Section 19 in The Assam Dangerous Drugs Rules, 1937
19.
A licensed dealer may, subject to the conditions of his licence, sell dangerous medicinal drugs otherwise than on prescription-(a)to a licensed dealer or licensed chemist;(b)to an approved practitioner;(c)to a person holding an import certificate under the Dangerous Drugs (Import, Export and Transhipment) Rules, 1933;in a quantity not exceeding the quantity which the purchaser may lawfully possess:Provided that in case (c) he shall comply with the rules aforesaid.
