(3)By qualified medical practitioner or permit-holder. - A qualified medical practitioner or, subject to the conditions of his permit, a permit-holder, may possess medicinal drugs to the extent of 10 tolas of any kind or kinds or such large quantity as the Commissioner may allow in the case of a medical officer-in-charge of a hospital or charitable dispensary not under Government supervision ; provided that he has manufactured the same from excise opium of which he is permitted by these rules to be in possession or has purchased them from a licensed druggist or where there is no licensed druggist from a licensed vendor specially authorised by the Deputy Commissioner or has imported them under Rule 54 : and provided further that the Deputy Commissioner may fix the limit to be possessed in any one year to meet the lawful requirements of the practitioner or permit-holder.
