Section 16 in The Assam Dangerous Drugs Rules, 1937
16.
A person may, subject to these rules, transmit or cause to be transmitted dangerous medicinal drugs by post; provided that-(1)he has obtained a pass from the Collector of the place of destination;(2)he uses only the parcel of post and has the parcel insured;(3)he furnishes with the parcel a declaration stating the names of the consignor and consignee, the contents of the parcel in detail, the number and date of the past covering the transmission, and such other particulars as may be prescribed from time to time by the Excise Commissioner;(4)he shows distinctly in his account books the name of the consignee and the quality of drugs sent.
