Section 20(i) in The Delhi Narcotic Drugs Rules, 1985
(i)any approved practitioner, in managing or supervision charge of a hospital or dispensary, not being a Government, local board or municipal hospital or dispensary, to possess, import or transport manufactured drugs or preparations containing manufactured drugs in such manner as may be specified by him in that order/authorisation and a fee of Rs. 50 (rupees fifty) only per annum shall be levied on every such licence.
