Section 2 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means Narcotic Drugs and Psychotropic Substances Act, 1985 (No. 61 of 1985);(b)"Approval Medical Practitioners" means-(i)any Graduate in Medicine, Surgery or Dentistry of recognised University in India, Europe or United Kingdom, U.S.A.; or(ii)any person registered as a medical practitioner under any law for the time being in force in any part of India; or(iii)any person who holds a certificate or Diploma not inferior to that of a Graduate of such veterinary college or institute as may be recognised in this behalf by a general or special order of the State Government; or(iv)any other person engaged in medical or veterinary practice and approved by the Excise Commissioner.(c)"Collector" means the Chief Officer in charge of the revenue administration of a district for the time being, and includes any officer specially authorised by the State Government to exercise throughout the State of Madhya Pradesh or any specified area therein all or any of the powers of the Excise Commissioner Madhya Pradesh under these rules;(d)"Excise Commissioner" means the Excise Commissioner, Madhya Pradesh and includes any officer specially authorised by the State Government under the Madhya Pradesh Excise Act, 1915 (No. II of 1915) to exercise throughout the State of Madhya Pradesh or any specified area therein all or any of the powers of the Excise Commissioner under these rules;(e)"Excise Officer" means an Excise Officer appointed under the Madhya Pradesh Excise Act, 1915 (No. II of 1915) not below (he rank of "Head Constable";(f)"Form" means a form appended to these rules;(g)"Licence" means a licence granted under these rules;(h)"Licensed vendor" means a person holding a licence in Form N.D. I or in Form O.P. 1 under these rules for the possession and sale of Coca Leaf and manufactured drugs other than prepared opium otherwise than on the prescription of an approved medical practitioner;(i)"Licensed Druggist" means a person holding a licence in Form N.D. II or in Form O.P. 2 under these rules for the possession and sale on prescription of an approved medical practitioner of manufactured Drugs and Coca leaf other than prepared opium;(j)"Medical Authority" means a Government Medical Officer, or Government Assistant Medical Officer in the District or Tehsil or if there is no such officer in the District or Tehsil the nearest Government Medical Officer or Assistant Medical Officer of a Government Hospital or Dispensary nearest to the place where the person concerned resides;(k)(i)"Pass" means a pass granted under these rules;(ii)"Permit" means a permit granted under these rules;(iii)"Permit Holder" means holder of a permit;(l)"Ware House" means a place established or licensed as a ware house by the State Government under clause (a) of sub-section (2) of Section 10 of the Act, and also a place so established or licensed as a ware house by the Excise Commissioner of Madhya Pradesh under clause (d) of Section 14 of the Madhya Pradesh Excise Act. 1915 (No. II of 1915);.(m)the words and expressions used in these rules but not defined therein shall have the meanings respectively assigned to them in the Act.
