Section 12 in The Assam Dangerous Drugs Rules, 1937
12.
A licensed dealer or chemist may, subject to Rules 16 and 17, transmit dangerous medicinal drugs on a pass in Form D.D. 4 obtained from the Collector of the district or frontier tract in which he is resident:Provided that such a pass shall not be granted for a quantity of such drugs exceeding the quantity which the dealer or chemist may possess in accordance with his licence.
