Section 23 in Bihar and Orissa Dangerous Drugs Rules, 1934
23.
(1)The Collector may grant to any person a dealer's licence in Form D. D. 1 permitting him to sell dangerous medicinal drugs otherwise than on prescription and to manufacture medicinal opium or preparations containing morphine, diacetylmorphine or cocaine from materials which he is lawfully entitled to possess.(2)The Collector may grant to any person a chemist's licence in Form D.D. 2 permitting him to sell dangerous medicinal drugs on prescription and to manufacture medicinal opium or preparations containing morphine, diacetylmorphine or cocaine or cocaine from materials which he is lawfully entitled to possess.(3)A fee of rupee one shall be charged for the grant of any licence under sub-rules (1) and (2).
