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NCT Delhi - Section

Section 9 in The Delhi Narcotic Drugs Rules, 1985

9.

(1)An approved practitioner may possess for the purpose of "use in his practice" and not for sales, the following manufactured drugs or preparations containing these drugs/not exceeding the quantities specified below against each without obtaining a licence in this behalf, namely:-
(i) Medicinal opium 2.0 grams.
(ii) Opium Alkaloid Derivatives (excluding prepared opium, diacetylmorphine). 0.2 grams of each variety.
Provided that the collector may, with the previous sanction of the Excise Commissioner by general or special order, authorise any approved practitioner to possess any large quantity.
(2)
(a)An approved practitioner may be authorised by the Collector or any other officer duly authorised by the Excise Commissioner in this behalf, to possess, for the purpose of "use in his practice" and not for sales, the following manufactured drugs or preparations containing these manufactured drugs, not exceeding the quantities specified below against each-
(i) Morphine and Appropine.  
  (a) Ampules 2.5 grams.
  (b) Tablets 5.0 grams.
(ii) Pethidine-  
  (a) Ampules 2.5 grams.
  (b) Tablets 5.0 grams.
(iii) Any other drug declared to be manufactured drug under Section2, (xi)(b) of the Act. Such quantity as may be recommended by the Drug Controller orthe Director of Health Services.
Provided that the Collector may, with the previous sanction of the Excise Commissioner by general or special order, authorise any approved practitioner to possess for "use in his practice" any preparation containing not more than 0.3 gramme of cocaine in aggregate.
(b)No approved practitioner shall possess any manufactured drug or any preparation containing any manufactured drug] except as provided in this rule.
(3)No approved practitioner shall, for the purpose of sale, posses any quantity of any manufactured drug or preparation containing any manufactured drug.
(4)An approved practitioner shall maintain a register in Form D.D. 15, showing the receipt and disposal of each drug or preparation containing manufactured drug.
(5)A separate page of the register shall be assigned to each of the following classes of drugs or preparations containing such drugs:
(a)Medical opium and preparations containing medicinal opium;
(b)Morphine and preparations containing morphine;
(c)Dihyropydroxy condeinone (that is derivative of morphine and commonly known as Ducodal) and its preparations;
(d)Dihydrocodinone (that is, derivative of morphine and commonly known as Disodide) and its preparations;
(e)Pethidine and its preparations; and
(f)Dihydromorphine (that is, derivatives of morphine commonly known as Dilaoddide) and its preparations.
(6)Entries in the register shall be made on the day on which the manufactured drugs or preparation thereof, are received or disposed of. It is not necessary that the approved practitioner shall himself enter in the register the particulars of the drugs administered by him or under his supervisions but entries shall be verified by him on the date of entry. Where approved practitioner practices at more I Iran one premises, a separate accounts of drugs kept at each premises shall be maintained.Explanation.-(1) Expression "use in his practice" in this rule means only the actual direct administration of the drugs by or in the presence of the approved practitioner. All other issues of the drugs by an approved practitioner shall amount to sale.
(2)Quantity of manufactured drug in respect of preparations containing the manufactured drug means quantity of manufactured drug contained in such preparation.