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State of Bihar - Section

Section 6 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

6.

An approved practitioner may possess narcotic drugs for use in his practice but not for sale:Provided that-
(a)he shall keep an accurate record of his dealings in such practice;
(b)such record shall be made available for inspection to an excise officer of and above the rank of Sub-Inspector.