Section 7(1) in The U.P. Narcotic Drugs Rules, 1986
(1)No approved practitioner shall for the purpose of sale, possess any quantity or any manufactured drugs; provided that such practitioner may for use in his practice, possess, manufacture drugs to the extent of ten grams in the form of medicines or injection :Provided further that the Collector may by special order, authorise any such practitioner to possess a larger quantity of such drugs.
