Section 2 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
2.
In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985);(b)"Authorised Officer" means an officer duly authorised by the Government for the purpose of these rules;(c)"Chemical Analyser" means the Director, Forensic Science Laboratory and Chemical Analyser to the Government of Maharashtra or the Director, Haffkine Institute, Bombay or the Assistant Director, Drugs Control Laboratory of Food and Drug Administration, Grih Nirman Bhavan, Kalanagar, Bandra, Bombay and includes any officer authorised respectively by them in this behalf;(d)"Collector" means the chief officer in the charge of the Revenue Administration of a district for the time being appointed by the State Government to exercise all or any of the powers and to perform all or any of the duties or functions of the Collector under these Rules;(e)["Controlling Authority" means the Officer appointed as the Controlling Authority under the provisions of rule 50 of the Drugs and Cosmetics Rules, 1945 framed by the Government of India under the Drugs and Cosmetics Act, 1940 (23 of 1940);] [Clause (e) was substituted by G. N. of 17.1.1991.](f)"Commissioner of Prohibition and Excise" means an officer appointed as such under section 3 of the Bombay Prohibition Act, 1949 (Bombay XXV of 1949);(g)"Form" means a form appended to these Rules;(h)"Government" means the Government of Maharashtra;(i)"Inspector" means an Inspector appointed under section 21 of the Drugs and Cosmetics Act, 1940;(j)"Licence" means a licence granted under these rules;(k)"Licensing Authority" means an officer of the Food and Drug Administration, Maharashtra State, not below the rank of an Inspector authorised or designated as such by the These words were [Controlling Authority] [substituted for the words 'Commissioner, Food and Drug Administration' by G. N. of 17.1.1991.], Maharashtra State, by an order in the Official Gazette;(l)"Licensed Chemist" means a person who has obtained a licence under these rules for the possession and sale or dispensing any prescription of manufactured drugs and any preparation containing any manufactured drug;(m)"Licensed dealer in manufactured drugs" means a person who has obtained a licence under these rules for the manufacture, possession and sale of any preparation containing any manufactured drug from material which the maker is lawfully entitled to possess;(n)"Medical Board" means a Board constituted under these rules;(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.(p)"Pass" means a pass granted under these rules;(q)"Permit" means a permit granted under these rules;(r)"State of Maharashtra" means the State of Maharashtra as specified in the First Schedule to the Constitution.
