Section 11 in Bihar and Orissa Dangerous Drugs Rules, 1934
11.
An approved practitioner in charge of a hospital or dispensary authorised in this behalf by the Collector by an order made under Rule 22 may subject to Rules 16 and 17, import inter-provincially or transport within Bihar and Orissa Dangerous Medicinal Drugs for use in the hospital or dispensary on an indent counter signed by:-(i)The Civil Surgeon of the district in which the hospital or dispensary is located, or(ii)The Chief Medical Officer of the Railway administration concerned, if the hospital or dispensary is maintained by any Railway, or(iii)The Chief Medical Officer of Health to the Jharia Mines Board of Health, if the hospital or dispensary is attached to a colliery within the Jharia Mining Settlement, or(iv)The Director, Deputy Director of the Civil Veterinary Department or the officer of that Department in charge of a range, if the person importing or transporting is in charge of a veterinary hospital.
