Section 2 in The Dangerous Drugs (Manipur Amendment) Act, 1985
2. Addition of new Sections 8A, 8B, and 8C.
- After section 8 of the Dangerous Drugs Act, 1930 (hereinafter referred to as the principal Act), the following new sections shall be added, namely:-"8A. Control over consumption of manufactured drugs. - (1) No one shall consume, by smoking or administration, through mouth or otherwise, any manufactured drug save for medicinal purpose and under the direction in writing or in presence of a registered medical practitioner.Explanation. - In this section and in section 21, "registered medical practitioner" means a medical practitioner who possesses any recognised medical qualification as defined in clause (h) of section 2 of the Indian Medical Council Act, 1956 (102 of 1956), and whose name has been entered in a State Medical Register.(2)The State Government may make rules prescribing-(a)the methods by which percentages of the substance present in the blood or respiration shall, in the case of consumption of manufactured drug, be calculated for the purpose of clauses (b) and (f) of section 2;(b)the forms of registers and other documents to be maintained or, as the case may be, issued by registered medical practitioner in respect of directions given by him in his private practice or at hospital, for consumption of manufactured drugs and the authorities which may inspect such registers and other documents.
