Section 67 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
67. Transport of psychotropic substances.
- [(1) No consignment of psychotropic substance shall be transported, imported inter-State or exported inter-State unless such consignment is accompanied by a consignment note in Form 6 appended to these rules and in the manner as provided hereinafter.Provided that a psychotropic substance specified in Schedule I shall be transported, imported inter-State or exported inter-State only for the purposes mentioned in Chapter VIIA.Provided further that a psychotropic substance specified in Schedule I shall be transported for export out of India only after an export authorisation is issued by the Narcotics Commissioner under rule 59.] [Substituted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).](2)The consignment note referred in sub-rule (1) shall be prepared in triplicate, and the original and duplicate copies of the said note shall be sent along with the consignment of psychotropic substances to the consignee who shall return the duplicate copy of the note to the consignor for his use after endorsing on the original and duplicate copies the particulars of the receipt of the quantity consigned.[* * *] [Omitted "The consignor shall make necessary entries on the triplicate copy of the said note with reference to the receipt of quantity of the psychotropic substances indicated on that duplicate copy of that note." by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).](4)The consignor and consignee shall keep such consignment note for a period of two years and the said note may be inspected at any time by an officer authorised in this behalf by the Central Government:[Provided that consignment note in Form 6 shall not apply in cases where the sale of the psychotropic Substance is accompanied by a sale bill or invoice or cash memo or any other document duly signed by the consignor or his authorised signatory, which shall include the following information about the consignment:(a)name, address and licence number of the consignor and the consignee;(b)description, batch number and quantity;(c)mode and particulars of transport:Provided further that such document shall be preserved by consignor and consignee for a period of two years for inspection by the officers referred to in sub-rule (4) above.Explanation -Where the consignee is a research institution, registered medical practitioner, hospital or dispensary, the requirement of incorporating licence number of consignee shall not be applicable.] [ Inserted by G.S.R. 104(E), dated 25.2.2005 (w.e.f. 25.2.2005).][Chapter VII-A] [ Inserted by G.S.R. 350(E), dated 25.6.1997 (w.e.f. 27.6.1997).] Special Provisions Regarding Manufacture, Possession, Transport, Import-Export, Purchase and Consumption of Narcotic Drugs and Psychotropic Substances [For Medical, Scientific and Training Purposes] [ Substituted By G.S.R. 639(E), Dated 13.10.2006 (W.E.F. 13.10.2006).]
