Section 16 in The Delhi Narcotic Drugs Rules, 1985
16.
Notwithstanding anything contained in these rules, the holder of a licence shall, whenever required to do so, sell any manufactured drug or preparations containing manufactured drugs to any Government Officer who is duly authorised by the Administrator in this behalf to purchase and possess such drug on behalf of the Government:Provided that a receipt is obtained by the holder of the licence form such officer for the same and kept on his record.
