Section 22(3) in The Delhi Narcotic Drugs Rules, 1985
(3)The Collector may grant to any person a chemist's licence in From D.D. 11 appended to these rules permitting him to possess and sell manufactured drugs or preparations containing manufactured drugs subject to the provisions of these rules and to the conditions of the licence:Provided that no such licence shall be granted unless the applicant is holding an appropriate licence in Forms 20 and 21 under the Drugs and Cosmetics Rules, 1945 made under the Drugs and Cosmetics Act, 1940.
