Section 48(2) in The Delhi Narcotic Drugs Rules, 1985
(2)Notwithstanding any such repeal, anything done or any action taken or purported to have been done or taken or any licence granted, under any of the rules repealed by sub-rule (1), shall, in so far as these are not inconsistent with these rules or the Narcotic Drugs and Psychotropic Substances Act, 1985, be deemed to have been done, taken or granted under the corresponding provision of these rules.Form D.D. 1[See Rule 30(2)]Application for permit to Import/Transport manufactured drugs other than prepared Opium in the Union Territory of Delhi
