(1)Any-(a)approved practitioner desiring to possess manufactured drugs or preparations containing manufactured drugs, other than medicinal opium and opium alkaloid derivatives for the purpose of use in his practice shall make an application to the Collector for the grant of the licence of Form D.D.5;(b)dealer desiring to possess manufactured drugs for the manufacture or preparations containing these manufactured drugs and to manufacture and sell the preparations so manufactured, shall make an application to the Excise Commissioner for the grant of licence in Form D.D. 9;(c)dealer desiring to possess manufactured drugs or preparations containing manufactured drugs and such drugs or preparations, otherwise than on prescription, shall make an application to the Commissioner of Excise for the grant of licence in form D.D. 10;(d)chemist desiring to possess manufactured drugs or preparations containing manufactured drugs and sell such drugs or preparations on prescription, shall make an application to the Collector for the grant of licence in Form D.D. 11.(2)On receipt of such application, the licensing authority shall make such inquiries and/or demand the submission of such documents/ recommendations as deemed necessary, and if he is satisfied that there is no abjection to grant a licence applied for, he may grant the applicant a licence an payment of the fees prescribed in these rules for the grant of such licence.
