Section 14 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
14.
Nothing in these Rules shall be deemed to permit the import of inter State of any narcotic drug unless the Rules, for the time being inforce relating to the export inter-State of such drugs in the State or Union Territory from which the drugs are brought and the Rules regulating transmission in any other State or Union Territory through which the drugs pass have been complied with.
