Section 35 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
35. General prohibition.
- The manufacture of crude cocaine, ecgonine and its salts and of diacetyl-morphine and its salts is prohibited:[Provided that nothing contained in this rule shall apply in case the drugs are manufactured by Government opium factory or by chemical staff employed under the Central Board of Excise and Customs or any person authorised by the Narcotics Commissioner by a special licence for purposes mentioned in Chapter VII-A:Provided further that the Narcotics Commissioner shall consult the Drugs Controller General of India before issuing a licence under this Chapter.] [ Inserted by G.S.R. 350(E), dated 25.6.1997 (w.e.f. 27.6.1997).]
