Section 3 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
3. Definitions.
(1)In these Rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Narcotic Drugs and Psychotropic Substances Act, 1985;(b)"Approved Medical Authority" means a person who holds the post of a Civil Surgeon or a District Superintendent or Deputy Superintendent of a Hospital or a Medical Officer incharge of a Government Hospital or Dispensary or a Dispensary maintained by a Local Body.(c)"Approved practitioner" means a person-(i)holding a qualification granted by an authority specified or notified under Section 3 of the Indian Medical Degrees Act, 1916 (7 of 1916) or specified in the Schedules to the Indian Medical Council Act, 1956 (102 of 1956), or(ii)registered or eligible for registration in a medical register of a State meant for the registration of persons practising the modern scientific system of medicine excluding the Homoeopathic System of Medicine or(iii)registered in medical register other than a register for the registration of Homeopathic practitioner, or a State, who although not falling within sub-clause (i) or sub-clause (ii) is declared by a general or special order made by the State Government in this behalf as a person practising the modern scientific system of medicine for the purposes of this Act and is approved by the Collector for the purposes of these Rules; or(iv)registered or eligible for registration in the register of dentists for a State under the Dentists Act, 1948 (16 of 1948); or(v)who is engaged in the practice of veterinary medicine and who possesses qualifications approved by the State Government;(vi)any other person engaged in medical, dental or veterinary practice and approved by the Commissioner of Excise for the purpose of these Rules or of corresponding Rules for the time being in force in any part of India.(d)'Board of Revenue' means the Board of Revenue for Bihar constituted under the Bihar and Orissa Board of Revenue Act, 1913;(e)"Chemical Examiner" means the Chemical Examiner to the State Government and includes such other officer whom the State Government or the Central Government may at any time appoint as Chemical Examiner;(f)"Collector" means the chief officer incharge of the Revenue administration of a district and includes an officer of the Department of Excise and Prohibition not below the rank of a Superintendent of Excise and any officer empowered by the Government by name or in virtue of his office, to perform all or any of the functions of a Collector under these Rules;(g)"Commissioner of Excise," means the Head of the Department of Excise and Prohibition, Bihar.(h)'Excise Officer' means the Commissioner of Excise or a Collector or an officer of the Department of Excise and Prohibition, Bihar not below the rank of an Assistant Sub-Inspector of Excise and includes any person empowered by the Government to exercise all or any of the powers of an Excise Officer under these Rules;(i)"Form" means a from prescribed under these Rules;(j)"Licence" means a licence granted under these Rules or any Rules framed by the Central Government under the Act.(k)"Licensed Authority" means the Collector of the District; or any other officer authorised by Government or any authority prescribed by the Central Government under the Act, as the case may be;(l)"Licensed Chemist" means a person who has obtained a licence under these Rules for the sale on prescription of narcotic drugs and for the manufacture of narcotic drugs from materials which he is law full entitled to possess.(m)"Licensed Dealer" means a person who has obtained a licence under these Rules for the sale of narcotic drugs and psychotropic substances otherwise than on prescription and for manufacture of narcotic drugs from materials which he is lawfully entitled to possess;(n)"pass" means a pass granted under these Rules;(o)"permit" means a permit granted under these Rules;(p)"Prescription" means a prescription given by an approved practitioner for the supply of any narcotic drugs to a patient;(q)"State" means unless the context is otherwise, the State of Bihar and State Government" (or Government) means, unless the context is otherwise the Government of the State of Bihar.(r)"Transmission" means, unless the context is otherwise,(i)to import inter State into Bihar,(ii)to export inter State out of Bihar; and(iii)to transport within Bihar.(s)"Warehouse" means any place or premises licensed or established by the Commissioner of Excise and "Warehouse Officer" means any Excise Officer incharge of such Warehouse:(2)Words and expressions used but not defined in these Rules shall have the meaning respectively assigned to them in the Narcotic Drugs and Psychotropic Substances Act, 1985 (Act 61 of 1985).
