Section 22 in Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
22. Approval, authorization, licenses and passes.
(a)The Commissioner of Excise may for purposes of sub clause (vi) of clause (c) of rule 3 approve any person engaged in medical, dental or veterinary practice.(b)The Collector may approve any person possessed of the qualification specified in sub-clause (iii) of clause (c) of rule 3.
