Section 22(1) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
(1)The Commissioner of Excise may for purposes of sub-clause (vi) of clause (c) of Rule 3 approve any person engaged in medical dental or veterinary practice.(b)The Collector may approve any person possessed of the qualifications specified in sub-clause (iii) of clause (c) of Rule 3.
