Section 16 in Bihar and Orissa Dangerous Drugs Rules, 1934
16.
A person may transmit or cause to be transmitted dangerous medicinal drugs by post provided that:-(1)he has obtained a permit-(a)if the drugs are to be sent to any district in Bihar and Orissa, from the Collector or Superintendent of Excise of that district,(b)in all other cases, from the proper authorities in the Province or State to which the drugs are to be sent;(2)he uses only the parcel post and has the parcel insured;(3)he furnishes with the parcel a declaration stating the names of the consignor and consignee, the numbers and dates of licences held by them, the contents of the parcel in detail, the number and date of the permit covering the transmission and such other particulars as may be prescribed from time to time by the Excise Commissioner;(4)he shows distinctly in his account books the name of the consignee and the quantity of drugs sent to him by post.
