Section 17 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
17.
A person may transmit or cause to be transmitted narcotic drugs by post provided that-(1)he has obtained permit-(a)if the drugs are to be sent to any district in Bihar from the Collector or Superintendent of Excise of that district,(b)in all other cases from the proper authorities in the State or Union Territory to which the drugs are to be sent;(2)he uses only the parcel post and has the parcel insured;(3)He furnishes with the parcel a declaration stating the names of the consignor and consignee, the numbers and dates of licences held by them, the contents of the parcel in detail, the number and date of the permit covering the transmission, and such other particulars as may be prescribed from time to time by the Excise Commissioner.(4)He shows distinctly in his account books the name of the consignee and the quantity of drugs sent to him by post.
