No person shall –(a)sale, stock for sale or trade in any controlled substance; or(b)transport either inter-State or intra-State any controlled substance, without a valid license under the Drugs and Cosmetics Act, 1940 or Sikkim Trade License Act:Provided that, and subject to the other provisions of the Act and the rules made thereunder, the possession of small quantities of controlled substances for medicinal purposes with a valid prescription, or for a legal use of the substance, shall be permissible:Provided further that the amount of controlled substance in possession shall not be beyond the limit prescribed in prescription slip/card, or in cases of other substances other than drugs, the amount permissible shall be proportionate to its purported use.
