(1)A licensed druggist or a permit-holder or a qualified medical practitioner may manufacture medicinal drugs for medicinal purposes to the extent to which he is entitled to possess the same from excise opium of which he is permitted by these rules to be in possession :Provided-(a) that he shall keep a record of the amount of opium used by him in manufacture of such medicinal drugs in a form ordered by the Commissioner,(b)that he shall keep a record of the disposal of such medicinal drugs in a form ordered by the Commissioner,(c)that these records shall be produced on demand to the Deputy Commissioner or any person authorised by the Deputy Commissioner by general or special order to inspect the same,(d)that these records shall not be destroyed without permission of the Deputy Commissioner, and(e)every bottle or package containing medicinal drugs shall be marked with the percentage or proportion or amount of opium contained in medicinal drugs.(2)Any person may manufacture medicinal drugs to the extent to which he is entitled to possess the same ; provided that such manufacture is for the private consumption and not for sale and is from excise opium of which he is permitted by these rules to be in possession.
