Section 52W(1) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(1)Notwithstanding anything contained in these rules, where home care treatment is provided to a patient registered with a recognised medical institution by deputing qualified personnel of such recognised medical institution to the home or residence or place of stay, either permanent or temporary, of such patient, the designated medical practitioner or the over-all in charge, as the case may be, shall, authorise such personnel to carry such quantity of essential narcotic drugs as may be required for treatment of such patient:Provided that home care treatment shall not be provided for treatment of opioid dependence.
