Section 14 in The Bombay Drugs (Control) Act, 1959.
14. Regulation of possession or transport of notified drugs by certain persons.
Notwithstanding anything contained in section 12 or 13, the Collector may, by a general or special order, authorise—(a)any person in charge of management of a hospital or dispensary, to possess or transport,(b)any person in charge of an educational institution, to possess or transport for use for educational purpose only,(c)any person engaged in scientific research, to possess or transport for use for scientific research only,(d)a pilot of an aircraft, to possess or transport for use in an emergency on the aircraft,(e)any person in charge of an ambulance or first-aid station or first-aid box, to possess or transport for use in an emergency,(f)a chemist to possess or transport, for use in dispensing as an ingredient of a medicine,(g)any manufacturer of a medicine to possess or transport, for use in the manufacture thereof,any notified drug in such quantity, in such manner, and subject to such conditions as may be specified in such order.
