(1) These Rules may be called the Narcotic Drugs and Psychotropic Substances Rules, 1985.

(2) They shall come into force on the date of their publication in the Official Gazette.

In these rules, unless the context otherwise requires,

(a) the Act means the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985);

(b) Appellate Authority means any authority to whom an appeal may lie under any provision of these rules;

2[(c) Chemical Examiner means the Chemical Examiner or Deputy Chief Chemist or Shift Chemist or Assistant Chemical Examiner, Government Opium & Alkaloid Works, Neemuch or, as the case may be, Ghazipur;]

(d) Chief Controller of Factories means the Chief Controller of Government Opium and Alkaloid Factories;

3[(da) Controller of Drugs means the officer appointed as the controlling authority by the State Government under Rule 50 of the Drugs and Cosmetics Rules, 1945 made under the Drugs and Cosmetics Act, 1940 (23 of 1940);]

(e) crop year means the period beginning on and from the 1st October of any year to the 30th September of the following year;

4[(ea) Firm means a company, body corporate, proprietorship firm, partnership firm, limited liability partnership firm, association of persons;

(eb) Form means a Form appended to these rules;]

(f) General Manager means the General Manager, Government Opium and Alkaloid Works, Neemuch or, as the case may be, Ghazipur;

(g) Issuing authority means the Narcotic Commissioner or any other officer who may be authorised in this behalf by the Central Government for issuing a licence under Chapter V of these rules or issuing an import certificate or export authorisation under Chapter VI of these rules in respect of narcotic drugs or psychotropic substances;

(h) licence means a licence issued under these rules;

5[(ha) Licenced chemist means a person who has obtained a licence to possess, sell, exhibit or offer for sale or distribution by retail, essential narcotic drugs under these rules;

(hb) Licenced dealer means a person who has obtained a licence to possess, sell, exhibit or offer for sale or distribution by wholesale, essential narcotic drugs under these rules;

(hc) medical institution means a hospital, dispensary, clinic or an institution by whatever name called that offers services or facilities requiring diagnosis, treatment or care of illness, disease, injury, deformity or abnormality, established and administered or maintained by the Government or Municipal Corporation or Municipal Council or Zila Parishad or any person or body of persons;

(hd) patent or proprietary medicine shall have the same meaning as defined in the Drugs and Cosmetics Act, 1940 (23 of 1940);

(he) prescription means a prescription given by a registered medical practitioner for the supply of any of the essential narcotic drugs to a patient for medical use in accordance with these rules;]

(i) Proper Officer , in relation to any function to be performed under these rules, means the officer of Narcotics Department who is assigned those functions by the Narcotics Commissioner;

6[(ia) recognised medical institution means a medical institution recognised as such under these rules;

(ib) registered medical practitioner means any person registered as a medical practitioner under the Indian Medical Council Act, 1956 (102 of 1956) or under any law for the registration of medical practitioner for the time being in force, or registered as a dentist under the Dentists Act, 1948 (16 of 1948) or under any law for the registration of dentists for the time being in force and has undergone training in pain relief and palliative care for prescription of essential narcotic drugs for pain relief and palliative care or training in opioid substitution therapy for prescription of essential narcotic drugs for treatment of opioid dependence;]

(j) Schedule means a Schedule annexed to these rules;

(k) words and expressions used herein and not defined, but defined in the Act shall have the meanings respectively assigned to them in the Act.

POWERS OF OFFICERS

Subject to such directions as may be given by the Central Government, the Narcotics Commissioner appointed by the Central Government under sub-section (1) of Section 5 of the Act, may authorise any officer subordinate to him, to exercise all or any of his powers under these rules.

The Narcotics Commissioner and such other officer as may be appointed by the Central Government under sub-section (1) of Section 5 of the Act may perform all or any of the functions, or exercise any of the powers, assigned under these rules to the officers subordinate to them.

OPIUM POPPY CULTIVATION AND PRODUCTION OF OPIUM AND POPPY STRAW

The opium poppy for production of opium or poppy straw shall not be cultivated save on account of the Central Government and in the tracts notified by it from time to time and in accordance with the conditions of a licence issued by the District Opium Officer under Rule 8.

The licence for cultivation of opium poppy may be granted by the District Opium Officer on payment of a fee of Rupees 7[one hundred].

8[(1) An application for issue of licence for cultivation of opium poppy for the production of opium extracting juice by lancing the opium poppy or poppy straw from opium poppy from which no juice is extracted through lancing shall be made in Form No. 1 to the District Opium Officer.]

9[(1) On receipt of an application under Rule 7 for cultivation of opium poppy for the production of opium extracting juice by lancing the opium poppy, subject to the general conditions relating to grant of licence notified by the Central Government, the District Opium Officer may issue a licence in Form No. 2.

(2) On receipt of an application under Rule 7 for cultivation of opium poppy for the production of poppy straw from opium poppy from which no juice has been extracted through lancing, subject to the general conditions relating to grant of licence notified by the Central Government, the District Opium Officer may issue a licence in Form No. 2-A:

Provided that a licence under sub-rule (2) shall not be issued if the applicant does not produce a letter of consent from a person who has been issued a licence under Rule 36-A to purchase his entire produce of poppy straw from opium poppy from which no juice has been extracted through lancing:

Provided further that a sum of rupees one thousand per hectare of area licensed for cultivation or part thereof shall be paid to the Central Government by the person who is issued a licence under sub-rule (2) within 30 days from issue of such licence failing which the licence is deemed to be revoked.]

The licence for cultivation of opium poppy issued under Rule 8 shall specify the area and designate the plots to be cultivated with opium poppy.

10[The District Opium Officer may designate one or more cultivators of opium poppy as Lambardar in each village, where licence has been issued for cultivation of opium poppy for the production of opium extracting juice by lancing the opium poppy, who shall perform such functions on the terms and conditions, as may be specified from time to time, by the Narcotics Commissioner.]

(1) An officer higher in rank than the District Opium Officer may, for sufficient reasons to be recorded in writing, withhold or cancel a licence already issued.

(2) No order shall be passed under sub-rule (1) unless the cultivator has been given a reasonable opportunity of showing cause against the said order or is heard in person, if he so desires.

(3) Where opium poppy has been cultivated under a licence which is subsequently withheld or cancelled, the standing crop, if any, shall be destroyed under the supervision of the proper officer in such manner as may be specified by the Narcotics Commissioner.

(1) All plots of land cultivated with opium poppy in accordance with the licence issued under these rules, shall be measured in metres by the proper officer in the presence of the cultivator concerned and the Lambardar of the village and the concerned cultivator and the Lambardar of the village shall attest the entries made in the records to be maintained by the Lambar dar, as may be specified by the Narcotics Commissioner in this behalf, under their signature/thumb impression with date, in token of having satisfied themselves regarding the correctness of the measurement.

(2) The measurement conducted by the proper officer shall be subject to such further checks by such officer as may be specified by the Narcotics Commissioner in this behalf.

(1) The cultivator shall, during the course of harvesting, produce daily before the Lambardar, each day's collection of opium from his crop for weighment.

(2) The Lambardar shall make arrangements to weigh such opium and make necessary entries in the records to be maintained by him as may be specified by the Narcotics Commissioner in this behalf.

(3) The cultivator and the Lambardar shall attest the entries made in such records under their signature/thumb impression with date, showing the quantity of opium weighed on a particular day.

(4) The proper officer shall conduct check weighment of the opium collected by the cultivators with reference to the entries in the Lambardar's record and indicate his finding therein which shall be attested by him and the Lambardar under their signature with date.

(5) The variations between the quantity of opium produce by the cultivator indicated in the Lambardar's record and as found by the proper officer during his check, shall be inquired into by the proper officer in order to ascertain the liability of the cultivator for punishment under Section 19 of the Act.

All opium, the produce of land cultivated with opium poppy, shall be delivered by the cultivators to the District Opium Officer or any other officer duly authorised in this behalf, by the Narcotics Commissioner at a place as may be specified by such officer.

All opium delivered by the cultivators to the District Opium officer or any other officer authorised as aforesaid, shall, in the presence of the concerned cultivator or any person authorised by him and the Lambardar of the village, be weighed, examined and classified according to its quality and consistence and forwarded by the District Opium Officer to the Government Opium Factory in such manner as may be specified by the Narcotics Commissioner.

Any cultivator who may be dissatisfied with the classification of his opium done by the officer referred to in Rule 15 may have it forwarded by such officer to the Government Opium Factory separately, after having it properly sealed in his presence and in the presence of the concerned Lambardar.

When opium delivered by a cultivator to the District Opium Officer or any other officer authorised in this behalf, is suspected of being adulterated with any foreign substances, it shall be forwarded to the Government Opium Factory separately, after it is properly sealed in the presence of the cultivator and the concerned Lambardar.

The sealed opium received separately in accordance with Rule 16 or Rule 17, shall be opened and sample drawn thereof in the presence of the cultivator, if he so desires, to whom, a notice intimating the date and time in this behalf, shall be sent well in advance.

(1) The Central Government shall, from time to time, fix the price of opium, to be paid to the cultivators, in such manner as it may deem fit.

(2) Such price shall be fixed per kilogram of opium of a standard consistence.

The District Opium Officer shall, having regard to the weight and consistence of opium delivered by individual cultivators, work out the weight of such opium at the standard consistence and determine provisionally the total price payable to such cultivators.

(2) The said officer, shall, pay to the cultivators, ninety per cent of the price so determined which shall be subject to adjustment against the final price payable to the cultivators to be determined as provided hereinafter.

The opium forwarded by the District Opium Officer shall be received, weighed, examined and classified in the Government Opium Factory under the supervision of the General Manager in such manner as may be specified by the Narcotics Commissioner.

All such opium received separately under Rule 17, if found to be adulterated on examination by the Chemical Examiner in the Government Opium Factory may be liable to confiscation by the General Manager.

No such confiscation shall be ordered by the General Manager unless the concerned cultivator is given a reasonable opportunity of showing cause against the proposed order and is heard in person, if he so desires.

(1) Subject to Rule 21, the final price of opium payable to the cultivator shall, having regard to the price fixed by the Central Government under Rule 19, be determined by the General Manager on the basis of analysis report of the Chemical Examiner 11[* * *] and communicated to the concerned District Opium Officer.

(2) The price payable in respect of any opium which is delivered to the District Opium Officer or any other officer authorised in this behalf under Rule 14 and is not initially suspected to be adulterated but found to be adulterated on examination in the Government Opium Factory, shall be subject to reduction at such rates as may be specified by the Central Government.

The accounts of the cultivators for a particular crop year shall be adjusted by the District Opium Officer at the time of issuing of licences for the subsequent crop year and any balance that may remain due from the cultivators shall be recovered and any amount due to them be paid.

The weights and scales to be used for weighing the opium at the weighment centres and the Government Opium Factory shall be caused to be examined at the appropriate time by the Deputy Narcotics Commissioner or the General Manager, as the case may be.

The Central Government may, if it considers it expedient so to do, permit cultivation of the opium poppy for the exclusive production of poppy straw in accordance with a licence issued under Rule 8 in such tracts and subject to such conditions as may be specified by it, by notification in the Official Gazette, in this behalf:

Provided that the poppy straw produced by the cultivators as a result of the cultivation of opium poppy for production of opium, shall be deemed to have been produced under a valid licence issued under Rule 8.

(1)(a) Any person aggrieved by any decision or order made or passed under these rules relating to refusal, withholding or cancellation of a licence for opium poppy cultivation by an officer of the Narcotics Department, lower in rank than the Deputy Narcotics Commissioner, may appeal to the Deputy Narcotics Commissioner within thirty days from the date of the communication to him of such decision or order.

(b) Notwithstanding anything contained in clause (a), if the decision or order regarding withholding or cancellation of licence for opium poppy cultivation is passed by the Deputy Narcotics Commissioner, such appeal shall lie to the Narcotics Commissioner:

Provided that the Deputy Narcotics Commissioner or, as the case may be, the Narcotics Commissioner may, if he is satisfied that the appellant was prevented from submitting his appeal within the time limit specified in clause (a) due to reasons beyond his control, allow such appeal to be presented within a further period of thirty days.

(2) Every appeal under this rule shall be accompanied by a copy of the decision or order appealed against and shall be in such form and in such a manner as may be specified by the Narcotics Commissioner in this behalf.

(1) Any person aggrieved by any decision order made or passed under Rule 21 or Rule 23 by the General Manager may appeal to the Chief Controller of Factories within thirty days from the date of the communication to him of such decision or order:

Provided that the Chief Controller of Factories may, if he is satisfied that the appellant was prevented from submitting his appeal within the said time limit due to reasons beyond his control, allow such appeal to be presented within a further period of thirty days.

(2) Every appeal under this rule shall be accompanied by a copy of the decision or order appealed against and shall be in such form and in such manner as may be specified by the Narcotics Commissioner.

(1) The Appellate Authority shall give an opportunity to the appellant to be heard, if he so desires.

(2) The Appellate Authority may, at the hearing of an appeal, allow the appellant to go into any ground of appeal not specified in the grounds of appeal, if the Appellate Authority is satisfied that omission of that ground from the grounds of appeal was not wilful or unreasonable.

(3) The Appellate Authority may, after making such further inquiry as may be necessary, pass such orders as he thinks fit confirming, modifying or annulling the decision or order appealed against:

Provided that any order relating to the quantum of adulterated opium to be confiscated in addition to the opium already confiscated under Rule 23 shall not be passed unless the appellant has been given a reasonable opportunity of showing cause against the proposed order.

(4) The order of the Appellate Authority disposing of the appeal under this rule shall be in writing and shall state the points for determination, the decision thereon and the reasons for the decision.

(5) On the disposal of the appeal, the Appellate Authority shall communicate the order passed by him to the appellant and the officer who passed the order or made the decision appealed against.

(6) No further appeal or revision shall lie against the order passed by the Appellate Authority under this rule.

12[Chapter III-A

POSSESSION, TRANSPORT, IMPORT INTER-STATE, EXPORT INTER-STATE, WAREHOUSING, SALE, PURCHASE, CONSUMPTION AND USE OF POPPY STRAW PRODUCED FROM OPIUM POPPY FROM WHICH NO JUICE HAS BEEN EXTRACTED THROUGH LANCING

For the purpose of this chapter,

(i) Licensee shall mean the person licensed under Rule 36-A of these rules;

(ii) Poppy straw shall mean opium poppy straw from which no juice has been extracted through lancing.

30-A. Delivery of opium straw produced. (a) The cultivators licensed in Form No. 2-A shall deliver and/or sell opium poppy straw only to the licensee and the licensee shall cause weighment of poppy straw so delivered and draw two representative samples of such poppy straw in presence of cultivator and official of Central Bureau of Narcotics and both the samples will be sealed by the Central Bureau of Narcotics with signatures of cultivator concerned and authorised representative of the licensee and the second representative sample shall be stored by the licensee on behalf of Central Bureau of Narcotics for a period of one year unless so directed by Narcotics Commissioner in any specific case and shall be produced to the officer designated by the Narcotics Commissioner, if so desired.

(b) The safety and security of the poppy straw after the weighment as mentioned in sub-clause (a) shall be the responsibility of the licensee and the signature of authorised representative in Form 2-A certifying the weight of the poppy straw tendered/sold shall be the conclusive proof of date and quantity of poppy straw which has been tendered/sold by the cultivators to the licensee.

30-B. Testing of samples of poppy straw. One sample drawn under Rule 30-B shall be tested by the licensee and test result shall be shared both with Central Bureau of Narcotics and cultivator concerned and the Narcotics Commissioner, shall get second sample tested independently in accordance with guidelines framed by the Department of Revenue.

30-C. Provision for dealing with adulterated or inferior poppy straw. In case of testing by licensee, if any sample of poppy straw is found to be adulterated or inferior, then second sample shall be tested by designated laboratory as may be specified by the Narcotics Commissioner, with due notice to the cultivator concerned and the test results of second sample shall be considered as final.

30-D. Possession of poppy straw. (1) No person shall possess poppy straw produced from opium poppy without a licence under Rule 8 or Rule 36-A.

30-E. Storage of poppy straw. (1) The licensee shall communicate in writing to the Narcotics Commissioner the details of the warehouse where poppy straw shall be stored and the security measures put in place for safe storage of such poppy straw.

(2) The Narcotics Commissioner or any other officer authorised by him may inspect the warehouse and may make such suggestions as are considered necessary for safe storage of poppy straw.

30-F. Inter-State import and Inter-State export of poppy straw. (1) A person who is permitted under these rules to possess poppy straw may inter-State import or inter-State export such poppy straw with at least five working days prior intimation to the office designated by the Narcotics Commissioner.

30-G. Transport of poppy straw. (1) No consignment of poppy straw shall be transported, imported inter-State or exported inter-State unless such consignment is accompanied by a consignment note in Form No. 2-B and in the manner provided in this rule.

(2) The consignment note shall be prepared in triplicate and the original and duplicate copies of the consignment note shall be sent along with the consignment to the consignee, who shall return the duplicate copy to the consignor for retention after endorsing on the original and duplicate copies the particulars of quantity received by him.

(3) In case of non-receipt of duplicate copy by the consignor, duly endorsed by the consignee acknowledging the receipt of the consignment referred to in sub-rule (1), the consignor shall report loss or disappearance of the consignment to the Narcotics Commissioner within ten days from the date of dispatch of the consignment.

(4) The consignment note shall be preserved for a minimum period of two years by the consignor and the consignee.

(5) No transporter shall carry any consignment referred to in sub-rule (1) without a consignment note.

(6) The transporter shall produce the consignment note when required by an officer empowered under Section 42 of the Act.

(7)(a) Whenever poppy straw is transported by motorised tankers or container or otherwise by packages, all the inlets and outlets of such tankers or container or packages, as the case may be, shall be sealed with tamper-proof seals each of which shall have identifiable description and such seal shall be affixed at the premises of the consignor and removed at the premises of the consignee and the Narcotics Commissioner, if so desires, may also put tamper-proof seals on containers, carriages or packages as deemed necessary.

(b) The description of tamper-proof seal affixed on such tankers or container or packages shall be entered on the consignment note of each consignment.

(c) No person shall use or possess any tamper-proof seal which has identifiable description on it identical to another tamper-proof seal.

30-H. Consumption and use of poppy straw. Consumption and use of poppy straw is prohibited save in accordance with a licence issued under Rule 36-A.

30-I. Disposal of poppy straw. The stocks of poppy straw as may be in the possession of a person who has been issued a licence under Rule 8 or Rule 36-A, on the expiry or cancellation or surrender of such licence, shall be disposed of in such manner as may be specified by the Narcotics Commissioner.

30-J. Destruction of poppy straw. (1) A person who has been issued a licence under Rule 8 or Rule 36-A intending to destroy such stocks of poppy straw as may be in his possession shall apply to the Narcotics Commissioner in such form and manner as may be specified by him in this regard.

(2) The Narcotics Commissioner shall, within a period of thirty days from the date of receipt of an application under sub-rule (1), appoint a committee comprising two Gazetted Officer in the office of the Narcotics Commissioner, and an authorised representative of the applicant for supervising the destruction of the poppy straw and such destruction shall be carried out within a period of thirty days from the appointment of the committee.

(3) The destruction of the poppy straw shall be carried out in accordance with the provision of the relevant laws for the time being in force.]

MANUFACTURE, SALE AND EXPORT OF OPIUM

Opium shall not be manufactured save by the Central Government Opium Factories at Ghazipur and Neemuch:

Provided that opium mixtures may be manufactured from opium lawfully possessed by a person authorised under the rules made by the State Governments for the said purpose.

The export of opium is prohibited save when the export is on behalf of the Central Government.

13[(1) The sale of opium to the State Governments or manufacturing chemists or the person or entity who has been granted licence under sub-rule (2-A) of Rule 36, as the case may be, shall be only from the Government Opium Factories, located at Neemuch and Ghazipur.

(2) The sale of opium from the Government Opium Factory at Neemuch and Ghazipur to manufacturing chemists or the person or entity who has been granted licence under sub-rule (2-A) of Rule 36, as the case may be, shall be only under a permit granted by or under the orders of the State Government within whose jurisdiction the chemist or the person or entity resides or has his place of business in the forms prescribed by that Government.]

(3) The permit referred to in sub-rule (2) shall be issued, in quadruplicate and,

(a) the quadruplicate copy shall be retained by the issuing authority and the remaining copies forwarded to the Government Opium 14[Factories, at Neemuch and] Ghazipur;

(b) the said Factory shall retain the duplicate copy for record, send the original copy with the consignment of opium and return the triplicate copy to the issuing authority after endorsing thereon the quantity actually supplied and the date of despatch.

15[33-A. Sale of opium derivatives from the Government Opium Factories. (1) The Government Opium Factories may sell the opium derivatives only if the buyer produces a valid quota allocation under Rule 67-E.

(2) Every buyer of a opium derivative under sub-rule (1), shall provide information to the Chief Controller of Factories regarding its utilization, or any other related matter in such form and within such time as may be indicated by the Chief Controller of Factories.]

The price to be charged for opium sold under this Chapter shall be fixed, from time to time, by the Central Government in such manner as it may deem fit.

MANUFACTURED DRUGS

The manufacture of crude cocaine, ecgonine and its salts and of diacetyl morphine and its salts is prohibited:

16[Provided that nothing contained in this rule shall apply in case the drugs are manufactured by Government Opium Factory or by chemical staff employed under the Central Board of Excise and Customs or any person authorised by the Narcotics Commissioner by a special licence for purposes mentioned in Chapter VII-A:

Provided further that the Narcotics Commissioner shall consult the Drugs Controller General of India before issuing a licence under this Chapter.]

(1) The manufacture of cocaine and its salts is prohibited save the manufacture of cocaine hydrochloride by the chemical staff employed under the Central Board of Excise and Customs from confiscated cocaine.

(2) The manufacture of morphine, codeine, dionine, thebaine, dihydro-codeinone, dihydrocodeine, acetyldihydrocodeine, acetyldihydrocodeinone, dihydromorphine, dihydromorphinone, dihydrohydroxycodeinone, pholcodine and their respective salts is prohibited save by the Government Opium Factory.

17[(2-A) Notwithstanding anything contained in sub-rule (2), the Narcotics Commissioner or such other officer as may be authorised by the Central Government may, on and from the commencement of the Narcotic Drugs and Psychotropic Substances (Amendment) Rules, 2004 grant a licence in Form No. 3 appended to these rules on such terms and conditions as may be specified in the licence to any person or entity for manufacture of morphine, codeine, dionine, thebaine, dihydrocodeinone, dihydrocodeine, acetyldihydrocodeine, acetyldihydrocodeinone, dihydromorphine, dihydromorphinone, dihydrohydroxycodeinone, pholcodine and their respective salts 18[19[* * *], if the Central Government determines that such licence is necessary in public interest and is in consonance with India's obligations under International treaties, conventions or protocols].]

20[(2-B) If, in the opinion of the Central Government, the licencee fails to fulfil the purpose for which he is issued a licence under sub-rule (2-A) or the terms and conditions of the licence, the Central Government may, after giving the licencee a reasonable opportunity of being heard, cancel the licence.]

(3) The manufacture of medicinal hemp shall be under a licence granted by the State Government on payment of such fees and in accordance with such conditions as may be prescribed by that Government in this behalf.

21[36-A. Manufacture of natural manufactured drugs from poppy straw. (1) Notwithstanding anything contained in Rule 36, if the Central Government is of the opinion that it is in public interest to do so, the Narcotics Commissioner or any other officer authorised by the Central Government in this behalf may issue a licence in Form 3-A on such terms and conditions as may be specified in the licence to manufacture poppy straw concentrate 22[from poppy straw produced from poppy cultivated under a licence issued under Rule 8 of these rules].

(2) The licencee may also manufacture morphine, condeine, thebaine, dionine, dihydrocodeinone, dihydrocodone, acetyldihydrocodeine, acetyldihydrocodeinone, dihydromorphine, dihyromorphinone, dihydrohydroxycodeinone, pholcodeine and their respective salts from the poppy straw concentrate manufactured under sub-rule (1).

(3) If, in the opinion of the Central Government, the licencee fails to fulfil the purpose for which he is issued a licence under sub-rule (1), or the terms and conditions of the licence, the Central Government, may, after giving the licensee a reasonable opportunity of being heard, cancel the licence.]

23[Subject to the provisions of Rule 36, the manufacture of manufactured drugs notified under sub-clause (b) of clause (xi) of Section 2 of the Act including the essential narcotic drugs notified under clause (viii-a) of Section 2 of the Act (hereafter referred to as the drug) but not including preparation containing any manufactured drug from materials which the maker is lawfully entitled to possess is prohibited save under and in accordance with the conditions of a licence granted by the Narcotics Commissioner or such other officer as may be authorised by the Central Government in this behalf, in Form No. 3 appended to these rules.

Explanation. For the removal of doubts it is hereby clarified that the licence to manufacture a preparation containing any manufactured drug and including the preparation notified as essential narcotic drugs under clause (viii-a) of Section 2 of the Act shall be regulated under the rules made by the State Government under Section 10 of the Act.]

24[(1) Every application for a licence or for renewal thereof under the proviso to Rule 35 or Rule 36 or Rule 37 shall be in such form and manner as may be specified by the Narcotics Commissioner.

(2) A fee of Rupees Five thousand shall be payable to the Central Government for each licence issued under Rule 37 or for renewal thereof.

(3) On receipt of an application for issue or renewal of a licence under Rule 37, the Narcotics Commissioner shall issue or renew the licence in Form No. 3 within thirty working days from the date of receipt of such application.

(4) In case the licence is not issued or renewed within the period specified in sub-rule (3), the Narcotics Commissioner or any other officer authorised by him in this regard shall inform the applicant the reasons thereof.]

25[(1) A person who has been issued a licence under Rule 36 or Rule 36-A or Rule 37 shall not commence manufacture without obtaining the licences required under the Drugs and Cosmetics Act, 1940 (23 of 1940) for the manufacture of the drug, and the rules framed under Section 10 of the Act by State Government of the State in which he has his place of business, for the possession, sale and distribution of the drug.

(2) The licencee shall send copy of the licences specified in sub-rule (1) to the Narcotics Commissioner before commencement of manufacture of the drug.

(3) In the event of revocation of licence issued under the Drugs and Cosmetics Act, 1940 (23 of 1940) for the manufacture of the drug or the rules framed under Section 10 of the Act by State Government of the State in which he has his place of business, for the possession, sale and distribution of the drug, the licence issued under Rule 36 or Rule 36-A or Rule 37, as the case may be, shall be deemed to be revoked.]

26[(1)] The licensee shall not manufacture the drug save from materials which he is lawfully entitled to possess.

27[(2) The licencee shall not manufacture the drug without allotment of quota for that drug under sub-rule (2) of Rule 67-E.]

The issuing authority, while issuing the licence, shall take into account all relevant factors for permitting the quantity of the drug to be manufactured by a licensee including the following:

(a) quantity allotted by the State Government for processing into any preparation in the licensee's own manufactory;

(b) quantity required for supply to other firms within or outside the country;

(c) quantity required for reasonable inventory:

Provided that the total quantity of the drug manufactured during any one year does not exceed the estimated requirements of this country for the relevant year as furnished to the International Narcotics Control Board.

The licensee shall ensure all necessary security arrangements in the manufacturing premises as may be specified by the issuing authority.

28[(1) The licencee shall give at least one month's notice in writing to the issuing authority before he ceases to manufacture the drug for any reasons whatsoever.

29[Provided that the notice referred to in this sub-rule shall not apply in case the cessation of manufacture is on account of unforeseen circumstances beyond the control of the licencee.]

(2) The licencee shall give at least fifteen days notice in writing to the issuing authority prior to the date of recommencement of manufacture of the drug after cessation of manufacture of the drug as mentioned at sub-rule (1).]

30[* * *]

The licensee shall not possess or sell or distribute the drug otherwise than in accordance with the rules made by the State Government under the Act.

31[45-A. Destruction of drugs. (1) A licencee seeking to destroy the drug shall apply to the Narcotics Commissioner in such form and manner as may be specified by the Narcotics Commissioner.

(2) The Narcotics Commissioner shall, within a period of thirty days from the date of receipt of an application under sub-rule (1), appoint a committee comprising a Gazetted Officer in the office of the Narcotics Commissioner, or Narcotics Control Bureau constituted vide notification number S.O. 96(E), dated the 17th March, 1986, Superintendent of Central Excise of the concerned range and an authorised representative of the applicant for supervising the destruction of the drug and such destruction shall be carried out within a period of thirty days from the appointment of the committee.

(3) The destruction of the drug shall be carried out in accordance with the provision of the relevant laws for the time being in force.]

The licensee shall maintain true accounts of all transactions including the accounts of materials used for the manufacture of the drug, the quantities manufactured, sold or otherwise disposed of and furnish returns in such forms and in such manner as may be specified by the Narcotics Commissioner.

(1) The stocks of the drug and the materials used for its manufacture and all accounts and records of transactions relating thereto, shall be open to inspection by any officer authorised by the issuing authority.

(2) A serially numbered Inspection Book shall be maintained by the licensee in good condition for the use of such officer.

(1) Without prejudice to any action that may be taken under the provisions of the Act, the issuing authority may suspend or cancel a licence

(i) if the licence is transferred or sublet without the prior approval of the issuing authority; or

(ii) in the event of any breach of any condition of the licence; or

(iii) if the licensee is convicted for any offence under the Act or under any other law relating to the narcotic drugs for the time being in force in any State.

(2) No order shall be passed under sub-rule (1) unless the licensee has been given a reasonable opportunity of showing cause against the said order or is heard in person, if he so desires.

(1) The licensee may file an appeal against the decision or order made or passed under Rule 48 to

(i) the Narcotics Commissioner where such decision or order was made or passed by any officer subordinate to him; and

(ii) the 32[Secretary, Government of India, Ministry of Finance, Department of Revenue or any other officer, not below the rank of Additional Secretary to the Government of India, authorized by him in this behalf], in any other case; within 30 days from the date of communication to him of such decision or order.

(2) Every memorandum of appeal shall be accompanied by a copy of the decision or order appealed against.

(3) Every appeal under this rule shall be filled in such form and in such manner as may be specified by the 33[Central Government].

(1) The Appellate Authority shall give an opportunity to the appellant to be heard in person, if he so desires.

(2) The Appellate Authority may, at the hearing of an appeal, allow the appellant to go into any ground of appeal not specified in the grounds of appeal, if the Appellate Authority is satisfied that omission of that ground from the grounds of appeal was not wilful or unreasonable.

(3) The Appellate Authority may, after making such further inquiry as may be necessary, pass such orders as it thinks fit, confirming, modifying or annulling the decision or order appealed against.

(4) The order of the Appellate Authority disposing of the appeal under this rule shall be in writing and shall state the points for determination the decision thereon and the reasons for the decision.

A licensee may, if he so desires surrender his licence, by giving not less than 15 days' notice in writing to the issuing authority.

Such stocks of drugs as may be in the possession of licensee, on the expiry or cancellation or surrender of his licence, shall be disposed of in such manner as may be specified by the Narcotics Commissioner in this behalf.

34[Chapter V-A

POSSESSION, TRANSPORT, IMPORT INTER-STATE, EXPORT INTER-STATE, SALE, PURCHASE, CONSUMPTION AND USE OF ESSENTIAL NARCOTIC DRUGS

52-A. Possession of essential narcotic drug. (1) No person shall possess any essential narcotic drug otherwise than in accordance with the provisions of these rules.

(2) Any person may possess an essential narcotic drug in such quantity as has been at one time sold or dispensed for his use in accordance with the provisions of these rules.

(3) A registered medical practitioner may possess essential narcotic drug, for use in his practice but not for sale or distribution, not more than the quantity mentioned in the Table below, namely

TABLE

Provided that the Controller of Drugs or any other officer authorised in this behalf by him may by special order authorise, in Form 3-B, any such practitioner to possess the aforesaid drugs in quantity larger than as specified in the above Table:

Provided further that such authorisation may be granted or renewed, for a period not exceeding three years at a time.

Explanation. The expression for use in his practice covers only the actual direct administration of the drugs to a patient under the care of the registered medical practitioner in accordance with established medical standards and practices.

(4) For renewal of the authorisation referred to in the second proviso to sub-rule (3), application shall be made to the Controller of Drugs at least thirty days before the expiry of the previous authorisation.

(5)(a) The Controller of Drugs may, by order, prohibit any registered medical practitioner from possessing for use in his practice under sub-rule (3) any essential narcotic drug, where such practitioner

(i) has violated any provision of these rules; or

(ii) has been convicted of any offence under the Act; or

(iii) has, in the opinion of the Controller of Drugs, abused such possession or otherwise been rendered unfit to possess such drug.

(b) When any order is passed under clause (a) of this sub-rule, the registered medical practitioner concerned shall forthwith deliver to the Controller of Drugs the essential narcotic drug then in his possession and the Controller of Drugs shall issue orders for the disposal of such drugs.

(6) The Controller of Drugs may, by a general or special order, authorise any person to possess essential narcotic drug as may be specified in that order.

(7) A recognised medical institution may possess essential narcotic drug in such quantity and in such manner as specified in these rules.

35[(8) A manufacturer may possess essential narcotic drug in such quantity as may be specified in the licence issued under Rule 36, Rule 36-A, or Rule 37 of these rules or the licence issued for manufacturing the preparations of essential narcotic drugs under the rules made by the State Government under Section 10 of the Act:

Provided that there shall be no limit to the possession of essential narcotic drug by the Government Opium Factories.]

(9) A licenced dealer or a licenced chemist may possess essential narcotic drug in such quantity and in such manner as may be specified in the licence issued under these rules.

52-B. Provisions regarding licenced dealer and licenced chemist. (1) A licenced dealer or a licenced chemist shall apply for a licence to possess, sell, exhibit or offer for sale or distribution by retail or wholesale, essential narcotic drug, to the authority competent to issue licence to possess, sell, exhibit or offer for sale or distribution by retail or wholesale, manufactured drugs under the rules framed under Section 10 of the Act by State Government of the State in which he has his place of business.

(2) Every application for issue of licence referred to in sub-rule (1) shall be in such form and manner as may be specified by the authority referred to in the said sub-rule.

(3) The licence to possess, sell, exhibit or offer for sale or distribution by retail or wholesale, essential narcotic drugs shall have the same conditions as are applicable to a licence to possess, sell, exhibit or offer for sale or distribution by retail or wholesale, manufactured drugs under the rules framed under Section 10 of the Act by the State Government.

(4) The licence under this rule shall be obtained within a period of one hundred and eighty days from the date of commencement of these rules.

52-C. Import Inter-State and Export-Inter-State of essential narcotic drugs. Any person who is permitted to possess essential narcotic drug under Rule 52-A may import inter-State or export inter-State such drug up to the quantity he is permitted to possess.

52-D. Transport of essential narcotic drugs. (1) Subject to the provisions of Rule 52-C, no consignment of essential narcotic drugs shall be transported, imported inter-State or exported inter-State unless such consignment is accompanied by a consignment note in Form No. 3-C and in the manner as provided in sub-rules (2) and (3).

(2) The consignment note referred to in sub-rule (1) shall be prepared in triplicate, and the original and duplicate copies of the said note shall be sent along with the consignment of essential narcotic drugs to the consignee who shall return the duplicate copy of the note to the consignor for his use after endorsing on the original and duplicate copies, the particulars of the receipt of the quantity consigned.

(3) The consignor and consignee shall preserve such consignment note referred to in sub-rule (1) for a period of two years:

Provided that the said consignment note shall not apply in cases where the sale of the essential narcotic drug is accompanied by a sale bill or invoice or cash memo or any other document duly signed by the consignor or his authorised signatory, which shall include the following information about the consignment

(a) name, address and licence number of the consignor and the consignee;

(b) description, batch number and quantity;

(c) mode and particulars of transport:

Provided further that such documents shall be preserved by the consignor and consignee for a period of two years.

Explanation. Where the consignee is a person to whom the essential narcotic drug has been sold or dispensed for his personal use, research institution, registered medical practitioner, recognised medical institution, or hospital, the requirement of incorporating licence number of the consignee shall not be applicable.

52-E. Transmission of essential narcotic drugs by post, courier, rail or road. The transmission of essential narcotic drugs by inland post or courier or by rail or by road by a manufacturer, licensed dealer or licensed chemist is permitted, subject to the following conditions, namely

(i) the parcel of the essential narcotic drugs when sent by post shall be sent by registered post;

(ii) the parcel of essential narcotic drugs shall be accompanied by a declaration showing the names of consignor and consignee, the contents of the parcel in detail, the number of licence or authorisation or recognition held by the consignee;

(iii) the consignee shall show distinctly in his account books, if he is a licencee, the name of the consignee and the consignor respectively, and the quantity of the essential narcotic drug imported inter-State, exported inter-State or transported by and to him, as the case may be, from time to time, by post or by courier or by road or by rail.

52-F. Sale. 36[(1) A manufacturer or licenced dealer shall sell essential narcotic drugs otherwise than on prescription to

(a) a manufacturer who has been issued a licence under Rule 37 of these rules or a manufacture of preparations of essential narcotic drugs who has been issued a licence under the rules made by the State Government under Section 10 of the Act;

(b) a licenced dealer;

(c) a licenced chemist;

(d) a registered medical practitioner;

(e) a person who has been authorised by the Controller of Drugs under these rules; or

(f) a recognized medical institution.]

(2) A licenced chemist shall sell essential narcotic drug only on prescription and subject to the provisions of the Drug and Cosmetics Rules, 1945.

(3) A recognised medical institution shall dispense or sell essential narcotic drugs in such manner as specified in these rules.

52-G. Registered medical practitioner and conditions relating to their prescriptions. No prescription for the supply of essential narcotic drugs shall be given by a registered medical practitioner otherwise than in accordance with the following conditions, namely

(i) the prescription shall be in writing, dated and signed by the practitioner with his full name, address and registration number and shall specify the name and address of the person to whom the prescription is given and the total quantity of the essential narcotic drug to be supplied along with daily dose and period of consumption:

Provided that where such drug to be supplied on the prescription is a patent or proprietary medicine, it shall be sufficient to state the quantity and strength of the medicine to be supplied;

(ii) the prescription shall not be given for the use of the prescriber himself.

52-H. Authorisation and accounts. (1) The Controller of Drugs may by a general or special order authorise:

(a) any person in-charge of an educational institution or engaged in scientific research to possess and use, for educational or scientific purposes only, essential narcotic drug, in such quantity and in such manner as may be specified in the said order;

(b) a pilot of an aircraft or captain of a ship to possess and use, on the aircraft or ship, as the case may be, in any emergency, essential narcotic drug, in such quantity and in such manner as may be specified in the said order;

(c) a person in-charge of an ambulance or a first-aid station or a first-aid box to possess and use, in an emergency, essential narcotic drug, in such quantity and in such manner as may be specified in the said order.

(2) Every registered medical practitioner, and a person authorised by general or special order under this rule shall maintain day to day accounts in respect of all transactions of essential narcotic drug in Form No. 3-D and the records of the daily accounts shall be preserved for a minimum period of two years from the date of last entry.

(3) Every registered medical practitioner shall also maintain a separate record in Form No. 3-E for each patient and such record shall be preserved for a minimum period of two years from the date of last entry.

52-I. Suspension and cancellation of authorisation. (1) Without prejudice to any action that may be taken under the provisions of the Act, the Controller of Drugs may, for the reasons to be recorded in writing, cancel or suspend the authorisation under Rules 52-A or 52-H,

(a) if the purpose for which the authorisation was granted ceases to exist; or

(b) in the event of any breach, by the holder of such authorisation or by his servant or by any one acting with his express or implied permission on his behalf, of any of the terms and conditions of such authorisation or of any authorisation previously held by him.

(2) No order shall be passed under sub-rule (1) unless the authorised person has been given a reasonable opportunity of showing cause against the said order or is heard in person, if he so desires.

52-J. Appeal. (1) Appeal against a decision or order made or passed under Rule 52-I may be filed by the person against whom such decision or order has been made or passed, to the Secretary to the State Government responsible for implementation of the Drugs and Cosmetic Rules, 1945 in the State within a period of sixty days from the date of communication of such decision or order to him.

(2) Every memorandum of appeal shall be accompanied by a copy of the decision or order appealed against.

52-K. Procedure for appeal. (1) The Appellate Authority referred to in sub-rule (1) of Rule 52-J shall give an opportunity to the appellant to be heard in person, if he so desires.

(2) The said Appellate Authority may, at the hearing of an appeal allow the appellant to raise any other ground not specified in the appeal, if the Appellate Authority is satisfied that omission of that ground was not wilful or unreasonable.

(3) The aforesaid Appellate Authority may, after making such further inquiry as may be necessary, pass such order as it thinks fit, confirming, modifying or annulling the decision or order appealed against.

(4) The order of the Appellate Authority disposing of the appeal under this rule shall be in writing and shall state the points of determination, the decision thereon and the reasons for the decision.

52-L. Surrender of authorisation, etc. An authorised person, if he so desires, surrender his authorisation by giving not less than fifteen days notice in writing to the issuing authority.

52-M. Disposal of stocks of essential narcotic drugs on expiry, surrender, cancellation of authorisation, etc. (1) Such stocks of essential narcotic drugs as may be in the possession of an authorised person, on the expiry or cancellation or surrender of his authorisation, shall be disposed of in such manner as may be specified by the Controller of Drugs in this behalf.

(2) The expired stock of essential narcotic drugs as may be in the possession of an authorised person or a registered medical practitioner shall be destroyed in such manner as may be specified by the Controller of Drugs.

SPECIAL PROVISIONS RELATING TO RECOGNISED MEDICAL INSTITUTION

52-N. Government, etc. hospital, dispensary to be deemed recognised medical institution. Government or Municipal Corporation or Municipal Council or Zila Parishad hospital, dispensary or medical institution, with at least one registered medical practitioner possessing a minimum qualification of a degree in medicine or dentistry and who has undergone training in pain relief and palliative care for prescription of essential narcotic drugs for pain relief and palliative care or training in opioid substitution therapy for prescription of essential narcotic drugs for treatment of opioid dependence, who shall prescribe and dispense essential narcotic drugs, shall be deemed to be a recognised medical institution under these rules for possessing, dispensing or selling of essential narcotic drugs for medical purpose.

Explanation. For the removal of doubts it is hereby clarified that Government or Municipal Corporation or Municipal Council or Zila Parishad hospital, dispensary and medical institution, shall be exempt only from making application to the Controller of Drugs for recognition as recognised medical institution, but all other provisions of this Chapter shall be equally applicable to such deemed recognised medical institution as are applicable to other recognised medical institution.

52-O. Recognition of medical institutions. (1) A medical institution seeking, to be a recognised medical institution or renewal of such recognition, under these rules for possessing, dispensing or selling essential narcotic drugs for medical purposes shall apply in Form No. 3-F to the Controller of Drugs.

(2) The Controller of Drugs, on receipt of application referred to in sub-rule (1) may, subject to any inquiry which may be necessary, issue a Certificate of Recognition in Form No. 3-G and such certificate shall be issued within sixty days from the date of receipt of such application.

(3) In case the Certificate of Recognition is not issued within the period mentioned in sub-rule (2), the Controller of Drugs or any other officer authorised by him in this regard shall inform the applicant the reasons thereof.

(4) The Certificate of Recognition shall be issued for a period not exceeding three years at a time.

(5) For renewal of the recognition referred to in sub-rule (1), application shall be made to the Controller of Drugs at least sixty days before the expiry of previous recognition.

(6) The Certificate of Recognition shall be obtained within a period of one hundred and eighty days from the date of commencement of these rules.

(7) In the event of a change in the constitution of a recognised medical institution, the current recognition shall be deemed to be valid for a maximum period of ninety days from the date on which the change takes place.

52-P. Suspension and Cancellation of recognition. (1) Without prejudice to any action that may be taken under the provisions of the Act, for the reasons to be recorded in writing, the Controller of Drugs may suspend or cancel the recognition referred to in Rule 52-O,

(i) if the essential narcotic drugs obtained by a recognised medical institution were supplied for non-medical use; or

(ii) in the event of any breach of the conditions of the recognition; or

(iii) in the event of violation of any of the provisions of the Act or rules and orders made there under.

(2) No order shall be passed under sub-rule (1) unless the recognised medical institution has been given a reasonable opportunity of showing cause against the said orders or is heard in person, if he so desires.

52-Q. Designated medical practitioner. (1) Every recognised medical institution shall designate one or more registered medical practitioner who has undergone training in pain relief and palliative care for prescription of essential narcotic drugs for pain relief and palliative care or training in opioid substitution therapy for prescription of essential narcotic drugs for treatment of opioid dependence, who shall prescribe and dispense essential narcotic drugs.

(2) When more than one registered medical practitioner is designated, one of them shall be designated as over-all in charge.

(3) The name of the designated medical practitioner or the over-all in charge, as the case may be, shall be endorsed on the Certificate of Recognition issued under rule 52-O by the Controller of Drugs.

(4) Whenever there is a change in the designated medical practitioner or the over-all in charge, as the case may be, the recognised medical institution shall inform the Controller of Drugs within seven days from date of such change for appropriate endorsement on the Certificate of Recognition.

52-R. Duties of designated medical practitioner. (1) The designated medical practitioner or the over-all in charge, as the case may be, shall,

(a) register the patients to whom essential narcotic drugs shall be dispensed or sold for medical use only;

(b) maintain separate record in Form No. 3-E for each patient, which shall be preserved for a minimum period of two years from the date of last entry;

(c) maintain record of all receipts and disbursements of essential narcotic drugs in Form No. 3-H, which shall be preserved for a minimum period of two years from the date of last entry; and

(d) file return for a calendar year on or before the 31st of March of the subsequent year in Form No. 3-I to the Controller of Drugs.

(2) In the event of any change in the constitution of the recognised medical institution, the designated medical practitioner or the over-all in charge, as the case may be, shall inform the Controller of Drugs in writing within thirty days from the date of such change for issue of fresh Certificate of Recognition.

52-S. Surrender of recognition. (1) A recognised medical institution may surrender its recognition by giving not less than thirty days' notice in writing to the Controller of Drugs.

(2) On surrender of the recognition, the essential narcotic drugs as may be in the possession of the recognised medical institution shall be disposed of in such manner, including transfer to another recognised medical institution, as may be specified by the Controller of Drugs.

52-T. Estimates of requirement. (1) Every recognised medical institution shall submit an estimate of its annual requirement of essential narcotic drugs in Form No. 3-J by the 30th November of the preceding calendar year to the Controller of Drugs.

(2) If the requirement of a recognised medical institution exceeds the annual estimate submitted to the Controller of Drugs, it shall submit a revised estimate by the 31st August of the calendar year to which the said annual estimate pertains, to the Controller of Drugs.

Explanation. For the removal of doubts it is hereby clarified that a recognised medical institution may sell and disburse essential narcotic drugs over and above the quantity indicated in the estimate submitted to the Controller of Drugs as specified in this rule, but the designated medical practitioner or the over-all in charge, as the case may be, shall record a brief justification for such increase while filing return in Form No. 3-I.

52-U. Possession of essential narcotic drug by recognised medical institution. A recognised medical institution shall possess essential narcotic drugs in quantities not exceeding the quantities mentioned in the estimate or revised estimate, as the case may be, of the annual requirement of such drug submitted to the Controller of Drugs under Rule 52-T.

52-V. Miscellaneous. (1) The expired stock of essential narcotic drugs shall be destroyed by the recognised medical institution in the presence of an officer nominated by the Controller of Drugs.

(2) The unused essential narcotic drugs returned by the patients shall be considered as receipts by the recognised medical institution.

(3) Essential narcotic drugs shall not be transferred, loaned or sold by the recognised medical institution to other institutions without the prior approval of the Controller of Drugs.

52-W. Home care treatment. (1) Notwithstanding anything contained in these rules, where home care treatment is provided to a patient registered with a recognised medical institution by deputing qualified personnel of such recognised medical institution to the home or residence or place of stay, either permanent or temporary, of such patient, the designated medical practitioner or the over-all in charge, as the case may be, shall, authorise such personnel to carry such quantity of essential narcotic drugs as may be required for treatment of such patient:

Provided that home care treatment shall not be provided for treatment of opioid dependence.

(2) The designated medical practitioner or the over-all in charge shall maintain proper record of such issue and also of the unused essential narcotic drugs received from such personnel after completion of visit to the patient.

52-X. Maintenance of records. All records generated under this Chapter shall be kept for a period of two years from the date of last entry.

52-Y. Inspection of stocks. The stocks of essential narcotic drugs under the custody of a recognised medical institution shall be open for inspection by the Controller of Drugs or any other officer authorised by him in this regard.

52-Z. Appeal. (1) A recognised medical institution aggrieved by any decision or order passed by the Controller of Drugs under this Chapter may appeal to the Secretary to the State Government responsible for implementation of Drugs and Cosmetics Rules, 1945 within a period of sixty days from the date of communication to him of such decision or order.

(2) Every memorandum of appeal shall be accompanied by a copy of the decision or order appealed against.

52-ZA. Procedure for appeal. (1) The Appellate Authority referred to in sub-rule (1) of Rule 52-Z shall give an opportunity to the appellant to be heard in person, if he so desires.

(2) The Appellate Authority referred to in sub-rule (1) of Rule 52-Z may, at the hearing of an appeal allow the appellant to raise any other ground not specified in the appeal, if the Appellate Authority is satisfied that omission of that ground from the appeal was not wilful or unreasonable.

(3) The Appellate Authority referred to in sub-rule (1) of Rule 52-Z may, after making such further inquiry as may be necessary, pass such order as it thinks fit, confirming, modifying or annulling the decision or order appealed against.

(4) The order of the Appellate Authority disposing of the appeal under this rule shall be in writing and shall state the points for determination, the decision thereon and the reasons for the decision.]

IMPORT, EXPORT AND TRANSHIPMENT OF NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES

37[Import into and export out of India of the narcotic drugs and psychotropic substances is prohibited except with an import certificate or export authorization issued under the provision of this Chapter:

Provided that import into India or export out of India of the narcotic drugs and psychotropic substances specified in Schedule I of these rules shall be for the purpose mentioned in Chapter VII-A.]

53-A. 38[* * *]

The import of

(i) opium, concentrate of poppy straw, and

(ii) morphine, codeine, thebaine, and their salts is prohibited save by the Government Opium Factory:

39[Provided that nothing in this rule shall apply to import of morphine, codeine, thebaine and their salts by manufacturers notified by the Government, for use in manufacture of products to be exported or to imports of small quantities of morphine, codeine and thebaine and their salts not exceeding a total of 1 kilogram 40[during a calendar year for analytical purposes by an importer], after following the procedure under Rule 55 and subject to such conditions as may be specified in the import certificate issued in Form 4-A.]

41[(1) Subject to Rule 53, no narcotic drug, or psychotropic substance 42[* * *] shall be imported into India without an import certificate in respect of consignment issued by the issuing authority in Form No. 4 43[or Form 4-A] appended to these rules.]

(2) The importer applying for an import certificate under sub-rule (1) in relation to narcotic drug shall submit along with his application the original or certified copy of the excise permit issued by the concerned State Government.

44[(3) Every application for an import certificate shall be in such form and manner and provide such details as may be specified by the Narcotic Commissioner.

(4) A fee of rupees one thousand shall be paid to the Central Government along with the application under sub-rule (1) for issue of each import certificate under this rule.]

45[(1) The Narcotics Commissioner shall issue or deny the import certificate referred to in sub-rule (1) of Rule 55 within a period of twenty-one working days from the date of receipt of an application completed in all respects and in case the import certificate is not issued within the stipulated time period or denied, the Narcotics Commissioner or any other officer authorised by him in this regard shall inform the applicant the reasons thereof.]

46[(1-A)] The issuing authority shall prepare seven copies of the import certificate 47[* * *] and deal with them in the manner hereunder provided, namely:

(a)(i) original and duplicate copies should be supplied to the importer who should transmit the original copy to the exporting country and shall produce the duplicate copy at the Customs House, Land Customs Station or Airport where the consignment arrives or, in the case of imports by parcel post, at the post office of delivery, in order to obtain delivery of the consignment of narcotic drugs or psychotropic substances.

(ii) The 48[Commissioner of Customs] or Postmaster shall state on the copy presented by the importer that the narcotic drugs or the psychotropic substances have actually been imported and return the document to the importer who shall indicate on it that he has received the goods.

(iii) The importer shall return the duplicate copy of the import certificate incorporating the endorsement from the 49[Commissioner of Customs] or Postmaster and his own endorsement to the issuing authority (1) where the import certificate relates to narcotic drug, through the excise authorities of the State from which the excise permit for purposes of sub-rule (2) of Rule 55 was produced; (2) where the import certificate relates to psychotropic substance, through the Drugs Controller of the concerned State.

(b) Triplicate copy should be supplied to the 50[Commissioner of Customs] concerned who shall return it to the issuing authority along with the copy of the export authorisation to be received at the time of receipt of the consignment from the Government of the exporting country, with an endorsement as to the actual quantity of narcotic drug or psychotropic substance cleared.

(c) Quadruplicate copy of the import certificate in relation to narcotic drug should be supplied to the excise authorities of the State into which the narcotic drug is to be imported, and the said copy of the certificate in relation to psychotropic substance should be supplied to Drugs Controller of the concerned State for comparison with the copy produced before them, by the importer under sub-clause (a) of this sub-rule.

(d) Quintuplicate copy should be supplied to the Government of the exporting country for comparison with the copy furnished to them by the importer under sub-clause (a) of this sub-rule.

(e) Sextuplicate copy should be supplied to the Drugs Controller, Government of India.

(f) Septuplicate copy should be retained by the issuing authority in his office.

(2) An import certificate issued under sub-rule (1) of Rule 55 may allow the importation of the quantity of the concerned drug or the substance in more than one consignment.

Subject to the provisions of Section 79 of the Act and Rule 53, no consignment of any narcotic drug, or psychotropic substances 51[* * *], shall be allowed to be transited through India unless such consignment is accompanied by a valid export authorisation in this behalf, issued by the Government of the exporting country:

Provided that the provisions of this rule shall not apply to the carriage, by any ship or aircraft, of small quantities of such narcotic drugs and psychotropic substances which are essential for treatment of, or medical aid to, any person on board the ship or aircraft.

52[(1) No narcotic drug or psychotropic substance shall be exported out of India without an export authorization issued by the issuing authority in respect of the consignment, in Form No. 5 appended to these rules.]

(2) The exporter applying for an export authorisation under sub-rule (1) shall submit,

(a) where the export authorisation relates to narcotic drug, along with his application the original or an authenticated copy of the excise permit issued by the concerned State Government; and

(b) the import certificate in original, issued by the Government of the importing country certifying the official approval of the concerned Government.

53[* * *]

54[(3) Every application for an export authorization shall be in such form and manner and provide such details as may be specified by the Narcotic Commissioner.

(4) A fee of Rupees One thousand shall be paid to the Central Government along with the application under sub-rule (1) for issue of each export authorization under this rule.]

55[(1) The Narcotics Commissioner shall issue or deny the export authorization referred to in sub-rule (1) of Rule 58 within a period of twenty-one working days from the date of receipt of an application completed in all respects and in case the export authorization is not issued within the stipulated time period or denied, the Narcotics Commissioner or any other officer authorised by him in this regard shall inform the applicant the reasons thereof.]

56[(1-A)] The issuing authority shall prepare five copies of the export authorisation 57[* * *] and deal with them in the manner hereunder provided, namely:

(a) The original should be supplied to the consignor which shall accompany the consignment.

(b) The duplicate copy should be forwarded to the 58[Commissioner of Customs] of the port who will return it to the issuing authority indicating on it the date of export and the quantity exported.

(c) The triplicate copy should be forwarded to the Government of the importing country.

(d) The quadruplicate copy should be forwarded to the excise authority of the State in which the exporter has his place of business.

(e) Quintuplicate copy should be retained by the issuing authority in his office.

(2) Where the consignment of narcotic drug or psychotropic substance is to be transhipped or transited through one or more countries, such additional number of copies of export authorisation as may be required shall be prepared and sent to the concerned country or, as the case may be, countries.

Subject to the provisions of Section 79 of the Act and Rule 53, no consignment of narcotic drug, or psychotropic substance 59[specified in Schedule of the Act] shall be allowed to be transhipped at any port in India save with the permission of the 60[Commissioner of Customs].

The 61[Commissioner of Customs] while allowing any consignment of narcotic drug, or psychotropic substances, 62[* * *] to be transhipped shall, inter alia, satisfy himself that the consignment is accompanied by a valid export authorisation issued by the exporting country.

(1) The 63[Commissioner of Customs] shall take all due measures to prevent the diversion of such consignment to a destination other than that named in the aforesaid export authorisation.

(2)(a) The 64[Commissioner of Customs] may permit diversion of such a consignment to a country other than that named in the accompanying copy of the export authorisation subject to the production of export authorisation issued by the issuing authority as provided under Rule 58, as if the diversion were an export from India to the country, or territory of new destination.

(b) The 65[Commissioner of Customs] shall inform the issuing authority regarding the actual quantity of the narcotic drug or psychotropic substance, the diversion of the consignment of which was allowed under clause (a), whereupon the issuing authority shall, inform the country from which the export of the consignment originated.

The import or export of consignments of any narcotic drug or psychotropic substance through a post-office box or through a bank is prohibited.

PSYCHOTROPIC SUBSTANCES

66[(1) No person shall manufacture any of the psychotropic substances except in accordance with the conditions of a licence granted under the Drugs and Cosmetics Rules, 1945 (hereinafter referred to as the 1945 rules) framed under the Drugs and Cosmetics Act, 1940 (23 of 1940), by an authority in-charge of Drugs Control in a State appointed by the State Government in this behalf:

Provided that a licence to manufacture a psychotropic substance specified in Schedule I shall be issued only for the purposes mentioned in Chapter VII-A:

Provided further that the authority in charge of the drug control in a State shall consult the Narcotics Commissioner before issuing a licence to manufacture a psychotropic substance specified in Schedule I.

(2) The authority in charge of drugs control in a State (hereinafter referred to as the Licensing Authority) shall consult the Narcotics Commissioner with regard to the assessed annual requirements of each of the psychotropic substances in bulk form referred to in sub-rule (1) in the country and taking into account the requirement of such psychotropic substances in the State, the quantity of such substance required for supply to other manufacturers outside the State and the quantity of such substance required for reasonable inventory to be held by a manufacturer, shall specify, by order, the limit of the quantity of such substance which may be manufactured by the manufacturer in the State.

(3) The quantity of the said psychotropic substance which may be manufactured by a licensee in a year shall be intimated by the Licencing Authority to the licensee at the time of issuing the licence.]

67[(1) A person who has been issued licence to manufacture one or more psychotropic substances shall register with the Narcotics Commissioner for each of the substances in the form and manner as may be specified by the Narcotics Commissioner:

Provided that the requirement of registration under this sub-rule shall be complied within a period of one hundred and eighty days from the date of coming into force of these rules.

(2) A person who has registered with the Narcotics Commissioner under sub-rule (1) shall file quarterly return with the Narcotics Commissioner in such form and manner as may be specified by the Narcotics Commissioner.

(3) The return for a quarter shall be filed before the last day of the month following that quarter.

(4) If the return for a quarter is not filed before the due date by a person registered under sub-rule (1), the Narcotics Commissioner may issue notice to explain the reasons therefor and after considering the reasons submitted, if any, may pass orders for revoking the registration.

(5) The registration under sub-rule (1) shall be deemed to be revoked, if the quarterly return for three successive quarters is not filed.

(6) An appeal against an order passed under sub-rule (4) may be made to the Secretary, Government of India, Ministry of Finance, Department of Revenue or any other officer, not below the rank of Additional Secretary to the Government of India, authorized by him in this behalf, within thirty days from the date of communication of such order.

(7) Every memorandum of appeal shall be accompanied by a copy of the order appealed against.

(8) The Appellate Authority shall, after making such further inquiry as may be considered necessary, pass such orders as it thinks fit, confirming, modifying or annulling the order appealed against.

Explanation. For the purposes of this rule, the expression quarter shall be January to March, April to June, July to September and October to December of every year.]

68[65-A. Sale, purchase, consumption or use of psychotropic substances. No person shall sell, purchase, consume or use any psychotropic substance except in accordance with the Drugs and Cosmetics Rules, 1945 Rules:]

69[Provided that sale, purchase, consumption or use of a psychotropic substance specified in Schedule I shall be only for the purposes mentioned in Chapter VII-A.]

70[(1) No person shall possess any psychotropic substance for any of the purposes covered under 1945 rules, unless he is lawfully authorized to possess such substance for any of the said purposes under these rules:

Provided that possession of a psychotropic substance specified in Schedule I shall be only for the purposes mentioned in Chapter VII-A.]

(2) Notwithstanding anything contained in sub-rule (1), any research institution, or a hospital or dispensary maintained or supported by the Government or local body or by charity or voluntary subscription, which is not authorised to possess any psychotropic substance under the 1945 Rules, or any person who is not so authorised under the 1945 Rules, may possess a reasonable quantity of such substance as may be necessary for their genuine scientific requirements or genuine medical requirements, or both for such period as is deemed necessary by the said research institution or, as the case may be, the said hospital or dispensary or person:

Provided that where such psychotropic substance is in possession of an individual for his personal medical use the quantity thereof shall not exceed one hundred dosage units at a time:

71[Provided further that an individual may possess the quantity of exceeding one hundred dosage units at a time 72[but not exceeding three hundred dosage units at a time] for his personal long term medical use if specifically prescribed by a Registered Medical Practitioner.]

(3) The research institution, hospital and dispensary referred to in sub-rule (2) shall maintain proper accounts and records in relation to the purchase and consumption of the psychotropic substance in their possession.

73[(1) No consignment of psychotropic substance shall be transported, imported inter-State or exported inter-State unless such consignment is accompanied by a consignment note in Form 6 appended to these rules and in the manner as provided hereinafter:

Provided that a psychotropic substance specified in Schedule I shall be transported, imported inter-State or exported inter-State only for the purposes mentioned in Chapter VII-A:

Provided further that a psychotropic substance specified in Schedule I shall be transported for export out of India only after an export authorization is issued by the Narcotics Commissioner under Rule 59.]

(2) The consignment note referred in sub-rule (1) shall be prepared in triplicate, and the original and duplicate copies of the said note shall be sent along with the consignment of psychotropic substances to the consignee who shall return the duplicate copy of the note to the consignor for his use after endorsing on the original and duplicate copies the particulars of the receipt of the quantity consigned.

74[* * *]

(4) The consignor and consignee shall keep such consignment note for a period of two years and the said note may be inspected at any time by an officer authorised in this behalf by the Central Government:

75[Provided that consignment note in Form 6 shall not apply in cases where the sale of the psychotropic substances is accompanied by a sale bill or invoice or cash memo or any other document duly signed by the consignor or his authorized signatory, which shall include the following information about the consignment:

(a) name, address and licence number of the consignor and the consignee;

(b) description, batch number and quantity;

(c) mode and particulars of transport:

Provided further that such document shall be preserved by consignor and consignee for a period of two years for inspection by the officers referred to in sub-rule (4) above.

Explanation. Where the consignee is a research institution, registered medical practitioner, hospital or dispensary, the requirement of incorporating licence number of consignee shall not be applicable.]

76[Chapter VII-A

SPECIAL PROVISIONS REGARDING MANUFACTURE, POSSESSION, TRANSPORT, IMPORT-EXPORT, PURCHASE AND CONSUMPTION OF NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES 77[FOR MEDICAL, SCIENTIFIC AND TRAINING PURPOSES]

67-A. Notwithstanding anything contained in the foregoing provisions of these rules

(a) a narcotic drug and psychotropic substance may be used for

(i) scientific requirements including analytical requirements of any Government laboratory or any research institution in India or abroad;

(ii) very limited medical requirements of a foreigner by a duly authorised person of a hospital or any other establishment of the Government especially approved by that Government;

(iii) the purpose of de-addiction of drug addicts by the Government or local body or by an approved charity or voluntary organisation or by such other institution as may be approved by the Central Government;

78[(iv) the purpose of restraining or immobilising wild animals by or under the authority of the Government and approved by that Government.]

(b) persons performing medical or scientific functions 79[or the authority exercising the powers under sub-clause (iv) of clause (a)] shall keep records concerning the acquisition of the substance and the details of their use in Form 7 of these rules and such records are to be preserved for at least two years after their^*

(c) a narcotic drug and psychotropic substance may be supplied or dispensed for use to a foreigner pursuant to medical prescription only from the authorised licensed pharmacists or other authorised retail distributors designated by authorities responsible for public health.]

80[67-B. 81[(1) Notwithstanding anything contained in these rules, the Government Opium and Alkaloid Works or Directorate for Forensic Science Services may procure, manufacture or import and supply narcotic drugs and psychotropic substances as may be required as samples by various drug law enforcement agencies, testing laboratories and training institutions of the Central and State Governments.

Explanation. For removal of doubts it is hereby clarified that the Directorate for Forensic Science Services shall only deal with requirements of samples for the Central and State Government forensic science laboratories.].

(2) The Government Opium and Alkaloid Works may also supply samples to organisations other than those covered by sub-rule (1) with the prior approval of the Central Government.

82[(3) Any enforcement agency, laboratory, training institution or organisation requiring the samples shall apply to the Chief Controller of Factories or Directorate for Forensic Science Services, as the case may be in Form No. 8.]

(4) The quantities of various narcotic drugs and psychotropic substances to be supplied as samples shall be determined by the Central Government from time to time. The organization obtaining the samples shall designate an officer, at the time of sending the request for samples, in whose custody the samples shall be kept.

83[(5) The organisation requisitioning the samples shall maintain records and submit an annual report to the Chief Controller of Factories or Directorate for Forensic Science Services in Form No. 9.]

(6) When a sample is used for training, the organization shall maintain a record of the quantity of drug taken out for training and the quantities actually used.

67-C. Notwithstanding anything contained in these rules, the Narcotics Commissioner may permit import or export of narcotic drugs and psychotropic substances for the purpose of controlled deliveries, investigations, intelligence collection scientific analysis.]

84[Chapter VII-B

REPORTS, RETURNS AND ESTIMATES UNDER INTERNATIONAL CONVENTIONS

67-D. Submission of reports and returns under international conventions. (1) All reports and returns which are required to be submitted under any international convention, shall be submitted to an international agency by such officer the Central Government may, by notification in the Official Gazette, appoint in this behalf from time to time.

(2) The officer appointed under sub-rule (1), may call for such inputs as may be necessary to submit the returns under sub-rule (1), from the Narcotics Commissioner, the Chief Controller of Factories or any other officer of the Central Government or any State Government indicating the format in which the information is required and the time by which it is required.

(3) The officer from whom inputs have been called for under sub-rule (2), shall provide all inputs which are sought and which are available with him in the format in which it has been called for and within the time indicated in sub-rule (2) and shall also indicate the information not maintained by him or not available.

67-E. Estimates and quotas. (1) If, estimate or requirement of any narcotic drug have to be submitted under any international convention, resolution or commitment, the same shall be submitted to an international agency by such officer the Central Government may, by notification in the Official Gazette, appoint in this behalf from time to time.

(2) The estimates for use and consumption of narcotic drugs approved by international agencies for India shall be allotted as quotas to users within the country by such officer as may be notified by the Central Government by notification in the Official Gazette from time to time.

(3) The users to whom such quota is allotted shall not exceed the quota allotted to him and shall submit to the officer appointed under sub-rule (2), such statistics of consumption and use of the narcotic drugs and within such time as may be indicated by the officer.]

MISCELLANEOUS

(1) The Central Opium Rules, 1934, the Dangerous Drugs (Import, Export and Transhipment) Rules, 1957, and the Central Manufactured Drugs Rules, 1962 are hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken or purported to have been done or taken under any of the rules repealed by sub-rule (1) shall, insofar as it is not inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.

85[SCHEDULE I

(See Rules 53 and 64)

(1) Coca Leaf

(2) Cannabis (Hemp)

(3)(a) Acetorphine

(b) Diacetylmorphine (Heroin)

(c) Dihydrodesoxymorphine (Desomorphine)

(d) Etorphine

(e) Ketobemidone

and their salts, preparations, admixtures, extracts and other substances containing any of these drugs.

91[* * *]

92[* * *]

93[Form No. 1

(See Rule 7)

Crop year

1. Name of the Cultivator

2. Father's name

3. Village Tehsil District

4. Khasra No. of the plot of land in which poppy is to be cultivated

5. Whether the plot is in the name of the applicant as per revenue records. Yes/No

If not, in whose name?

6. Whether the plot specified in Column 4 has irrigation facilities (kind of irrigation facilities available, i.e., well, tube well, etc., )

7. Area required for opium poppy cultivation

8. Whether the applicant cultivated opium poppy in the past? Yes/No

If so, the latest year in which he cultivated opium poppy

9. Whether the applicant was ever prescribed from opium poppy cultivation or was delicensed for tendering adulterated opium, excess cultivation, violations of departmental instructions. If so, the year and the reasons for prescription

10. If the application is for cultivation of opium poppy for the production of poppy straw from opium poppy from which no juice has been extracted through lancing, whether the letter of consent from a person who has been issued a licence under Rule 36-A to purchase entire produce of poppy straw is attached? Yes/No

11. I wish that in the event of my death during the current crop year, the licence may be transferred in the name of the following family members/blood relatives (in the order of preference)

Explanation. Family members/blood relatives means spouse, son, daughter, brother, sister, mother, father, stepson and stepdaughter.

I hereby certify that the particulars shown above are correct and the land in which opium poppy is to be cultivated is free from litigation.

Signature/Thumb-impression of the applicant

Attestation (To be made by Lambardar if application is for cultivation of opium poppy for the production of opium extracting juice by lancing the opium poppy)

(To be completed by the Sub-Inspector Incharge)

A. For opium poppy juice

Performance of the cultivator during the preceding crop year.

Crop year .

Area licensed

Area measured Area harvested

Average yield at 70 C

B. For unlanced poppy straw

Performance of the cultivator during the preceding crop year.

Crop year .

Area licensed

Area measured .. Area harvested

Average yield

C. Whether the cultivator has ever been prescribed on account of excess cultivation, violation of departmental instructions, tendering inferior/adulterated opium or unlanced poppy straw, etc.? if so the particulars thereof.

Signature (Sub-Inspector Incharge)

The particulars above recorded by the Sub-Inspector have been verified by me. The cultivator is eligible/ineligible for grant of a licence.

Signature (Inspector Incharge)

Area allotted by the District Opium Officer for cultivation of opium poppy

Signature (District Opium Officer)]

94[Form No. 2

[See Rule 8(1)]

Government of India

(Central Bureau of Narcotics)

Division: valid for the period: .. to

Nominee declared in Form No. 1

Date of issue: .

Signature and seal of District Opium Officer

(Entries to be made at the time of weighments)

(Entries to be made at the time of final payment)

Signature and seal of District Opium Officer

Conditions of licence

1. This licence shall not be transferable.

2. The licensee shall cultivate opium poppy only for production of opium extracting juice by lancing the opium poppy over the area of land and the plot(s) specified in the licence.

3. The land in which opium poppy will be cultivated by the licensee shall be free from litigation.

4. The licensee shall get his daily collections of opium obtained from the crop weighed by the Lambardar and affix his signature/thumb-impression against each entry made by the Lambardar in token of correctness of such entry made by the Lambardar and shall submit to preliminary weighments carried out by the staff of the Central Bureau of Narcotics in the village during which he shall produce the entire quantity collected by him.

5. The licensee shall bring to, and deliver at the place fixed and notified for weighments all opium collected by him from the crop and shall accept for opium so brought by him the price fixed by the Central Government for that crop year.

6. The licensee shall deliver the opium either himself or through any person authorised by him at the time of its weighment and his opium shall be weighed under the supervision of the District Opium Officer or any other officer authorised in this behalf by the Narcotics Commissioner in accordance with Rule 14 of the Narcotic Drugs and Psychotropic Substances Rules, 1985.

7. If the licensee does not surrender his entire produce of opium to government or retains, embezzles or otherwise illegally disposes of any part of the same he shall be liable to be prosecuted as per the provisions of the Narcotics Drugs and Psychotropic Substances Act, 1985.

8. The licensee shall extract as much opium as is reasonably possible from all implements, pots and cloth used by him in collecting opium and impregnated with opium in consequence of such use.

9. The final payment for opium delivered by the licensee shall be made to him at appropriate time fixed by the District Opium Officer or any other officer authorised in this behalf.

10. If on the final adjustment of accounts any sum is found due from the licensee, he shall pay it to the District Opium Officer or any other officer authorised in this behalf in the manner specified. If the licensee fails to pay the sum due from him it may be recovered from him in the manner prescribed by Section 72 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

11. The licence may be withheld or cancelled at any time if any fact is revealed against the licensee which makes him ineligible for grant of the licence.

12. The licensee shall comply with the provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985, the rules framed thereunder and any order issued by the competent authorities under the said Act from time to time.

13. The licensee shall be punishable under the relevant provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985 for any breach of the conditions of the licence.]

95[Form No. 2-A

[See Rule 8(2)]

(Central Bureau of Narcotics)

Division: valid for the period: to

Name and address of the person holding a licence under Rule 36-A, who has given letter of consent to purchase entire produce of poppy straw under this licence:

Nominee declared in Form No. 1

[Details of amount paid as per the second proviso to sub-rule (2) of Rule 8]

Signature and name of the officer receiving the payment

Conditions of Licence

1. This licence shall not be transferable.

2. The licensee shall cultivate opium poppy only for production of poppy straw from opium poppy from which no juice has been extracted through lancing over the area of land and the plot(s) specified in the licence.

3. The land in which opium poppy will be cultivated by the licensee shall be free from litigation.

4. If the licensee does not sell his entire produce of poppy straw from opium poppy from which no juice has been extracted through lancing opium to the person holding a licence under Rule 36-A, who had given letter of consent to purchase entire produce of poppy straw under this licence, or retains, embezzles or otherwise illegally disposes of any part of the same he shall be liable to be prosecuted as per the provisions of the Narcotics Drugs and Psychotropic Substances Act, 1985.

5. The licence may be withheld or cancelled at any time if any fact is revealed against the licensee which makes him ineligible for grant of the licence.

6. The licensee shall comply with the provisions of Narcotic Drugs and Psychotropic Substances Act, 1985, the rules framed thereunder and any order issued by the competent authorities under the said Act from time to time.

7. The licensee shall be punishable under the relevant provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985 for any breach of the conditions of the licence.]

96[Form No. 2-B

(See Rule 30-G)

Date and time of dispatch of the consignment:

Note. (1) This consignment note shall be serially numbered on annual basis.

(2) This consignment note shall be retained for a period of two years from the date of transaction.

(3) The records referred to in this note shall be produced to the authorized officers whenever called upon during the course of their inspection/investigation.]

(See 97[Rules 36 and] 37)

Licence No. Date of issue ..

1. is hereby licensed to manufacture the following manufactured drugs on the premises situated at .

2. The licence shall be in force from .. to

3. The licence is subject to the conditions stated below and to such other conditions as may be specified in the rules for the time being in force under the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985).

1. This licence is not transferable.

2. This licence and any certificate of renewal in force shall be kept on the approved premises and shall be produced at the request of an officer detailed for the purpose by the Licensing Authority.

3. The licensee shall not manufacture or keep the drug or the materials used for the manufacture of the drug at any other place except his place of business.

4. The licensee shall ensure manufacture of the drug to the standard and specifications laid down by or under the Drugs and Cosmetics Act, 1940 (23 of 1940).

5. The licensee, if he desires the renewal of his licence, shall apply to the Licensing Authority in the form specified for such renewal, at least 30 days before the expiry of his licence.

6. The licensee shall inform the Licensing Authority in writing in the event of any change in the constitution of 98[the person or the entity] operating under the licence. Where any change in the constitution of 99[the person or the entity] takes place, the current licence shall be deemed to be valid for a maximum period of three months from the date on which the change takes place or the normal expiry of the licence whichever is earlier unless in the meantime, a fresh licence has been taken from the Licensing Authority in the name of 100[the person or the entity] with the changed constitution.

101[Form No. 3-A

[See Rule 36-A]

102[Form No. 3-B

[See Rule 52-A(3)]

Authorisation No. Date of issue

is hereby authorised to possess the following essential narcotic drugs on the premises situated at for use in his practice.

2. The authorisation shall be in force from ..to ..

3. The authorisation is subject to the conditions stated below and to such other conditions as may be specified under the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985) and the rules made thereunder.

Signature

Designation ..

1. This authorisation is not transferable.

2. This authorisation and any certificate of renewal in force shall be kept on the approved premises and shall be produced at the request of an officer detailed for the purpose by the issuing authority.

(See Rule 52-D)

Date and time of dispatch of the consignment:

To be filled by the consignee

[See Rule 52-H(2)]

[See Rule 52-H(3)]

[See Rule 52-O(1)]

[See Rule 52-O(2)]

No. Date of issue

This is to certify that (Name of the institution) situated at is a Recognised Medical Institution to possess, dispense and sell essential narcotic drugs.

2. The institution is a Recognised Medical Institution since .(mention date of the certificate issued for the first time) .

3. This certificate shall be in force from ..to ..

4. The certificate is subject to the conditions stated below and to such other conditions as may be specified under the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985) and the rules made thereunder.

Signature

Designation

Seal .

1. This certificate is non-transferable.

2. This certificate and any certificate of renewal in force shall be kept on the approved premises and shall be produced at the request of an officer authorised for the purpose by the issuing authority.

[See Rule 52-R (1)(c)]

[See Rule 52-R(1)(d)]

[See Rule 52-T(1)]

(See Rule 55)

Official Seal of the Issuing Authority

..

S. No. ..

F. No. ..

(Department of Revenue)

(The Narcotic Drugs and Psychotropic Substances Rules, 1985)

.. being the authority empowered to issue Import

(The Issuing Authority)

Certificate under the Narcotic Drugs and Psychotropic Substances Rules, 1985 hereby approves the importation into India of the consignments containing narcotic drugs or psychotropic substances as specified in the Schedule below by:

M/s .

From M/s . subject to the condition that the consignment containing such drugs or substances shall be imported before by to (airport/s a-port) in India.

In approving the importation of the consignment containing the said drugs or substances specified (Issuing Authority) is satisfied that it is required solely for medical and scientific purposes.

Schedule specifying the narcotic drugs or psychotropic substances contained in the consignment to be imported.

1. This document is for (The authority to whom and the purpose for which it is being sent to be indicated).

2. The Certificate is not valid unless it bears the Official Seal of the Issuing Authority on the top right hand corner.

103[Form No. 4-A

[See Rules 54 and 55]

Official Seal of the Issuing Authority

Sl. No.

F. No. ..

Ministry of Finance

(Government of India)

(Department of Revenue)

(The Narcotic Drugs and Psychotropic Substances Rules, 1985)

(See Rule 58)

Official Seal of Issuing Authority

S. No.

F. No.

(Department of Revenue)

(The Narcotic Drugs and Psychotropic Substances Rules, 1985)

being the authority empowered to issue export

(The Issuing Authority)

authorisation under the Narcotic Drugs and Psychotropic Substances Rules, 1985, hereby authorises and permits the following exportation of Narcotic Drugs or Psychotropic Substances from India:

Exporter:

Consigned:

Port of export Port of entry

Narcotic Drugs or Psychotropic Substances to be exported:

The exportation to be made in one consignment from the designated port of export on or before the day of .. (Month), 20 .

The importation of these drugs into the country of destination has been authorised by official import certificate No. dated issued by (Authority of the importing country).

Date of issue:

Place of issue:

Designation of the Issuing Authority.

1. This document is for .. (the authority to whom and the purpose for which it is being sent is to be indicated).

2. This authorisation is not valid unless it bears the official seal of the Issuing Authority on the top right hand corner.

105[Form No. 6]

(See Rule 67)

Date and time of despatch of

the consignment

1. Name and address of consignor (manufacturer/dealer/distributor) and his Licence No. etc. (issued under the Drugs and Cosmetics Rules, 1945).

2. Name and address of the consignee (manufacturer/dealer/distributor) and his Licence No. (Issued under the Drugs and Cosmetics Rules, 1945).

3. Description and Quantity of the consignment.

5. Date and Time of receipt by the Consignee and his remarks.

Note. (1) This Consignment Note should be serially numbered on annual basis.

(2) The Consignor should record a Certificate on the cover page of each book containing consignment notes indicating the number of pages contained in such consignment notebook.

(3) The Consignor should maintain a Register showing the details of the books of consignment notes brought in use during a particular year.

(4) The books containing consignment notes used or currently under use and the Register as referred to at item (3) above shall be produced to the officers whenever called upon during the course of their inspections.

106[Form No. 7

(See Rules 35, 53, 64 and 67-A)

107[1. Name of laboratory/research institution/hospital/dispensary/person/authority]

2. Address

3. Name of the Drug

4. From whom the drug was obtained/purchased

108[5. Quantity obtained/purchased]

6. Date on which obtained/purchased

Details of use:

Note. (1) This form shall be kept for 2 years from the last date of consumption.

(2) This shall be produced for verification by any of the officers empowered under Sections 41 or 42 of Narcotic Drugs and Psychotropic Substances Act or any officer-in-charge of a police station.]

109[Form No. 8

(See Rule 67-B)

Signature:

Designation:

Of Indenting Officer with Rubber Stamp

[See Rule 67-B(5)]

Signature:

Designation:

Of Indenting Officer with Rubber Stamp]

1. Vide Noti. No. G.S.R. 837(E), dated November 14, 1985, published in the Gazette of India, Extra., Part II, Section 3(i), dated 14th November, 1985, pp. 16-30.

2. Subs. by G.S.R. 82, dt. 14-2-1995 (w.e.f. 25-2-1995).

3. Ins. by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015).

4. Ins. by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015).

5. Ins. by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015).

6. Ins. by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015).

7. Subs. for Twenty-five by G.S.R. 61(E), dt. 20-1-2017 (w.e.f. 20-1-2017).

8. Subs. by G.S.R. 61(E), dt. 20-1-2017 (w.e.f. 20-1-2017). Prior to substitution it read as: 7. Form of Licence for cultivation of the opium poppy. The licence for cultivation of opium poppy for the production of opium or poppy straw shall be issued in Form No. 1 appended to these rules.

9. Subs. by G.S.R. 61(E), dt. 20-1-2017 (w.e.f. 20-1-2017). Prior to substitution it read as: 8. Issue of licence. Subject to the general conditions relating to grant of licences notified by the Central Government, the District Opium Officer may issue licence to any person for a crop year for cultivation of the opium poppy for production of opium or poppy straw on receipt of an application made by that person in Form No. 2 appended to these rules.

10. Subs. by G.S.R. 1129(E), dt. 19-11-2018 (w.e.f. 19-11-2018). Prior to substitution it read as: 10. Designating of Lambardar. The District Opium Officer may designate one of the cultivators of opium poppy as Lambardar in each village where [licence has been issued for cultivation of opium poppy for the production of opium extracting juice by lancing the opium poppy], who shall perform such functions and on such terms and conditions as may be specified from time to time by the Narcotics Commissioner.

11. Omitted by G.S.R. 82, dt. 14-2-1995 (w.e.f. 25-2-1995).

12. Chapter III-A ins. by G.S.R. 61(E), dt. 20-1-2017 (w.e.f. 20-1-2017).

13. Subs. by G.S.R. 95(E), dt. 4-2-2004 (w.e.f. 4-2-2004).

14. Subs. by G.S.R. 95(E), dt. 4-2-2004 (w.e.f. 4-2-2004).

15. Ins. by S.O. 1661(E), dt. 13-7-2010 (w.e.f. 13-7-2010).

16. Ins. by G.S.R. 350(E), dt. 25-6-1997 (w.e.f. 27-6-1997).

17. Ins. by G.S.R. 95(E), dt. 4-2-2004 (w.e.f. 4-2-2004).

18. Ins. by G.S.R. 736(E), dt. 22-12-2005 (w.e.f. 22-12-2005).

19. The words from Indian opium omitted by S.O. 1661(E), dt. 13-7-2010 (w.e.f. 13-7-2010).

20. Ins. by S.O. 1661(E), dt. 13-7-2010 (w.e.f. 13-7-2010).

21. Ins. by S.O. 1661(E), dt. 13-7-2010 (w.e.f. 13-7-2010).

22. Subs. for from poppy straw by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015).

23. Subs. by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015). Prior to substitution it read as: 37. Manufacture of Synthetic Manufactured Drugs. (1) Subject to the provisions of Rule 36, the manufacture of manufactured drugs notified under sub-clause (b) of clause (xi) of Section 2 of the Act (hereafter referred to as the drug) but not including preparation containing any manufactured drug from materials which the maker is lawfully entitled to possess is prohibited save under and in accordance with the conditions of a licence granted by the Narcotics Commissioner or such other officer as may be authorised by the Central Government in this behalf, in Form No. 3 appended to these rules. (2) A fee of rupees five thousand shall be payable in advance to the Central Government for each licence issued under this rule or for renewal thereof. .

24. Subs. by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015). Prior to substitution it read as: 38. Application for Licence. Every application for a licence or for renewal thereof under Rule 36 or Rule 37 or under the proviso to Rule 35 shall be in such form as may be specified by the Narcotics Commissioner. .

25. Subs. by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015). Prior to substitution it read as: 39. Conditions for issue of Licences. (1) No licence shall be issued under Rule 37 or under the proviso to Rule 35 unless the applicant therefor has (i) produced to the issuing authority licences granted to him under (a) the Drugs and Cosmetics Act, 1940 (23 of 1940) for the manufacture of the drug, and (b) the rules framed under Section 10 of the Act by the State Government of the State in which he has his place of business, for the possession, sale and distribution of the drugs; and (ii) made a deposit of Rs 5000 as security in the manner specified by the issuing authority for the due observance of the conditions of the licence and has furnished proof to the satisfaction of the issuing authority that he is equipped as to the land, building and other paraphernalia to properly carry on the business described in the application and is of good financial standing. (2) Licence referred to in sub-rule (2-A) of Rule 36 and Rule 36-A shall be issued subject to the condition that before commencing of the manufacture, the licensee shall obtain the licences required as per the Drugs and Cosmetics Act, 1940 (23 of 1940) from the authority in-charge of drug control in the State and the licence issued by the State Government under Section 10 of the Act, or any other licence required under any other law for the time being in force. .

26. Renumbered by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015).

27. Ins. by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015).

28. Subs. by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015). Prior to substitution it read as: 43. Advance notice for commencement and cessation of manufacture. The licensee shall give at least 15 days' notice in writing to the issuing authority of the date on which he proposes to commence manufacture of the drug and at least one month's notice before he ceases to manufacture the same. .

29. Ins. by G.S.R. 500(E), dt. 17-6-2015 (w.e.f. 17-6-2015).

30. Omitted by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015). Prior to omission it read as: 44. Cessation of manufacture. Where the licensee ceases manufacturing operations for any reasons whatsoever, he shall forthwith inform the issuing authority in this behalf indicating the date on which he proposes to recommence manufacture: Provided that the issuing authority may prohibit all further manufacture in case the period of cessation of manufacture exceeds 30 days. .

31. Ins. by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015).

32. Subs. for Board by S.O. 739(E), dated 11-4-2011 (w.e.f. 11-4-2011).

33. Subs. for Board by S.O. 739(E), dated 11-4-2011 (w.e.f. 11-4-2011).

34. Ins. by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015).

35. Subs. by G.S.R. 500(E), dt. 17-6-2015 (w.e.f. 17-6-2015). Prior to substitution it read as: (8) A manufacturer may possess essential narcotic drug in such quantity as may be specified in the licence issued under Rule 37 of these rules. .

36. Subs. by G.S.R. 500(E), dt. 17-6-2015 (w.e.f. 17-6-2015). Prior to substitution it read as: (1) A manufacturer or licenced dealer shall sell essential narcotic drugs otherwise than on prescription to (a) a licenced dealer; (b) a licenced chemist; (c) a registered medical practitioner; (d) a person who has been authorised by the Controller of Drugs under these rules; or (e) a recognized medical institution. .

37. Subs. by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015). Prior to substitution it read as: 53. General Prohibition. Subject to the other provisions of this Chapter, the import into and export out of India of the narcotic drugs and psychotropic substances specified in Schedule I is prohibited: Provided that nothing in this rule shall apply in case the drug substance is imported into or exported out of India subject to an import certificate or export authorisation issued under the provision of this Chapter and for the purposes mentioned in Chapter VII-A. .

38. Omitted by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015). Prior to omission it read as: 53-A. (1) Subject to the provisions of sub-rule (2), no person shall export any of the narcotic drug or psychotropic substance or preparation containing any of such narcotic drug or psychotropic substance specified in Schedule II to the countries or to the region of such country specified therein. (2) Notwithstanding anything contained in sub-rule (1) above, the Narcotics Commissioner may authorise export of specified quantities of such narcotic drug or psychotropic substance or preparation containing such narcotic drug or psychotropic substance on the basis of special import licence issued by the Competent Authority of the country mentioned in Schedule IV which intends such import by way of issuance of special import licence. The shipment of the consignment so allowed shall be accompanied by a copy of such special import licence duly endorsed by the Narcotics Commissioner. .

39. Ins. by S.O. 1661(E), dt. 13-7-2010 (w.e.f. 13-7-2010).

40. Subs. for during a financial year for analytical purposes by any importer notified by the Government by G.S.R. 470(E), dated 21-6-2011 (w.e.f. 21-6-2011).

41. Subs. by G.S.R. 556(E), dt. 14-7-1995 (w.e.f. 20-7-1995).

42. The words specified in the Schedule of the Act omitted by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015).

43. Ins. by S.O. 1661(E), dt. 13-7-2010 (w.e.f. 13-7-2010).

44. Subs. by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015). Prior to substitution it read as: (3) The application for the import certificate shall state such details as may be specified by the Narcotics Commissioner. (4) No import certificate shall be issued unless a fee of Rupees One thousand has been paid. .

45. Ins. by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015).

46. Renumbered sub-rule (1) by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015).

47. The words referred to in sub-rule (1) of Rule 55 omitted by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015).

48. Subs. for Collector of Customs by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015).

49. Subs. for Collector of Customs by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015).

50. Subs. for Collector of Customs by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. the 25-3-2015).

51. The words specified in Schedule of the Act omitted by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015).

52. Subs. by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015). Prior to substitution it read as: (1) Subject to Rule 53 and Rule 53-A, no narcotic drug, or psychotropic substance specified in the Schedule of the Act, shall be exported out of India without an export authorisation in respect of the consignment issued by the issuing authority in Form 5 appended to these rules. .

53. Omitted by G.S.R. 556(E), dt. 14-7-1995 (w.e.f. 20-7-1995).

54. Subs. by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015). Prior to substitution it read as: (3) The application for the export authorisation shall state such details as may be specified by the Narcotics Commissioner. (4) No export authorisation shall be issued unless a fee of Rupees One thousand has been paid. .

55. Ins. by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015).

56. Renumbered by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015).

57. The words referred to in sub-rule (1) of Rule 58 omitted by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015).

58. Subs. for Collector of Customs by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015).

59. The words specified in Schedule of the Act omitted by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015).

60. Subs. for Collector of Customs by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015).

61. Subs. for Collector of Customs by G.S.R. 224(E), dt. 25-3-2015 (w.e.f. 25-3-2015).

62. The words specified in Schedule of the Act omitted by G.S.R. 224(E), dt. 25-3-2015 (25-3-2015).

63. Subs. for Collector of Customs by G.S.R. 224(E), dt. 25-3-2015 (25-3-2015).

64. Subs. for Collector of Customs by G.S.R. 224(E), dt. 25-3-2015 (25-3-2015).

65. Subs. for Collector of Customs by G.S.R. 224(E), dt. 25-3-2015 (25-3-2015).

66. Subs. by G.S.R. 224(E), dt. 25-3-2015 (25-3-2015). Prior to substitution it read as: 64. General prohibition. No person shall manufacture, possess, transport, import inter-State, export inter-State, sell, purchase, consume or use any of the psychotropic substances specified in Schedule I. .

67. Subs. by G.S.R. 224(E), dt. 25-3-2015 (25-3-2015). Prior to substitution it read as: 65. Manufacture of psychotropic substances. (1) Subject to the provisions of sub-rule (2), the manufacture of any of the psychotropic substances other than those specified in Schedule I shall be in accordance with the conditions of a licence granted under the Drugs and Cosmetics Rules, 1945 (hereinafter referred to as the 1945 Rules) framed under the Drugs and Cosmetics Act, 1940 (23 of 1940), by an authority in charge of Drugs Control in a State appointed by the State Government in this behalf: Provided that the authority in charge of drug control in a State referred to above may issue a licence to manufacture a psychotropic substance specified in Schedule III for the purpose of export only. (2) The authority in charge of Drugs Control in a State (hereinafter referred to as the Licensing Authority) shall consult the Drugs Controller (India) in regard to the assessed annual requirements of each of the psychotropic substances in bulk form referred to in sub-rule (i) in the country and taking into account the requirement of such psychotropic substances in the State, the quantity of such substance required for supply to other manufacturers outside the State and the quantity of such substance required for reasonable inventory to be held by a manufacturer, shall specify, by order, the limit of the quantity of such substance which may be manufactured by the manufacturer in the State. (3) The quantity of the said psychotropic substance which may be manufactured by a licensee in a year shall be intimated by the Licensing Authority to the licensee at the time of issuing the licence: Provided that nothing contained in this rule shall apply in case the psychotropic substances specified in Schedule I are manufactured, possessed, transported, imported inter-State, exported inter-State, sold, purchased, consumed or used subject to other provisions of this Chapter which applies to psychotropic substances which are not included in Schedule I and for the purposes mentioned in Chapter VII-A: Provided further that the authority in charge of the drug control in a State referred to in sub-rule (2) of Rule 65 shall consult the Narcotics Commissioner before issuing a licence under Rule 65 in respect of psychotropic substances included in Schedule I and Schedule III. .

68. Ins. by S.O. 1661(E), dt. 13-7-2010 (w.e.f. 13-7-2010).

69. Ins. by G.S.R. 224(E), dt. 25-3-2015 (25-3-2015).

70. Subs. by G.S.R. 224(E), dt. 25-3-2015 (25-3-2015). Prior to substitution it read as: (1) No person shall possess any psychotropic substance for any of the purposes covered by the 1945 Rules, unless he is lawfully authorised to possess such substance for any of the said purposes under these rules. .

71. Ins. by G.S.R. 639(E), dt. 13-10-2006 (w.e.f. 13-10-2006).

72. Ins. by G.S.R. 2(E), dt. 1-1-2008 (w.e.f. 1-1-2008).

73. Subs. by G.S.R. 224(E), dt. 25-3-2015 (25-3-2015). Prior to substitution it read as: (1) Subject to the provisions of Rule 64, no consignment of psychotropic substance shall be transported, imported inter-State or exported inter-State unless such consignment is accompanied by a consignment note in Form 6 appended to these Rules and in the manner as provided hereinafter. .

74. Omitted by G.S.R. 224(E), dt. 25-3-2015 (25-3-2015). Prior to omission it read as: (3) The consignor shall make necessary entries on the triplicate copy of the said note with reference to the receipt of quantity of the psychotropic substances indicated on the duplicate copy of that note. .

75. Ins. by G.S.R. 104(E), dt. 25-2-2005 (w.e.f. 25-2-2005).

76. Chap. VII-A ins. by G.S.R. 350(E), dt. 25-6-1997 (w.e.f. 27-6-1997).

77. Subs. by G.S.R. 639(E), dt. 13-10-2006 (w.e.f. 13-10-2006).

78. Ins. by G.S.R. 905(E), dated 28-12-2011 (w.e.f. 28-12-2011).

79. Ins. by G.S.R. 905(E), dated 28-12-2011 (w.e.f. 28-12-2011).

* Matter incomplete in Gazette Copy Publisher.

80. Ins. by G.S.R. 639(E), dt. 13-10-2006 (w.e.f. 13-10-2006).

81. Subs. by G.S.R. 525(E), dt. 25-7-2019 (w.e.f. 25-7-2019). Prior to substitution it read as: (1) Notwithstanding anything contained in these rules, the Government Opium and Alkaloid Works may procure, manufacture or import and supply narcotic drugs and psychotropic substances as may be required as samples by various drug law enforcement agencies, testing laboratories and training institutions of the Central and State Governments.

82. Subs. by G.S.R. 525(E), dt. 25-7-2019 (w.e.f. 25-7-2019). Prior to substitution it read as: (3) Any enforcement agency, laboratory, training institution or organization requiring the samples shall apply to the Chief Controller of Factories in Form No. 8.

83. Subs. by G.S.R. 525(E), dt. 25-7-2019 (w.e.f. 25-7-2019). Prior to substitution it read as: (5) The organization requisitioning the samples shall maintain records and submit an annual report to the Chief Controller of Factories in Form No. 9.

84. Ins. by S.O. 1661(E), dt. 13-7-2010 (w.e.f. 13-7-2010).

85. Subs. by G.S.R. 639(E), dt. 13-10-2006 (w.e.f. 13-10-2006).

86. Subs. for 4. Salts and Preparations of above by G.S.R. 74(E), dt. 5-2-2015 (w.e.f. 5-2-2015).

87. Subs. by G.S.R. 685(E), dated 12-7-2016 (w.e.f. 12-7-2016).

88. Subs. by G.S.R. 428(E), dated 2-5-2017 (w.e.f. 2-5-2017).

89. Subs. for Sl. No. 18 by G.S.R. 187(E), dt. 27-2-2018 (w.e.f. 27-2-2018).

90. Subs. by G.S.R. 215(E), dt. 13-3-2019 (w.e.f. 13-3-2019).

91. Omitted by G.S.R. 224(E), dt. 25-3-2015 (25-3-2015).

92. Omitted by G.S.R. 224(E), dt. 25-3-2015 (25-3-2015).

93. Subs. by G.S.R. 61(E), dt. 20-1-2017 (w.e.f. 20-1-2017).

94. Subs. by G.S.R. 61(E), dt. 20-1-2017 (w.e.f. 20-1-2017).

95. Ins. by G.S.R. 61(E), dt. 20-1-2017 (w.e.f. 20-1-2017).

96. Ins. by G.S.R. 61(E), dt. 20-1-2017 (w.e.f. 20-1-2017).

97. Subs. by G.S.R. 95(E), dt. 4-2-2004 (w.e.f. 4-2-2004).

98. Subs. for firm by G.S.R. 95(E), dt. 4-2-2004 (w.e.f. 4-2-2004).

99. Subs. for firm by G.S.R. 95(E), dt. 4-2-2004 (w.e.f. 4-2-2004).

100. Subs. for firm by G.S.R. 95(E), dt. 4-2-2004 (w.e.f. 4-2-2004).

101. Ins. by S.O. 1661(E), dt. 13-7-2010 (w.e.f. 13-7-2010).

102. Ins. by G.S.R. 359(E), dt. 5-5-2015 (w.e.f. 5-5-2015).

103. Ins. by S.O. 1661(E), dt. 13-7-2010 (w.e.f. 13-7-2010).

104. Ins. by G.S.R. 470(E), dated 21-6-2011 (w.e.f. 21-6-2011).

105. Form 6 deleted and Form 7 renumbered as Form 6 by G.S.R. 556(E), dt. 14-7-1995 (w.e.f. 20-7-1995).

106. Ins. by G.S.R. 350(E), dt. 25-6-1997 (w.e.f. 25-6-1997).

107. Subs. by G.S.R. 905(E), dated 28-12-2011 (w.e.f. 28-12-2011).

108. Subs. by G.S.R. 905(E), dated 28-12-2011 (w.e.f. 28-12-2011).

109. Ins. by G.S.R. 639(E), dt. 13-10-2006 (w.e.f. 13-10-2006).