No license, under these rules, except a license for the vend of medicated wines, denatured and rectified spirit in form L.12, L.17 and L.19 respectively, shall be combined with any license for any dealings with any dangerous drug as defined in section 2(h) of the Dangerous Drugs Act, 1930 (Central Act No. 2 of 1930), without the specified section of the Collector.
