Section 31(5) in The Assam Dangerous Drugs Rules, 1937
(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, connabis indica, morphine, diacetylmorphine, or cocaine contained in the drugs.VII. (1) The licensee may sell otherwise than on prescription dangerous medicinal drugs only-(a)to another dealer or chemists licensed under the rules made by the Governor of Assam 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 Assam;(b)to an approved practitioner for use in his practice;(c)to an approved practitioner in charge of a hospital or dispensary authorised in this behalf by the Collector for use in the hospital or dispensary:Provided that the drugs shall not be delivered to any person not licensed or otherwise authorised to be in possession of the drugs who purports to be sent by or on behalf of a person so licensed or authorised, unless an authority in writing signed by the person so licensed or authorised, to receive the drugs on his behalf is produced and unless the licensed dealer is satisfied that the authority is genuine.
