Section 19(2) in The Delhi Narcotic Drugs Rules, 1985
(2)The Collector or any other officer duly authorised by the Excise Commissioner in this behalf, may authorise an approved practitioner to possess and transport manufactured drugs as specified in Rule 9 (2) for use in his practice by grant of a licence in Form D.D. 5 A fee of rupees five only per annum in the form of court-fee stamp shall be levied on every such licence.
