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State of Uttar Pradesh - Section

Section 16 in The U.P. Narcotic Drugs Rules, 1986

16. Possession for scientific purposes.

- The Collector may, with the sanction of the Excise Commissioner by special order, authorise any person incharge of an educational institution or engaged in scientific research to possess and transport, for educational and scientific purposes only, manufactured drugs in quantity and in such manner as may be specified by him in that order.