Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL MANUFACTURED DRUGS RULES, 1962 CONTENTS PART 1 :- PRELIMINARY 1. Short title, commencement and repeal 2. Definitions PART 2 :- GENERAL PROHIBITION FOR MANUFACTURED DRUGS 3. . PART 3 :- MANUFACTURE OF NATURAL MANUFACTURED DRUGS 4. . 5. . 6. . PART 4 :- MANUFACTURE OF SYNTHETIC MANUFACTURED DRUGS 7. . CENTRAL MANUFACTURED DRUGS RULES, 1962 G.S.R. 1259, dated 19th September, 1962. In exercise of the powers conferred by sub-section (2) of Sec. 6 of the Dangerous Drugs Act, 1930 (2 of 1930), the Central Government hereby makes the following rules, the same having been previously published as required by sub-section (1) of Sec. 36 of the said Act, namely : PART 1 PRELIMINARY 1. Short title, commencement and repeal :- (1) These rules may be called the Central Manufactured Drugs Rules, 1962. (2) They shall come into force at once whereupon the Central Manufactured Drugs, 1934 [published with the Government of India. Finance Department (C. R.) Notification No. 2-Dangerous Drugs, dated the 17th February, 1934] shall be repealed except as regards anything done or any offence committed or any fine or penalty incurred or any proceedings instituted before the date of commencement of these rules. 2. Definitions :- In these rules (i) "Chief Chemist" means the Chief Chemist, Central Revenues Central Laboratory, New Delhi : (ii) Chief Excise Authority of the State" means the Commissioner of Excise or Director of Prohibition or any other officer appointed by the State Government to carry out the functions under this Act ; (iii) "Drugs Controller" means the Drugs Controller for India appointed by the Government of India; (iv) "Manufactured drugs" does not include prepared opium; (v) "Narcotics Commission" means the Narcotics Commissioner appointed by the Government of India; and PART 2 GENERAL PROHIBITION FOR MANUFACTURED DRUGS 3. . :- The manufacture of crude cocaine and ecgonine, and of diacetylmorphine and its salts and of any other narcotic substance (other than codeine, dionine, thebaine, dihydrocodeinone, dihydrocodeine, acetyidihydrocodeine, acetyidihydrocodeinone dihydromorphine, dihydromorphinone, dihydrohydroxy codeinone, pholcodine, 1 [any synthetic manufactured drug], morphine, morphine or any of their salts) declared to be manufactured drug in pursuance of such Cl. (ii) of Cl. (g) of Sec. 2 of the Dangerous Drugs Act, 1930 (2 of 1930), is prohibited. 1. Subs. by S.O. 1541 dated 19th May, 1977. PART 3 MANUFACTURE OF NATURAL MANUFACTURED DRUGS 4. . :- 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 impure confiscated cocaine. 5. . :- the manufacture of morphine, codeine, dionine, thebaine, dihydro- Codeinone, dihydrocodence. acetyidihydrocodeine, acetyidihydrocodeinone, dihydromorphine, dihydromorphinone, dihydrohdroxy codeinone ; pholcodine and their respective salts is prohibited save by the officers of the [Government Opium and Alkaloid Works, undertakings.] 6. . :- The manufacture of medicinal hemp is prohibited save under and in accordance with the conditions of a licence in form A annexed hereto granted by the Chief Excise Authority of the State in which the manufacture is to be carried on. An annual fee of Rs. 10/- shall be in advance to the State Government for each licence issued under this rule or for renewal thereof. PART 4 MANUFACTURE OF SYNTHETIC MANUFACTURED DRUGS 7. . :- The manufacture of 1 [synthetic manufactured drug] is prohibited save under and in accordance with the conditions of a licence in form 'B' annexed hereto granted by the Narcotics Commissioner. An annual fee of Rs. 50/- shall be payable in advance to the Central Government for each licence issued under this rule or for renewal thereof. 1. Subs. by S.O. 1541 dated 19th May, 1977.