[(1) Notwithstanding anything contained in these rules, the Government Opium and Alkaloid Works or Directorate for Forensic Science Services may procure, manufacture or import and supply narcotic drugs and psychotropic substances as may be required as samples by various drug law enforcement agencies, testing laboratories and training institutions of the Central and State Governments.Explanation. - For removal of doubts it is hereby clarified that the Directorate for Forensic Science Services shall only deal with requirements of samples for the Central and State Government forensic science laboratories.](2)The Government Opium and Alkaloid Works may also supply samples to organisations other than those covered by sub-rule (1) with the prior approval of the Central Government.(3)[ Any enforcement agency, laboratory, training institution or organisation requiring the samples shall apply to the Chief Controller of Factories or Directorate for Forensic Science Services, as the case may be in Form No.8.] [Substituted by Notification No. G.S.R. 525(E), dated 25.7.2019 (w.e.f. 14.11.1985).](4)The quantities of various narcotic drugs and psychotropic substances to be supplied as samples shall be determined by the Central Government from time to time. The organisation obtaining the samples shall designate an officer, at the time of sending the request for samples, in whose custody the samples shall be kept.(5)[ The organisation requisitioning the samples shall maintain records and submit an annual report to the Chief Controller of Factories or Directorate for Forensic Science Services in Form No. 9.] [Substituted by Notification No. G.S.R. 525(E), dated 25.7.2019 (w.e.f. 14.11.1985).](6)When a sample is used for training, the organisation shall maintain a record of the quantity of drug taken out for training and the quantities actually used.
