(4)On expiration of licence or permit. - Any person who has been a licensed druggist or a permit-holder may for a period of four days from the date of expiration of his licence or permit, and with the sanction of the Deputy Commissioner, possess any quantity of medicinal drugs or poppy-heads of which at the time of the expiration of his licence or permit he is in lawful possession in accordance with the conditions of such licence or permit and the provisions of these rules.
