Section 2 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
2. Definitions.
- In these rules, unless the context otherwise requires -(i)"Act" means the Narcotic Drugs and Psychotropic Substances Act, 1985.(ii)"Boiled Opium" means opium lawfully purchased and subsequently boiled for personal consumption;(iii)"Chief Medical Officer" means Chief or Principal Medical Officer of a district or such other officer, as is authorised by the Government to perform the duties of Chief Medical Officer;(iv)"Deputy Excise and Taxation Commissioner" means the Officer-in-charge of the Excise Administration at the head office :(v)"Excise Commissioner" means the Excise and Taxation Commissioner, Haryana;(vi)"Excise Officer" means every Officer invested with the power of an Excise Officer under the Punjab Excise Act, 1914 (1 of 1914);(vii)"Excise and Taxation Officer" means the Officer holding charge of the Excise administration and includes Assistant Excise and Taxation Officer;(viii)"export" means to take out of the State of Haryana to another State or Union Territory in India;(ix)"Form" means a form appended to these rules;(x)"Government" means the Government of the State of Haryana in the Administrative Department;(xi)"import" means to bring into the State of Haryana from another State or Union Territory of India;(xii)"Chemist" means a person who has obtained a licence for manufacturing the manufactured drugs;(xiii)"druggist" means a person licensed to dispose or to keep a shop for the sale of medicinal cannabis or medicinal opium intended for use as medicine and for the manufacture of medicinal opium;(xiv)"Medical Board" or "Medical Officer" means the Medical Board constituted or Medical Officer appointed by the Chief Medical Officer concerned for recommending the grant of permits for oral consumption of opium on medical grounds;(xv)"pass" means a pass granted under these rules;(xvi)"permit" means a permit granted under these rules;(xvii)"Prescription" means prescription given by a medical practitioner for the supply of medicinal opium or coca derivatives or opium derivatives to a patient;(xviii)"Medical Practitioner" means a person holding a qualification granted by an authority specified or notified under Section 3 of the Indian Medical Degree Act, 1916 (VII of 1916) or the Patiala Medical Degrees Act, 1999 (BK) or specified in the schedules to the Indian Medical Council Act, 1956 (Parliament Act No. 102 of 1956) and the Dentists Act, 1948 (XVI of 1948), or a person registered or eligible for registration in a medical register of the State meant for registration of persons practising Allopathic or Unani or Ayurvedic System of Medicine; and[(xviii-a) "morphine" includes any preparation of morphine; [Added by Haryana Government Notification No. GSR39/CA61/85/Section 10, 71 and 78/2000, dated 20.7.2000.](xviii-b) "recognised medical institution" means a hospital or medical institution recognised for the purpose of chapter VIII. It is the responsibility of the institution so recognised to ensure that morphine obtained by them is used for medical purposes only.](xix)The words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act.
