8. Possession of manufactured drugs by hospitals etc.
(1)An approved practitioner-in-charge of a Hospital, Dispensary, Nursing Home, or medical institution run by the Government (including Railways) or by a local body or other bodies may possess manufactured drugs for use in such Hospital, Dispensary, Nursing Home or medical institution to the extent sanctioned by the Collector.(2)An operator of an Air Craft landing at any place in Uttar Pradesh may possess manufactured drugs to the extent of 20 ampoules of 15 milligrams morphine injections.
