Section 13(3) in The Delhi Narcotic Drugs Rules, 1985
(3)(a)No licensed chemist shall possess manufactured drugs or preparation containing any manufactured drug except in such quantities and in such manner as may be specified in his licence.(b)The licensing authority may authorise a licensed chemist to possess the following manufactured drugs or the preparation containing these manufactured drugs-(i)Medicinal opium (excluding the extract or Tincture of medicinal opium) or preparation containing Medicinal opium;(ii)Opium Alkaloid derivatives-(a)Morphine and their salts; or preparations thereof;(b)Codeine and their salts; or preparations thereof;(c)Thebaine and their salts; or preparations thereof;(d)All preparations containing more than 0.2% of morphine.(iii)Pethidine or any other drug declared under Section 2 (xi) (b) of the Act and on the recommendations of the Drugs Controller:Provided that the Excise Commissioner may be special order, authorise a licensed chemist to possess, extracts or tincture of Medicinal opium or any preparation containing more than 0.1 per cent of cocaine :Provided further that except with the special sanction of the Excise Commissioner, such a licence shall not authorise the chemistal to possess a greater quantity than 125 grammes of opium alkaloid derivatives, 125 grammes of cocaine or 125 grammes of pethidine, in aggregate.
