(1)Any person may posses medicinal drugs of any kind amounting in the aggregate to three tolas in the Naga Hills and the administered areas of the Mylliem State in Shillong and two and half tolas in the North Cachar Hills sub-division in the district of Cachar, the Lakhimpur Frontier Tract, the Sadiya Frontier Tract, the Balipara Frontier Tract and the Tirap Frontier Tract-(i)if manufactured by himself for private consumption under the conditions of Rule 48 (2);(ii)if bought by retail from a licensed druggist for bona fide medicinal purposes;(iii)if obtained for bona fide medicinal purposes from his medical attendant ; Provided that the latter is either a qualified medical practitioner or a permit-holder ;(iv)if he has imported them in accordance with the provisions of Rule 54 below :Provided that any person may possess medicinal drugs obtained for bona fide medicinal purposes on a prescription of a qualified medical practitioner up to the quantity specified in such prescription.
