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State of Bihar - Section
Section 4 in Bihar and Orissa Dangerous Drugs Rules, 1934
4. Possession.
- Any person may possess such quantity of dangerous medicinal drugs as has been at one time dispensed and sold to him for his own use in accordance with the provisions of Rule 20 or of corresponding rules for the time being in force in any part of British India, outside Bihar and Orissa subject in the case of coca leaves and coca derivatives to the maximum quantities noted below:-| Description of dangerous drugs | Quantity for veterinary practice | Quantity for other case | ||
| 1 | 2 | 3 | ||
| (a) | Coca leave | 4 ounces | 2 ounces | |
| (b) | Crude cocaine | 5 grains | 10 grains except when certified in the same prescription tobe required for purely surgical use external application, | |
| (c) | Ecogonine or all drugs synthetic or otherwise having a likephysiological effect to cocaine | Ditto | 5 grains | ditto |
| (d) | Cocaine | Ditto | Ditto | |
| (e) | Preparations containing more than 0.1 per cent of cocaine | The quantity of cocaine contained in the preparation shouldnot exceed 10 | Such quantity as shall be applicable to the class mentionedabove to which the prescription belongs |