Section 22(1) in The Delhi Narcotic Drugs Rules, 1985
(1)The Excise Commissioner may grant to any person a dealer's licence in Form D.D. 9, appended to these rules, permitting him to manufacture preparations containing Medicinal Opium, Morphine, Condeine, Thebaine and their salts, Cocaine and its salts and any other manufactured drugs notified under Section 2 (xi) (b) of the Act and to possess and sell, otherwise than on prescription, such manufactured drugs referred to above, for medical purposes, subject to the provisions of these rules and to the conditions of the licence:Provided that no such licence shall be granted unless the applicant is holding an appropriate manufacturing and sale licence under the Drugs and Cosmetics Rules, 1945 made under the Drugs and Cosmetic Act, 1940, for manufacture and sale of the medicinal preparations approved by the Drugs Controller/Assistant Drugs Controller, Delhi Administration.
