Section 2(o) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(o)["Medical Practitioner or Approved Practitioner"] [These words were substituted for the words 'Medical Practitioner' by G. N. of 28.9.1989.] means a person(i)holding a qualification granted by an authority specified or notified under section 3 of the Indian Medical Degrees Act, 1916 (7 of 1916), or specified in the Schedule to the Indian Medical Council Act, 1956 (102 of 1956); or(ii)registered or eligible for registration in a medical register of a State meant for the registration of persons practising the modern scientific system of medicine; or(iii)registered in a medical register of a State, who although not falling within sub-clause (i) or sub-clause (ii) is declared by a general or special order made by the State Government in this behalf as a person practising the modern scientific system of medicine for the purposes of this Act; or(iv)registered or eligible for registration in the register of dentists for a State under the Dentists Act, 1948 (16 of 1948); or(v)who is engaged in the practice of veterinary medicine and who possesses qualifications approved by the State Government; and(vi)who immediately before the commencement of these rules, was holding a licence in Form DD2 under the Bombay Dangerous Drugs Rules, 1935.
