Section 5 in The Assam Dangerous Drugs Rules, 1937
5.
An approved medical practitioner may possess dangerous medicinal drugs for use in his practice but not for sale:Provided that he shall keep an accurate record of their disposal in such practice which shall be made available for inspection to a Collector or any Excise Officer of or above the rank of Sub-Inspector, unless exempted from doing so under the general order of the Commissioner of Excise or the special order of a District Collector.Explanation. - The expression "for use in his practice" cover only the actual direct administration of the drugs by or in the presence of an approved practitioner. All other issues of the drugs by an approved practitioner from his dispensary shall be deemed to be sales, for which a licence for a chemist will be required, except in the case of issues free of charge from a charitable institution approved for this purpose by the Excise Commissioner.
