- In these rules unless there is anything repugnant in the subject or context-(a)"the act" means the Dangerous Drugs Act, 1930 (II of 1930);(b)"approved medical practitioner" means-(i)any graduate in medicine, surgery or dentistry of a recognised University in India, Europe, the British Dominion or America; or(ii)any person who holds a certificate not inferior to that of an Assistant Medical Officer from a recognised Medical Institution; or(iii)any person registered as a medical practitioner under any law for the registration of Medical practitioners for the time being in force in any part of the State; or(iv)any person who holds a certificate or diploma not inferior to that of a graduate of a recognised veterinary college;or(v)any other person engaged in medical or veterinary practice and approved by the Excise Commissioner;(c)"Collector" means the chief officer in charge of the revenue administration of a district and entrusted with the Excise Administration of the District for the time being, and includes any officer specially authorised by the State Government to exercise throughout Madhya Pradesh or any specified area therein all or any of the powers of a Collector under these rules;(d)"Excise Commissioner", means the Excise Commissioner, Madhya Pradesh, and includes any officer specially authorised by the State Government to exercise throughout the State or any specified area therein, all or any of the power of the Excise Commissioner under these rules;(e)"Excise Officer" means an Excise Officer appointed or invested with powers under the Excise Act in force in the State and not below the rank of Excise Head Constable;(f)the expressions "import, "export" and "transport" have the meanings assigned to them respectively in clauses (j), (l) and (m) of section 2 of the the Act;(g)"manufacture" means the process of mixing one or more of the drugs known as medicinal opium, preparations containing morphine, diacetylmorphine or cocaine with or without neutral materials;(h)"licensed vendor" means a person holding a licence in Form D.D.R. 1 under these rules for the possession and sale of coca leal and manufactured drugs other than prepared opium otherwise then on the prescription of an approved medical practitioner; and(i)"licensed druggist" means a person holding a licence in Form D.D.R. 2 under these rules for the possession and sale of prescription of an approved medical practitioner of manufactured drugs and coca leaf other then prepared opium.II. Manufacture
