- In these rules, unless.there is anything repugnant in the subject or context:(i)"Act" means the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985);(ii)"Administrator" means the Administrator of the Union Territory of Delhi appointed by the President under Article 239 of the Constitution;(iii)"Approved Practitioner" means-(a)a medical practitioner registered under any medical Act for the time being in force in India;(b)a medical officer of the Military, Naval or Air Force Services on the active lists, or(c)any qualified veterinary surgeon, provided that the Excise Commissioner may declare any approved practitioner to be deprived of the privilege of an approved practitioner by reason of unprofessional conduct in respect of the import, export, transport, possession, use or prescription of the manufactured drugs other than prepared opium.or by reason of conviction of an offence under any of the following Acts, namely:-
