Section 2 in The Assam Dangerous Drugs Rules, 1937
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(a)"The Act" means the Dangerous Drugs Act, 1930,(b)"Collector" includes the Chief Officer in-charge of the Revenue administration of the district or frontier tract for the time being and also any officer specially authorised by the Governor to exercise throughout the Province or in any specified area therein all or any of the powers of a Collector under these rules.(c)"District Collector" means the Chief Officer in-charge of the Revenue administration of a district or frontier tract.(d)"Approved practitioner" means-(i)any person registered as a medical practitioner under the Medical Act, 1858 and any Act of Parliament amending the same, or under any law for the registration of medical practitioners for the time being in force in any part of British India, or(ii)any person registered as a dentist under the Dentists' Act, 1878, and any Act of Parliament amending the same, or(iii)any person possessed of qualifications which render him eligible for registration as medical practitioner or dentist, as the case may be, under the Medical Act, 1858, the Dentists' Act, 1878, and any Act of Parliament amending the same Acts, or under any law for the registration of medical practitioners or dentists for the time being in force in any part of British India, and who is approved by order of the District Collector for the purpose of these rules, or of corresponding rules for the time being in force in any part of British India,(iv)any person practising veterinary medicine and surgery who has obtained the diploma of a recognised veterinary institution,(v)any other person engaged in medical, dental or veterinary practice and approved by order of the Excise Commissioner for the purpose of these rules:Provided that if an approved medical practitioner is convicted of any offence under the Medial Acts, or if found guilty by a Medical Council of supplying dangerous medical drugs otherwise than for medical treatment, the Inspector General of Civil Hospitals may withdraw the privileges of an approved medical practitioner under these rules.(e)The expression "Dangerous Medicinal Drugs" means-(i)coca leaf;(ii)cocal derivation;(iii)medicinal hemp;(iv)opium derivatives other than prepared opium; and(v)notified drugs as defined in sub-clause (h) of these definitions ;(f)"Licensed chemist" means a person who has obtained a licence under these rules for the sale on prescription of dangerous medicinal drugs, and for the manufacture of medicinal opium or of preparations containing morphine, diacetylmorphine or cocaine from materials which he is lawfully entitled to possess;(g)"Licensed dealer" means a person who has obtained a licence under these rules for the sale of dangerous medicinal drugs otherwise than on prescription, and for the manufacture of medicinal opium or of preparations, containing morphine, diacetylmorphine or cocaine from materials which he is lawfully entitled to possess;(h)"Notified drugs" means any narcotic substance other than coca derivatives, medicinal hemp and opium derivatives which the Central Government may have declared by notification in the Gazette of India made in insurance of a recommendation under Article 10 of the Geneva Convention, to be a notified drug;(i)"Prescription" means a prescription given by an approved practitioner for the supply of any dangerous medicinal drug to a patient;(j)"Transmission" means-(i)to import into Assam from any part of British India through British territory.(ii)to export out of Assam to any part of British India through British territory,(iii)to transport within the Province of Assam.
