Section 67A in The Narcotic Drugs And Psychotropic Substances Rules, 1985
67A. Special provisions for medical and scientific purposes.
- Notwithstanding anything contained in the foregoing provisions of these rules-(a)a narcotic drug and psychotropic substance may be used for-(i)scientific requirements including analytical requirements of any Government laboratory or any research institution in India or abroad;(ii)very limited medical requirements of a foreigner by a duly authorised person of a hospital or any other establishment of the Government especially approved by that Government;(iii)the purpose of de-addiction of drug addicts by Government or local body or by an approved charity or voluntary organisation or by such other institution as may be approved by the Central Government.(b)persons performing medical or scientific functions shall keep records concerning the acquisition of the substance and the details of their use in Form 7 of these rules and such records are to be preserved for at least two years after their (sic);(c)a narcotic drug and psychotropic substance may be supplied or dispensed for use to a foreigner pursuant to medical prescription only from the authorised licensed pharmacists or other authorised retail distributors designated by authorities responsible for public health.
