Section 22(2) in The Delhi Narcotic Drugs Rules, 1985
(2)The Excise Commissioner may grant to any person a dealer's licence in Form D.D. 10 appended to these rules, permitting him to possess and sell such manufactured drugs or preparations containing manufactured drugs as referred to in sub-rule (1) subject to the provisions of these rules and to the condition of the licence:Provided that no such licence shall be granted unless the applicant is holding an inappropriate licence in Forms 20-B and 21-B under Drugs and Cosmetics Rules, 1945 made under the Drugs and Cosmetics Act, 1940.
