Section 13(2) in The Delhi Narcotic Drugs Rules, 1985
(2)(a)The licensing authority shall not authorise any dealer requiring the licence not for the manufacture of any medicinal preparation containing these drugs, but for possession and sale of the manufactured drugs or preparations containing any manufactured drug, to possess any manufactured drug or preparations containing any manufactured drug unless it has been duly recommended by the Drugs Controller/Assistant Drugs Controller, Delhi Administration.(b)The Drugs Controller/Assistant Drugs Controller may recommend on the application of the dealer, to possess such manufactured drugs or preparation containing any manufactured drug, as he may think to be genuinely required for medical purposes.(c)The licensing authority may dispense with the requirement of the recommendations of the said authority if the dealer has applied for the grant of the licence for the possession and sale of Morphine and Atrophine or Pethidine Ampules only and the applicant is, in his opinion, a man of good repute.
