(1)No approved practitioner shall for the purpose of sale, possess any quantity or any manufactured drugs; provided that such practitioner may for use in his practice, possess, manufacture drugs to the extent of ten grams in the form of medicines or injection :Provided further that the Collector may by special order, authorise any such practitioner to possess a larger quantity of such drugs.(2)No approved practitioner shall for the purpose of sale, possess any quantity of cocaine derivatives :Provided that such practitioner may, under special permit grained in this behalf by the Collector in such form as may be prescribed by the Excise Commissioner possess for use in his practice any manufactured drug containing such quantity of cocaine in the aggregate, as may be authorised in this behalf.
