Section 2(h) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(h)"licence" means a licence issued under these rules;(ha)[ "Licenced chemist" means a person who has obtained a licence to possess, sell, exhibit or offer for sale or distribution by retail, essential narcotic drugs under these rules; [Inserted by Notification No. G.S.R. 359(E), dated 5.5.2015 (w.e.f. 14.11.1985).](hb)"Licenced dealer" means a person who has obtained a licence to possess, sell, exhibit or offer for sale or distribution by wholesale, essential narcotic drugs under these rules;(hc)"medical institution" means a hospital, dispensary, clinic or an institution by whatever name called that offers services or facilities requiring diagnosis, treatment or care of illness, disease, injury, deformity or abnormality, established and administered or maintained by the Government or Municipal Corporation or Municipal Council or Zila Parishad or any person or body of persons;(hd)"patent or proprietary medicine" shall have the same meaning as defined in the Drug and Cosmetics Act, 1940 ( 23 of 1940);(he)"prescription" means a prescription given by a registered medical practitioner for the supply of any
