- Medicinal drugs or poppy- heads may be exported by a licensed druggist-(i)on a bona fide prescription of a qualified medical practitioner, or(ii)on the production,-(a)in the case of export to a district in British India, of permission from the Collector of that district; or, in the case of a hospital or a charitable dispensary, of orders countersigned by a Civil Surgeon, an officer of the Indian Medical Service or an officer of the Royal Army Medical Corps, or the Superintendent of the Civil Veterinary Department;(b)in the case of export to a Native State or foreign territory in India, or permission from the proper authority therein :Provided that in all cases of export under clause, (ii) of this rule a pass must be obtained from the Deputy Commissioner of the district from which the medicinal drugs or poppy-heads are despatched. A copy of such pass shall be sent to the Collector of the importing district or to the authority in the Native State or foreign territory by whom permission to import was given, as the case may be.
