- Any person who has been a licensed druggist or a permit-holder may, within four days from the date of expiration of his licence or permit and with the sanction of the Deputy Commissioner, sell any quantity of medicinal drugs or poppy-heads of which at the time of the expiration of his licence or permit he is in lawful possession in accordance with the conditions of such licence or permit and the privations of these rules to a licensed druggist to the extent to which the purchaser is authorized by Rule 49 to possess the same.
