(iv)"Chemical Examiner" means the Chemical Examiner, Delhi Administration and includes the Chemical Examiner of the Central Revenue Control Laboratory, or any Chemical Examiner of a local body in Delhi or any other Territory or State as may be approved by the Excise Commissioner for the purpose of these rules;(v)"Collector" means the Collector of Excise, Delhi and includes any other officer specially empowered by the Administrator to perform all or any of the functions of the Collector under these rules;(vi)"Delhi" means the Union Territory of Delhi;(vii)"Drug" means manufactured drug or any preparation containing manufactured drug;(viii)"Excise Commissioner" means the Excise Commissioner of Delhi and includes any other officer specifically empowered by the Administrator to perform all or any of the functions of the Excise Commissioner under these rules;(ix)"Export" means to take out of Delhi to any other State or Union Territory in India;(x)"Import" means to bring into Delhi from any other State or Union Territory of India;(xi)"Licensed Chemist" means a person licensed under these rules for the possession and sale, on prescription, of the manufactured drugs or preparations containing the manufactured drug specified in his license for medical purpose;(xii)"Licensed Dealer" means a person who has obtained a licence under these rules-(a)for the manufacture of any preparation containing medicinal opium, morphine, codeine, thebaine and their salts, cocaine and its salts any other manufactured drug notified under sub-clause (b) of Clause (xi) of Section 2 of the Act from the materials which he is lawfully entitled to possess under this licence; and/or(b)for the possession and the sale, otherwise than on prescription, of such manufactured drugs or preparations containing the manufactured drug as referred to in (a) above, for medical purposes;(xiii)"Manufactured drug" means a manufactured drug as defined in Clause (ix) of Section 2 of the Act;(xiv)"Narcotic Drugs" means narcotic drugs as defined in Clause (xiv) of Section 2 of the Act;(xv)"Preparation" in relation to narcotic drugs means any one or more such drugs in dosage form, or any solution, or mixture in whatever physical state, containing one or more such drug;(xvi)"Prescription" means a prescription given by an approved practitioner for supply of any narcotic drug to a patient for his medical use or to a person for the medical use of his animal.
