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State of Uttar Pradesh - Section

Section 86 in The U.P. Narcotic Drugs Rules, 1986

86. Realisation of dues as arrears of land revenue.

- Any duty, licence fee or any other dues payable under these rules may by recovered as arrears of land revenue.Register in Form A[Rule 9]Account of Manufactured Drugs approved practitionerName and address of the Hospital ..............................
Date Name of the Drug Drugs received Total of Drug in hand Quantity spent in treatment Name and address of the patients to whom drugwas administered
1 2 3 4 5 6
           
Balance of drugs in hand Address of drug supplier Remark Signature of the Medical Officer-in-charge orapproved practitioner
7 8 9 10
       
Note.-Give reference of purchase authorisation etc. in Remarks.Form No. NDLD[Rule 2 (XII) and 17 (1)]Licence for the manufacturer, possession and sale of drugs containing manufactured drugs other than prepaid opium by licensed dealerDistrict .....................Licence No.........................Name of the Dealer.........................Locality of the shop.......................Be it known that .............................. resident(s).......................of ..................... is/are hereby authorised by the Excise Commissioner, Uttar Pradesh to manufacture, possess and sell, manufactured drugs other than prepared opium (hereinafter referred to as the Drugs).It is required by the holder/holders of this licence (hereinafter called the licensee) as a condition of its remaining in force, that he/they duly and faithfully abides/abide by the following :Conditions
(1)The above licensee is hereby authorised to manufacture drugs containing manufactured drugs from ....................... to March 31, 19........
(2)The licensee shall have in his possession, at the time, the quantity of manufactured drugs allotted to him by the Drugs Controller, Uttar Pradesh.
(3)That he shall deposit with the Collector a sum of Rs. 5,000 in case Government Promissory Notes or in the form of such other valuable securities as are approved by the Excise Commissioner, duly pledged in the name of the Collector for the due observance of the conditions of this licence. In the event of a breach of the conditions of this licence or a conviction under the U. P. Excise Act, 1915, the Narcotic Drugs and Psychotropic Substances Act, 1985 or the Drug and Cosmetics Act, 1940, the security shall be forfeited besides the penalties imposed under the said Acts.
(4)He shall not transfer his licence to any other person.
(5)He shall not enter into partnership without the prior approval of the Excise Commissioner.
(6)
(a)He shall sell his drugs to the licensed chemist holding NDLC Licence.
(b)To an approved practitioner.
(c)To a hospital or dispensary, educational or Scientific Institution, upto quantities authorised by the Collector.
(7)He shall store the drugs manufactured by him only at the licensed premises.
(8)He shall not allow any one to consume the drugs manufactured by him at his licensed premises.
(9)He shall allow inspection of his licensed premises and produce his licence and accounts of the sales of drugs at once on demand by any officer of the Excise Department not below the rank of Excise Inspector or any other officer specially or generally empowered by the Collector or the District Excise Officer in this behalf.
(10)That he shall punctually submit all the statements and returns prescribed for submission by the Excise Commissioner or any other authority on the due date.
(11)He shall maintain daily account in the following proforma :
Date Opening balance of manufactured drugs Receipt of manufactured drugs Total Issued for manufacture of medicine Balance of manufactured drugs Name of the Medicine
1 2 3 4 5 6 7
             
Total Qty. produced Qty. Sold Name and dull address of the purchaser Authority under which medicine was sold Balance of the medicine Remarks
8 9 10 11 12 13
           
(12)He shall not export drugs to any State in India unless the export rules are fully observed.
(13)He shall obtain his supplies of manufactured drugs only from the places indicated by the Drugs Controller, Uttar Pradesh or the Excise Commissioner.
(14)That he shall furnish to the Excise Commissioner, at the end of each quarter ending March 31, June 30, September 30 and December 31, but before the 15th day of the Month following die quarter to which it relates, the figures regarding import, export and the stock of Narcotic Drugs in Form 'B' duly verified and checked by the Excise Inspector of the circle concerned.
(15)In case of cancellations of his L-l or L-2 licence this licence so far as it relates the manufacturer of manufactured drugs shall stand cancelled automatically.
(16)This licence may be cancelled by the Excise Commissioner if any breach of the provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985, the United Provinces Excise Act, 1910, or the Drugs and Cosmetics Act, 1940, or of any of the rules made thereunder, or of the abovementioned conditions is committed by the licence-holder by himself or by his partner or agent or any other person employed or working in the premises for which this licence is granted.Date :Place :Excise Commissioner, Uttar Pradesh.Form BParticulars regarding import, export and stock of Narcotic Drugs during the quarter ending ...................... (to be furnished by the licensed dealer to the Excise Commissioner within fifteen days after the end of the quarter to which the statement relates)Name and District...............................Name and address of the licensed dealer...................................
RECEIPT
Name of manufactured drugs Stock on the last day of the previous quarter Import from foreign countries during the quarter Imports from other States in India during thequarter Purchases from other dealers in the State, ifany, during the quarter Total Receipt
1 2 3 4 5 6
EXPENDITURE
Export to foreign countries during the quarter Export to other States in India during thequarter Sold to manufacturers holding NDLD licence in theState during the quarter Sold to civil hospital and similar institutionsin the State during the quarter Sold to other permit holders or the State, ifany, during the quarter Quantity sold to NDLC Licensee Total expended Stock on the last day of the Quarter
7 8 9 10 11 12 13 14
Verification of the Excise Inspector of thecircle concerned (Signature of the Licensee)
Form No. NDLC[Rule 2 (XI) and 17 (2)]Licence for purchase, possession and sale of manufactured drugs, other than prepared opium by licensed chemistsDistrict :Number of licence :Name of chemist :Locality of shop :Be it known that ........................... Chemist ........................ residing in................is hereby authorised by the Collector of................to purchase, sell and possess manufactured drugs other than prepared opium as medicine at ................ from the date of this licence to March 31, 19...... more on payment of licence fee of Rs. 100 under the following conditions :Conditions
(1)That he shall not transfer this licence to any other person.
(a)That the total quality of diacetylmorphine together with that of the morphine contained in the drugs in his possession shall not exceed 10 grams in all.
(b)That the total quantity of extracts and tinctures of hemp in his possession shall not exceed 200 grams of each kind or larger quantity as may be fixed by the Collector with the previous sanction of the Excise Commissioner.
(c)That he shall not have in his possession at any time more than 10 grams of cocaine in all.
(d)That he shall not have in his possession at any time more than such quantity of other narcotic drugs that contain more than 50 grams of the active ingredients.
Note.-In the case of preparation of admixture cocaine the limit or possession under this clause, or of sale under this clause, shall be determined by the amount of cocaine actually contained in such preparation or admixture.
(2)That he shall store and sell the drugs only at the premises for which this licence is granted and that he shall not sell or store the drugs in any other place without separate licence.
(3)That he shall purchase the drugs to be sold under this licence from licensed chemist, licensed dealer or from the Government Opium and Alkaloid Works, Ghazipur and that he shall not receive or have in his possession drugs obtained from elsewhere.
(4)That if he has been permitted to import drugs from outside India, he shall obtain on which he desires to import the drugs and before intending for the same, an imported permit from the Collector and conform to such other rules as the Central Government may make.
(5)That he may sell the drugs on prescription subject to the following conditions :
(a)He shall sell the drugs in such quantity and for the use of such person only as may be specified in the prescription.
(b)If the prescription does not bear a superscription by an approved practitioner starting that it is to be repeated and at what interval time it is to be repeated, he shall sell the drugs once only on such prescription and shall retain the prescription provided that he shall first warn the person presenting the prescription that unless it bears such a superscription as aforesaid it will be retained.
(c)If the prescription bears a superscription as aforesaid he shall on the prescription enter the date of sale and shall sign or seal the prescription provided that if it appears that the drugs have already been sold on the prescription six times or such number of times as the prescription is required to be repeated or that the interval specified in the superscription has not elapsed since the prescription was last dispensed, he shall not sell the drugs on such prescription unless if is further superscribed in this behalf by an approved practitioner.
(6)That he may sell the drugs otherwise than on prescription-
(a)To a licensed chemist.
(b)To an approved practitioner.
(c)To a person, duly authorised by the Collector in managing or supervising charge of a hospital or dispensary.
(7)That he shall maintain account in the following form and entries shall be made on the day on which transactions take place :
Date Quantity balance Quantity received this day and when received Total quantity to be accounted for Quantity sold this day
1 2 3 4 5
         
Name of purchaser Address Date of prescription if any and name ofmedical practitioner who granted Quantity remaining in stock Remarks
6 7 8 9 10
         
(8)That he shall produce his licence and accounts of sale of the drugs together with the prescription, on the authority of which sales have been made for inspection at once on the demand of any officer specially or generally authorised by the Collector or District Excise Officer.
(9)This licence may be cancelled by the Collector if any breach of the provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985, the United Provinces Excise Act, 1910, or the Drugs and Cosmetics Act, 1940 or of any of the rules made thereunder, or if the abovementioned conditions is committed by the licence-holder by himself or by his partner or agent or any other person employed or working in the premises for which this licence is granted.
(10)That he shall submit all statements and returns prescribed for submission to the Narcotics Commissioner or any other authority on due dates.
(11)That he shall deposit with the Collector a sum or Rs. 1,000 in cash, Government Promissory Notes or in the form of such other valuable securities as are approved by the Excise Commissioner, duly pledged in the name of the Collector for the due observance of the conditions of this licence. In the event of a breach of the conditions of this licence or a conviction under the U. P. Excise Act, 1910. the Narcotics Drugs and Psychotropic Substances Act, 1985 or the Drugs and Cosmetics Act, 1940, the security shall be forfeited besides the penalties imposed under the said Acts.Collector.District ................Date ..................Form No. NDT[Rule 18 (1) (2)]Permit for the Transport of Manufactured Drug(First Copy)(To be given to the licensed dealer/chemist)
Date of issue of permit Name of the licensee or the permit-holder Address Place from where the manufactured drug to betransported Quantity with details of manufacturers drug
1 2 3 4 5
         
Locality and district or destination of theconsignment of manufactured drug Signature of the supplier of drug Verification by authority Remarks
6 7 8 9
       
Form No. NDT[Rule 18 (1) (2)]Permit for Transport of Manufactured Drug(Second Copy)(To be forwarded to the Collector of the district from which transport is to be made)
Date of issue of permit Name of the licensee or the permit-holder Address Place from where the manufactured drug to betransported Quantity with details of manufacturers drug
1 2 3 4 5
         
Locality and district or destination of theconsignment of manufactured drug Signature of the supplier of drug Verification by authority Remarks
6 7 8 9
       
Form No. NDT[Rule 18 (1) (2)]Permit for the Transport of Manufactured Drug(Third copy)(To be given to the dealer from whom purchases are to be made)
Date of issue of permit Name of the licensee or the permit-holder Address Place from where the manufactured drug to betransported Quantity with details of manufacturers drug
1 2 3 4 5
         
Locality and district or destination of theconsignment of manufactured drug Signature of the supplier of drug Verification by authority Remarks
6 7 8 9
       
Form NDT[Rule 18 (1) (2)]Permit for the Transport of Manufactured Drug(Fourth copy)(To be retained for office record)
Date of issue of permit Name of the licensee or the permit-holder Address Place from where the manufactured drug to betransported Quantity with details of manufacturers drug
1 2 3 4 5
         
Locality and district or destination of theconsignment of manufactured drug Signature of the supplier of drug Verification by authority Remarks
6 7 8 9
       
Form No. NDPS-1[Rules 23, 24 and 25]Licence for purchase, warehousing and sale of poppy straw by licensed dealerRegister No.Name of licence-holder.Name of salesman.Exact description of premises where poppy straw is to be stocked and sold.Licence is hereby granted under and subject to the provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985 and the rules made thereunder to................... resident of................. (hereinafter called the licensee) on payment of a licence fee of Rs. 100 (Rupees One Hundred Only), authorising him to buy/possess and sell poppy straw at ....................... in the district of ........ subject to the following condition, namely.Conditions