Section 2(2) in The Dangerous Drugs (Manipur Amendment) Act, 1985
(2)The State Government may make rules prescribing-(a)the methods by which percentages of the substance present in the blood or respiration shall, in the case of consumption of manufactured drug, be calculated for the purpose of clauses (b) and (f) of section 2;(b)the forms of registers and other documents to be maintained or, as the case may be, issued by registered medical practitioner in respect of directions given by him in his private practice or at hospital, for consumption of manufactured drugs and the authorities which may inspect such registers and other documents.
