Section 67A(a) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(a)a narcotic drug and psychotropic substance may be used for-(i)scientific requirements including analytical requirements of any Government laboratory or any research institution in India or abroad;(ii)very limited medical requirements of a foreigner by a duly authorised person of a hospital or any other establishment of the Government especially approved by that Government;(iii)the purpose of de-addiction of drug addicts by Government or local body or by an approved charity or voluntary organisation or by such other institution as may be approved by the Central Government.
