- The transmission of manufactured drugs by inland post by licensed chemist or licensed dealer for medicinal purposes may be permitted subject to the following conditions :(i)only the parcel post shall be used;(ii)the parcels shall be insured;(iii)the parcels shall be covered by pass which shall in the case of transmission to a district within the State be issued by the Collector of that district and in other cases by the proper authorities in the State to which parcels are addressed;(iv)the parcels shall be accompanied by a declaration stating the names of the consignee and the consignor, the contents of the parcels in detail, the number and date of the pass covering the transmission and the details of the licence or authorisation held by the consignee; and(v)the consignee shall show distinctly in his account books the name of the consignor and the quantity of drugs received by him from time to time by post.
