Section 8 in The Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 2013
8. Selling of controlled substance in Schedule-A.
- No person shall sell a controlled substance in Schedule-A to a buyer who does not possess a valid registration number issued number sub-clause (1) of clause 4:Provided that a controlled substance may be sold to a buyer specified in second proviso to sub-clause (1) of clause 4 without a registration number.
