Section 5 in The Narcotic Drugs Or Psychotropic Substances (Regulation Of Controlled Substance) Order, 1993
5. [ Selling of controlled substance [Substituted by G.S.R. 372(E), dated 1.5.1995 (w.e.f. 1.5.1995). ]
.-Every person who sells a controlled substance to a buyer in a transaction shall sell so only after the buyer establishes his identity by production of a document like industrial licence or any registration certificate under any law or any other similar documents which establishes his identity and upon a declaration being made of the purpose for which the controlled substance is being purchased.]
