Section 20(1) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
(1)A licensed dealer may subject to the conditions of his licence sell otherwise than on prescription-(a)to a licensed dealer or to licensed chemist.(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.(d)to any person authorised to purchase the drugs sold by the Rules in force in any part of India other than Bihar, any narcotic drugs in a quantity not exceeding the quantity which the purchaser may lawfully possess.
