Section 21 in Bihar and Orissa Dangerous Drugs Rules, 1934
21. Approval, authorization, licences and passes.
(a)The Commissioner of Excise may for purposes of sub-clause (v) of clause (c) of Rule 2 approve any person engaged in medical, dental or veterinary practice.(b)The Collector may approve any person possessed of the qualifications specified in sub-clause (iii) of clause (c) of Rule 2.
