted in case of a licence granted under Rule 18(a) for the sale of all dangerous medicinal drugs.] he shall deliver them up to the Collector.XVIII. The licensee shall be bound to purchase in such quantity not exceeding that which he is likely to sell in two months, and at such rates as the Collector may direct, any dangerous medicinal drugs [other than coca leaf and coca derivatives,] [The words 'other than coca leaf and coca derivatives' should be deleted in case of a licence granted under Rule 18(a) for the sale of all dangerous medicinal drugs.] that may be delivered up to the Collector by any other licensee whose licence has expired or has been cancelled or suspended.XIX. All preparations containing not more than 0.2 percent of morphine or 0.1 per cent of cocaine and any preparation which the Governor-General-in-Council may by notification in the Gazette of India made in pursuance of a finding under Article 8 of the Geneva Convention declare not to be a manufactured drug, may be imported, exported, transported, possessed and sold without restriction.XX. Codeine and dionin may be imported, exported, transported, possessed or sold without restriction unless the quantity involved in any transaction or possessed at any one time exceeds one pound.Dated the...............day............of...............19.......District CollectorForm D. D. 3Form of Accounts to be maintained by D. D. 1 and D. D. 2 Licensees[See Rule 19(2) and 20(2)]
Month and date Particulars of Transaction receipts, issues,total, balance, etc. Raw opium Medicinal Opium Opium derivatives other than prepared opium.
Opium in the from of tinctures, extracts andsuch other preparations containing more than 0.2% of morphine,as are made direct from opium. Morphine, pure morphine salts of morphine andsuch preparations containing more than 0.2% of morphine are madedirect from morphine. Diacetyl-morphine (diamorphine boroin) purediacetyl-morphine, salts of diacetyl-morphine and all thepreparations containing diacetyl-morphine
        Description Bulk weight Drug contents Description Bulk weight Drug contents Description Bulk weight Drug contents Crude cocaine Ecgonine
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15
Stock on boardReceiptsTotalIssuesBalance …………... lb.oz. lb.oz. ... lb.oz gr. ... lb.oz gr. ... lb.oz gr. lb.oz. lb.oz.
Coca derivativer. Medical Hemp
Cocaine, pure cocaine salts of cocaine, and suchpreparations containing more than 1.1% of cocaine as are madedirect from cocaine. Cocaine and such preparations containing morethan 0.% of cocaine as are made direct from coca leaf. Extract of Hemp Tincture of Hemp
Description Bulk weight Drug contents Description Bulk weight Drug contents Description Bulk weight Drug contents Description Bulk weight Drug contents
16 17 18 19 20 21 22 23 24 25 26 27
... lb.oz gr. ... lb.oz gr. ... lb.oz gr. ... lb.oz gr.
Other narcotic substances declared to bemanufactured drugs      
Renzoyl morphine and all other esters of morphineand their salts and preparations Dihydro morphine (delandide) ans its salts andpreparations Dihydro codeinone (dicodide) and its salts andpreparations Dihydro-oxy-codeinone (Eucodal) its salts andpreparations Acedicone No. and date of customs receipts for duty paid incase of imports by sea and invoice no. and date in the case ofsupply obtained otherwise. To whom sold, No. and name of the licence-holderand name and address in the case of others. Name of the Practitioners on whose prescriptionof issue is made
Description Quantity Description Quantity Description Quantity Description Quantity
28 29 30 31 32 33 34 35 36 37 38 39
... lb.oz.gr. ... lb.oz.gr. ... lb.oz.gr. ... lb.oz.gr. ... … … ...
Note - Particulars of the quantity of opium used in the manufacture of medicinal opium and the quantity of morphine, diacetylmorphine or cocaine used in the manufacture of preparations containing morphine diacetylmorphine or cocaine should be shown separately against issues.
Form D. D. 4(SeeRule 17)CounterfoilForm of Pass for the transmissionof (here enter name of drug)............. (To be issuedquadruplicate, one copy being kept as a counterfoil in the officeof issue, another to be returned by the consigner to the DeputyDeputy CommissionerCollector of the district to whichthe consignment is sent after noting the details of the drugsconsigned in the form on the back of the foil, the third to besent to the authority of the exporting district, and the fourthto accompany the consignment).Pass granted to (here enter name ofconsignee)........ import from....... export to..... transportfrom or via (enter localities and district)..........into......from (here state district) to dangerous medicinal drugscoca leaf.(other than prepared opium) to asspecified below:-................The amount of (here statedescription and weight or quantity of each kind of drug).(One ounce equals 437.5 grainsavoirdupois.)This pass must be used within onemonth from the date of its issue. The duplicate shall be returnedby the consignor after the despatch of the consignment to theCollectorDeputy CommissionerCollector............. (here enter district)The bulk of the consignment shallnot be broken in transit.PlaceDateCOLLECTOR...............[Here enter the kind of drugallowed to be imported exported] transported,-e. g., (1) coca derivatives andcoca leaf, (2) medicinal hemp, (3) medicinal opium, or (4)morphine, diacetylmorphine (official or non-officialpreparations) as the case may be. They should be entered on thelicence and the duplicate and triplicate copies thereof also.]Details of consignment.The drugs specified below-have this day the ...... 19....been despatched by...... (model of conveyance) in...... (Statenumber and description of packages).Description of drug.Quantity of weight.Packages.Place.Signature of consigner) Form D. D. 4(SeeRule 17)Duplicate No.Form of Pass for the transmissionof (here enter name of drug) :............... (To be returned bythe consignor to the Collector.Deputy Commissioner.Collector of the district to whichthe consignment is sent after noting details of the drugsconsigned in the form on the back of this foil).Pass granted to (here enter name ofconsignee)............. import from....... export to...... orvia transport from....... (here enter locality anddistrict)...... into (from (here state district) to dangerousmedicinal drugs coca leaf.(other than prepared opium) tospecified below:-...................The amount of (here statedescription and weight or quantity of each kind of drug).(One ounce equals 437.5 grainsavoirdupois).This pass must be used within onemonth from the date of its issue. The duplicate shall be returnedby the consignor after the despatch of the consignment to theCollector.Deputy CommissionerCollector.............. (here enterdistrict)This bulk of the consignment shallnot be broken in transit.PlaceDateCOLLECTORFrom overleaf to be filled up,signed and dated by the consignor and this duplicate 'to' bereturned to the CollectorDeputy CommissionerCollectorNo.Dated the............. 19.Copy is forwarded to the.........for information.PlaceCOLLECTOR FORM D. D. 4(SeeRule 17)Triplicate No.Form of Pass for the transmissionof (here enter name of drug)........... (To be sent to theauthority of the exporting district)Pass granted to (here enter name ofconsignee)........... import from export to or via (here enterlocality and district) transport from (from into from to.........dangerous medicinal drugs coca leaf.(other than prepared opium) to theamount as specified below:-.................... of (here statedescription and weight or quantity of each kind ofdrug)....................(One ounce equals 437.5 grainsavoirdupois).This pass must be used within onemonth from the date of its issue. The bulk of the consignmentshall not be broken in transit.Place.Date.COLLECTOR. FORM D.D. 4(SeeRule 17)PassForm of Pass for the transmissionof (here enter name of drug)............. To accompany theconsignment pass granted to (here enter name ofconsignee)............. import from export to or via here (enterexport) to.......... into from (here state district) to........dangerous medicinal drugs coca leaf.(other than prepared opium) to theamount as specified below:-amount of.............. (Here statedescription and weight or quantity of each kind of drug).(one ounce equals 437.5 grainsavoirdupois).This pass must be used within onemonth from the date of its issue. The duplicate shall be returnedby the consignor after despatch of the consignment to theCollector.Deputy Commissioner.Collector.................. (here enterdistrict)The bulk of the consignment shallnot be broken in transit.PlaceDateCOLLECTORFrom overleaf to be filled up,signed and dated by the consignor before the consignment leaveshis premises.Advice of consignment of dangerousmedicinal drugs.The drugs specified below have thisday, the ........ 19 been despatched by (mode ofconveyance)........... in charge of in (state number anddescription of packages.........Description of drugs.Quantity of weight.Packages.Date.Signature of consignor)Forwarded to the Collector....................
Form D. D. 5(See Rule 22)Order under Rule 22 of the Rules made by the Government of Bihar and Orissa under sub-section (2) of Section 8 of the Dangerous Drugs Act authorising an approved practitioner in managing or supervising charge of a hospital or dispensary to possess, import and transport dangerous medicinal drugs.DistrictNumber of authorisation in RegisterName of approved practitionerLocality.............. resident of............ an approved practitioner in managing or,................. supervising charge of a hospital/dispensary at..................... is hereby authorized to possess, import and transport dangerous medicinal drugs for use for medicinal purposes only in the said hospital/dispensary from............to the 31st March, 19.It is required of the holder of this order as a condition of its remaining in force that he duly and faithfully perform and abide by the following condition:-I. That he does not transfer this order to any other person.II. That he use dangerous medicinal drugs for medicinal purposes only and only in the premises for which this order is granted and that he does not use dangerous medicinal drugs in and other place without a separate order.III. That he does not sell dangerous medicinal drugs to any one.IV. That he does not obtain dangerous medicinal drugs from a licensed chemist on his own prescription, but that he obtain all dangerous medicinal drugs to be possessed under this order from a dealer licensed under the Rules made by the Government of Bihar and Orissa under sub-section (2) of Section 8 of the Dangerous Drugs Act or under corresponding rules for the time being in force in any part of British India outside Bihar and Orissa.V. That if he desires to import or transport dangerous medicinal drugs from any place in British India to the premises named therein he obtain on each occasion on which he desires to import or transport dangerous medicinal drugs the counter-signature of the Chief Medical Officer, Civil Surgeon and Superintendent of the Civil Veterinary Department, on the indent for the same.Note. - The Chief Sanitary Officer to the Jharia Mines Board of Health shall be deemed to be the Civil Surgeon of the district in respect of a Charitable Hospital attached to a colliery in the Jharia Mining Settlement and holding an order of authorization in Form D.D. 5 for the use of dangerous medicinal drugs for medicinal purposes only.VI. That he does not store any dangerous medicinal drugs to be used under this order in any premises other than those named therein.VII. That he keeps an account of all dangerous medicinal drugs received and used by him that he at all times afford facility for the inspection of such account and of his stock of dangerous medicinal drugs by the Collector, the Civil Surgeon the Superintendent of Excise, or any officer authorized by the Collector or the Civil Surgeon, to inspect the same.Collectorate of -------------The------------19.........Collector