Section 14(1) in The Delhi Narcotic Drugs Rules, 1985
(1)(a)A licensed dealer in manufactured drugs may sell, otherwise than on prescription, manufactured drugs or preparation thereof specified in his license to-(i)an approved practitioner who is either known to the licensee or is introduced by some one known to him either sings the register in person or sends a written or signed order stating his name, address and name and quantity of drugs required. An entry of each such sales shall be made by the licence in the D.D. 5 licence or the approved practitioner :Provided that making of entry is not necessary in case of sale of Medicinal Opium Alkaloid Derivatives specified in Rule 9(i) on the basis of the Registration Certificate in Form D.D. 8;(ii)a chemist/dealer licensed under these rules;(iii)an approved practitioner or a Government Medical Officer in-charge of hospital/dispensary and holding authorisation/order under Rule 10;(iv)a person holding appropriate licence in any other State/Union Territory of India under the rules, for the time being in force, in that State/Union Territory.(v)an approved practitioner engaged in veterinary practice and holding licence in Form D.D. 5 or Registration Certificate in Form D.D. 8.(b)Each such sale to the persons mentioned in sub- Clauses (it) and (iii) of Clause (a) above, shall be made against the Transport Passes in Form D.D.4, issued by the competent authority under these rules and duplicate copies of the Transport Passes shall be kept by the licensed dealer as a token of such sale having been made.(c)Each such sale to the persons mentioned in sub- Clause (iv) of Clause (a) above, shall be made after obtaining an Export pass in Form D.D. 3, issued by the competent authority under these rules and original copy of the Export pass shall be kept by the licensed dealer as token of such sale having been made.
