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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(1) in The Delhi Narcotic Drugs Rules, 1985

(1)An approved practitioner may possess for the purpose of "use in his practice" and not for sales, the following manufactured drugs or preparations containing these drugs/not exceeding the quantities specified below against each without obtaining a licence in this behalf, namely:-
(i) Medicinal opium 2.0 grams.
(ii) Opium Alkaloid Derivatives (excluding prepared opium, diacetylmorphine). 0.2 grams of each variety.
Provided that the collector may, with the previous sanction of the Excise Commissioner by general or special order, authorise any approved practitioner to possess any large quantity.