Section 7(2) in The Narcotic Drugs Or Psychotropic Substances (Regulation Of Controlled Substance) Order, 1993
(2)Schools, Colleges, Universities, Government or autonomous institutions, registered scientific societies and hospitals using the controlled substance for educational scientific and analytical purposes are only exempted from maintaining records as prescribed under clause 3 and sending returns as prescribed under this clause. But they shall comply with other provisions of this order.
