Section 33 in The Delhi Narcotic Drugs Rules, 1985
33.
A licensed dealer may, subject to the conditions of his licence, export after obtaining export pass in Form D.D. 3, manufactured drugs to any parts of India, outside Delhi Territory, subject to the terms of import authorisations granted under the rules, for the time being in force, in such part of India and countersigned by the Excise Commissioner.An indent of manufactured drugs countersigned by the Chief Medical Officer or Civil Surgeon or Superintendent of the Civil Veterinary Department shall, for the purpose of this rule, be deemed to be an authorisation and shall not require further counter-signature.
