Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES RULES, 1985 CONTENTS CHAPTER 1 :- Preliminary 1. Short title and commencement 2. Definitions CHAPTER 2 :- Powers of Officers 3. Delegation of powers 4. Narcotic Commissioner and other officers to exercise the powers of their subordinates CHAPTER 3 :- Opium Poppy Cultivation and Production of Opium and Poppy Straw 5. Opium poppy cultivation and production as opium or poppy straw 6. Fee for grant of licence 7. Form of licence for cultivation of the Opium Poppy 8. Issue of licence 9. Licence to specify the area, etc 10. Designating of Lambardar 11. Withholding or cancellation of licence 12. Procedure with regard to measurement of land cultivated with Opium Poppy 13. Procedure with regard to preliminary weighment 14. Delivery of opium produced 15. Opium to be weighed, examined and classified 16. Procedure where cultivator is dissatisfied with classification Of Opium 17. Procedure for sending opium suspected to be adulterated 18. Drawing of samples from opium sent to Government Opium Factory under Rule 16 or Rule 17 19. Fixation of price of Opium 20. Provisional payment of price 21. Weighment and examination of the Opium at the Government Opium Factory 22. Confiscation of adulterated Opium 23. Adjudication of confiscation of adulterated Opium 24. Determination of final price of Opium 25. Adjustment of cultivators account and recovery of dues from the cultivators 26. Weights and scales 27. Cultivation of Opium Poppy for exclusive production of Poppy Straw 28. Appeals to the Deputy Narcotics Commissioner and Narcotics Commissioner 29. Appeals to the Chief Controller of Factories 30. Procedure for appeal CHAPTER 4 :- Manufacture, Sale and Export of Opium 31. Manufacture of Opium 32. Export of Opium 33. Sale of State Governments or manufacturing chemists 3 3 A . S a le of opium derivatives from the Government Opium Factories 34. Fixation of sales price of opium CHAPTER 5 :- Manufactured Drugs 35. General prohibition 36. Manufacture of natural manufactured drugs 36A. Manufacture of natural manufactured drugs from poppy straw 37. Manufacture of synthetic manufactured drugs 38. Application for licence 39. Conditions for issue of licences 40. Manufacture only from materials lawfully possessed 41. Limits of manufacture 42. Security arrangements 4 3 . A d vance notice for commencement and cessation of manufacture 44. Cessation of manufacture 45. Possession, sale and distribution 46. Maintenance of accounts and submission of returns 47. Inspection of.stocks, etc 48. Suspension and revocation of licence 49. Appeal 50. Procedure for appeal 51. Surrender of licence 52. Disposal of stocks on drugs on cancellation of licence, etc CHAPTER 6 :- Import, Export and Transhipment of Narcotic Drugs and Psychotropic Substances 53. General Prohibition 54. Import of opium, etc 55. Application for import certificate 56. Issue of import certificate 57. Transit 58. Application for export authorisation 59. Issue of export authorisation 60. Transhipment 61. Procedure for transhipment 62. Diversion of consignment 63. Prohibition of import and export of consignments through a post office box, etc CHAPTER 7 :- Psychotropic Substances 64. General prohibition 65. Manufacture of psychotropic substances 6 5 A . S a l e , purchase, consumption or use of psychotropic substances 66. Possession, etc. of psychotropic substances 67. Transport of psychotropic substances CHAPTER 7A :- CHAPTER 7A 67A. Notwithstanding anything contained in the foregoing provisions of these rules 67B. XXX XXX XXX 67C. XXX XXX XXX CHAPTER 7B :- REPORTS, RETURNS AND ESTIMATES UNDER INTERNATIONAL CONVENTIONS 6 7 D . Submission of reports and returns under international conventions 67E. Estimates and quotas CHAPTER 8 :- Miscellaneous 68. Repeal and savings SCHEDULE 1 :- SCHEDULE 1 SCHEDULE 2 :- SCHEDULE II SCHEDULE 3 :- G RA NT OF LICENCE FOR MANUFACTURE OF PSYCHOTROPIC SUBSTANCES FOR EXPORT ONLY NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES RULES, 1985 In exercise of the powers conferred by Sec. 9, read with Sec. 76 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985), the Central Government hereby makes the following rules, namely; CHAPTER 1 Preliminary 1. Short title and commencement :- (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. 2. Definitions :- 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; 1 [(c) "Chemical Examiner" means the Chemical Examiner or Deputy Chief Chemist or Shift Chemist or Assistant Chemical Examiner, Government Opium and Alkaloid Works, Neemuch or, as the case may be, Ghazipur;] ( d ) "Chief Controller Factories" means the Chief Controller of Government Opium and Alkaloid Factories; (e) "Crop year" means the period beginning on and from the 1st October of any year to the 30 September of the following year; (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 psyehotropic substances; (h) "Licence" means a licence issued under these rules; (i) "Proper Officer", in relation to any function to be performed under these rules, means the officer of Narcotic Department who is assigned those functions by the Narcotic Commissioner; (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. 1. Subs. by N.D.P.S. (Amendment) Rules, 1995, G.S.R. 82, dated 14th February, 1995. CHAPTER 2 Powers of Officers 3. Delegation of powers :- Subject to such directions as may be given by the Central Government, the Narcotics Commissioner appointed by the Central Government under Sub-sec. (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. 4. Narcotic Commissioner and other officers to exercise the powers of their subordinates :- The Narcotics Commissioner and such other officer as may be appointed by the Central Government under Sub-sec. (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. CHAPTER 3 Opium Poppy Cultivation and Production of Opium and Poppy Straw 5. Opium poppy cultivation and production as opium or 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. 6. Fee for grant of licence :- The licence of cultivation of opium poppy may be granted by the District Opium Officer on payment of a fee of 1 [rupees twenty- five]. 1. Subs. by N.D.P.S. (Amendment) Rules, 1994 (w.e.f. 5-11-1994). 7. Form of licence for cultivation of the Opium Poppy :- T he 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. 8. Issue of licence :- Subject to the general conditions relating to grant of licence 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. 9. Licence to specify the area, etc :- 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. Designating of Lambardar :- The District Opium Officer may designate one of the cultivators of opium poppy as Lambardar in each village where Opium Poppy cultivation is permitted, who shall perform such functions and on such terms and conditions as may be specified from time to time by Narcotics Commissioner. 11. Withholding or cancellation of licence :- (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. 12. Procedure with regard to measurement of land cultivated with Opium Poppy :- (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 Lambardar, as may be specified by the Narcotics Commissioner in this (2) The measurement conducted by the proper officer shall be subject to such further checks by such officers as may be specified by the Narcotics Commissioner in this behalf. 13. Procedure with regard to preliminary weighment :- (1) The cultivator shall, during the course of harvesting, produce daily before the Lambardar, each days 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 Lambardars 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 produced by the cultivator indicated in the Lambardars 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. 14. Delivery of opium produced :- 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. 15. Opium to be weighed, examined and classified :- All Opium delivered by the cultivators to the District Opium Officer or any other officer authorised as aforesaid, shall, in the presence o f 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. 16. Procedure where cultivator is dissatisfied with classification Of Opium :- 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. 17. Procedure for sending opium suspected to be adulterated :- 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 substance, 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. 18. Drawing of samples from opium sent to Government Opium Factory under Rule 16 or Rule 17 :- 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. 19. Fixation of price of Opium :- (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 he fixed per kilogram of opium of a .standard consistence. 20. Provisional payment of price :- (1) 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 percent 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. 21. Weighment and examination of the Opium at the Government Opium Factory :- The opium forward 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 he specified hy the Narcotics Commissioner. 22. Confiscation of adulterated Opium :- All such opium received separately under Rule 17, if found to he adulterated on examination hy the Chemical Examiner in the Government Opium Factory may be liable to confiscation hy the General Manager. 23. Adjudication of confiscation of adulterated Opium :- N o such confiscation shall he 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. 24. Determination of final price of Opium :- (1) Subject to Rule 21, the final price of opium payable to the cultivator shall, having regard to the price fixed hy the Central Government under Rule 19, be determined by the General Manager on the basis of analysis report of the Chemical Examiner or such other officer as may be authorised in this behalf by the Chief Controller of Factories 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 hy (the Control Government. 25. Adjustment of cultivators account and recovery of dues from the cultivators :- 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 recorded and any amount due to them be paid. 26. Weights and scales :- The weights and scales to he 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. 27. Cultivation of Opium Poppy for exclusive production of Poppy Straw :- 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 he specified by it. by notification in the Official Gazzette in this behalf: Provided that the poppy straw produced by the cultivators or 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. 28. Appeals to the Deputy Narcotics Commissioner and Narcotics Commissioner :- - (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 Narcoties 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. (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. 29. Appeals to the Chief Controller of Factories :- (1) Any person aggrieved by any decision or 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. 30. Procedure for appeal :- (1) The Appellate Authority shall give an opportunity to 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. CHAPTER 4 Manufacture, Sale and Export of Opium 31. Manufacture 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. 32. Export of Opium :- The export of opium is prohibited save when the export is on behalf of the Central Government. 33. Sale of State Governments or manufacturing chemists :- 1 (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 (2A) 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 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, 1. Substituted by Narcotic Drugs and Psychotropic Substances (Amendment) Rules, 2004, Published in the Gazette of India, Extra., Part II, Section 3(i), dated 4th February, 2004 33A. 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 67E. (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. 34. Fixation of sales price of opium :- 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. CHAPTER 5 Manufactured Drugs 35. General prohibition :- The manufacture of crude cocaine, ecogonine and its salts and of diacetyl morphine and its salts is prohibited.1 ["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. Inserted vide " THE NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES RULES, 1985" Dt.27th June, 1997 Published in Ministry of Finance (Deptt. of Revenue) Narcotic Control Bureau, Noti. No. G. S. R. 350(E), dated June 27, 1997, published in the Gazette of India, Extra., Part II, Section 3(i), dated 27th June, 1997, pp. 5.8, No. 260 [F. No. 1/45/95-NCB (Coord)] 36. Manufacture of natural manufactured drugs :- (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, dihyrocodcinone, dihydrocodeine, acetyidihydrocodeine, acetyidihydrocodeinone, dihydromorphinc, dihydromorphinone, dihydrohydroxycodeinone, pholcodine and their respective salts is prohibited save by the Government Opium Factory. 1 (2A) Notwithstanding anything contained in sub-rule (2), the Narcotics Commissioner or such other officer as may be authorized 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 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 from Indian opium, if the Central Government determines that such licence is necessary in public interest and is in consonance with Indias obligations under International treaties, conventions or protocols" ; (3) The manufacture of medicinal hemp shall be under a license 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. 1. Inserted by Narcotic Drugs and Psychotropic Substances (Amendment) Rules, 2004, Published in the Gazette of India, Extra., Part II, Section 3(i), dated 4th February, 2004 36A. 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 No.3A on such terms and conditions as may be specified in the licence to manufacture poppy straw concentrate from poppy straw. (2) The licencee may also manufacture morphine, codeine, thebaine, dionine, dihydrocodeinone, dihydrocodone, acetyldihydrocodeine, acetyldihydrocodeinone, dihydromorphine, dihydromorphinone, 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 fulfill 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. 37. Manufacture of synthetic manufactured drugs :- (1) 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) 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 fifty shall be payable in advance to the Central Government (or each licence issued under 1 this rule or sub-rule (2-A) of Rule 36 for renewal thereof. 1. Substituted for the words "under this rule" by Narcotic Drugs and Psychotropic Substances (Amendment) Rules, 2004, Published in the Gazette of India, Extra., Part II, Section 3(i), dated 4th February, 2004 38. Application for licence :- Every application lor a licence or for renewal thereof under under Rule 36 or Rule 37 shall be in such form as may he specified by the Narcotics Commissioner. 39. Conditions for issue of licences :- No licence shall he issued under Rule 36 or Rule 37 unless the applicant therefore has- ( i ) produced to the issuing authority licences granted to him under(a) the Drugs and Cosmetis Act, 1940 (23 of 1940), for the manufacture of the drug, and (b) the rules framed under Section 10 of the Act by Slate Government of the Slate in which he has his place of business, for the possession, sale and distribution of the drugs: and (ii) made a deposit of Rs. 5,000.00 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 prescribed in the application and is of good financial standing. 40. Manufacture only from materials lawfully possessed :- The licensee shall not manufacture the drug save from materials which he is lawfully entitled to possess. 41. Limits of manufacture :- The issuing authority, while issuing the licence, shall take into account all relevant factors for permitting the quantity of the drug to he manufactured by a licensee including the following : (a) quantity allotted by the Slate Government for processing into any preparation in the licensees 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 docs not exceed the estimated requirements of this country for the relevant year as furnished to the International Narcotics Control Board. 42. Security arrangements :- The licensee shall ensure all necessary arrangements in the manufacturing premises as may he specified by the issuing authority. 43. Advance notice for commencement and cessation of manufacture :- T he licensee shall give at least 15 days notice in writing to the issuing authority of the dale on which he proposes to commence manufacture of the drug and at least one months notice before he ceases to manufacture the same. 44. Cessation of manufacture :- Where the licensee ceases manufacturing operations for any reasons whatsoever, he shall forthwith inform the issuing authority in this hehall indicating the dale 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. 45. Possession, sale and distribution :- 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. 46. Maintenance of accounts and submission of returns :- -T h e 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 he specified by the Narcotics Cornmissioner. 47. Inspection of.stocks, etc :- (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 hy any officer authorised by the issuing authority. (2) A serially numbered Inspection Book shall he maintained hy the licensee in good condition for the use of such officer. 48. Suspension and revocation of licence :- (1) Without prejudice to any action that may he 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 he passed under Sub-rule (1) unless the licensee has been given a reasonable opportunity showing cause against the said order or is heard in person, if he so desires. 49. Appeal :- (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 hy any officer subordinate to him: and (ii) the Board, 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 he accompanied hy a copy of the decision or order appealed against. (3) Every appeal under this rule shall he filed in such form and in such manner as may he specified by the Board. 50. Procedure for appeal :- (1) The Appellate Authority shall give an opportunity lo the .appellant to be heard in person, if he so desires. (2) The Appellate Authority may. as 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 unreason able. (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. 51. Surrender of licence :- A licensee may if he so desires, surrender his licence by giving not less than 15 day notice in writing to the issuing authority. 52. Disposal of stocks on drugs on cancellation of licence, etc :- Such stocks of drugs as may he in the possession of a licensee, on t h e 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. CHAPTER 6 Import, Export and Transhipment of Narcotic Drugs and Psychotropic Substances 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.1 ["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."] 1. Inserted vide " THE NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES RULES, 1985" Dt.27th June, 1997 Published in Ministry of Finance (Deptt. of Revenue) Narcotic Control Bureau, Noti. No. G. S. R. 350(E), dated June 27, 1997, published in the Gazette of India, Extra., Part II, Section 3(i), dated 27th June, 1997, pp. 5.8, No. 260 [F. No. 1/45/95-NCB (Coord)] 54. Import of opium, etc :- The import of- (i) opium, concentrate of poppy straw, and (ii) morphine, codeine, thebaine, and their salts in prohibited save by the Government Opium Factory. 55. Application for import certificate :- (1) No narcotic drug, or psychotropic substance specified in Schedule II, shall be imported into India without an import certificate in respect of the consignment issued by the issuing authority, in Form No. 4 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. (3) The application for the import certificate shall state details as may be specified by the Narcotics Commissioner. 56. Issue of import certificate :- (1) The issuing authority shall prepare seven copies of the import certificate referred to in Sub-rule (1) of Rule 55 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 Collector of Customs or Post Master 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 Collector of Customs or Post Master 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 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 Collector 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 actual quantity of narcotic drug or psychotropic substances 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) or 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) Rule 55 may allow the importation of the quantity of the concerned drug or the substance in more than one consignment. 57. Transit :- Subject to the provisions of Section . 79 of the Act and Rule 53, no consignment of any narcotic drug, or psychotropic substances specified in Schedule II, 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. 58. Application for export authorisation :- (1) No narcotic drug, or psychotropic substances specified in Schedule II, shall be exported out of India without an export authorisation in respect of the consignment issued by the issuing authority 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, alongwith 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. (3) Notwithstanding anything contained in Sub-rules (1) and (2) t h e psychotropic substances specified in Schedule III may be exported out of India after the exporter files the original and duplicate copies of the declaration in Form No. 6 with the Narcotics Commissioner who shall transmit the duplicate copy of the declaration to the concerned authority of the importing country requesting that authority to certify on the duplicate copy of the declaration that the actual quantity of psychotropic substance has been duly imported and return the said copy; triplicate copy of the declaration should be sent, alongwith the consignment of said substances by the exporter to the importing country and the quadruplicate copy thereof may be retained by him. (4) The application for the export authorisation shall state such details as may be specified by the Narcotics Commissioner. 59. Issue of export authorisation :- (1) The issuing authority shall prepare five copies of the export authorisation referred to in Sub-rule (1) of rule 58 and deal with them in the manner hereunder provided, namely: (a) The original should be supplied to the consignor which shall accompany thc consignment. (b) The duplicate copy should be forwarded to the Collector 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 psychotropie substance is to be transhipped or transited through one or more countries, such additional number ol copies of export authorisation as may be required shall be prepared and sent to the concerned country or as the case may be countries. 60. Transhipment :- Subject to the provisions of Section 79 of the Act and Rule 53. no consignment of narcotic drug. or psychotropic substance specified in Schedule II, shall be allowed to be transhipped at any port in India save with the permission of the Collector of Customs. 61. Procedure for transhipment :- The Collector of Customs while allowing any consignment of narcotic drug, or psychotropic substances, specified in Schedule II, to be transhipped shall, inter alia, satisfy himself that the consignment is accompanied by a valid export authorisation issued by the exporting country. 62. Diversion of consignment :- (1) The Collector 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 Collector 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 Collector 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. 63. Prohibition of import and export of consignments through a post office box, etc :- The import or export of consignments of any narcotic drug or psychotropic substance through a post office box or through a bank is prohibited. CHAPTER 7 Psychotropic Substances 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. 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 (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. 1["Provided that nothing contained in this rule shall apply in case t h e 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 1." 2 ["and Schedule III"] 1. Inserted vide " THE NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES RULES, 1985" Dt.27th June, 1997 Published in Ministry of Finance (Deptt. of Revenue) Narcotic Control Bureau, Noti. No. G. S. R. 350(E), dated June 27, 1997, published in the Gazette of India, Extra., Part II, Section 3(i), dated 27th June, 1997, pp. 5.8, No. 260 [F. No. 1/45/95-NCB (Coord)] 2. In Rule 65, sub-rule (3), in the second proviso, the words and letters "and Schedule III" shall be inserted by Narcotic Drugs and Psychotropic Substances (Amendment) Rules, 2002. published in the Gazette of India, Extra., Part II, Section 3(i), dated 19th March, 2002, p. 2, No. 131. 65A. Sale, purchase, consumption or use of psychotropic substances :- N o person shall sell, purchase, consume or use any psychotropic substances except in accordance with the Drugs and Cosmetics Rules, 1945 Rules. 66. Possession, etc. of psychotropic substances :- (1) No person shall possess any psychotropic substance for any of the purpose covered by the 1945 Rules, unless he is lawfully authorised to possess such substance for any of the said purposes under these Rules. ( 2 ) Notwithstanding anything contained in Sub-rule (1), any research institution, or a hospital or dispensary maintained or supported by 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. 10 "Provided further that an individual may possess the quantity of exceeding one 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. In the Rule 66, in sub-rule 2, after the proviso, the following proviso shall be inserted, namely, By the Narcotic Drugs and Psychotropic Substances (Amendment) Rules, 2006, Published in the Gazette of India, Extraordinary, Part III, Section 4, No. 156, dated 13th October, 2006. "Provided further that an individual may possess the quantity of exceeding one hundred dosage units at a time for his personal long term medical use if specifically prescribed by a Registered Medical Practitioner." 67. Transport of psychotropic substances :- - (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 1"Form 6" appended to these Rules and in the manner as provided hereinafter. ( 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. (3) The consignor shall make necessary entries on the triplicate copy of the said note with reference to the receipt of quantity of the psycholropic substances indicated on that duplicate copy of the note. (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. 2 "Provided that consignment note in Form 6 shall not apply in cases where the sale of the psychotropic substance 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.". 1. Rule 67, in sub-rule (1), for the word and figure "Form 7", the word and figure "Form 6" shall be substituted, Narcotic Drugs and Psychotropic Substances (Amendment) Rules, 2005 2. Rule 67, in sub-rule (4), the proviso shall be inserted, Narcotic Drugs and Psychotropic Substances (Amendment) Rules, 2005 CHAPTER 7A CHAPTER 7A 67A. 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 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; (b) persons performing medical or scientific functions 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 (sic), (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. 67B. XXX XXX XXX :- 15 (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 Government. (2) The Government Opium and Alkaloid Works may also supply sample to organizations other than those covered by sub-rule (1) with the prior approval of the Central Government. (3) Any enforcement agency, laboratory, training institution or organization requiring the sample shall apply to the Chief Controller of Factoris 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. (5) The organization requisitioning the samples shall maintain records and submit an annual report to the Chief Controller of Factories 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. After Rule 67-A, the rules 67-B shall be inserted, namely, By the Narcotic Drugs and Psychotropic Substances (Amendment) Rules, 2006, Published in the Gazette of India, Extraordinary, Part III, Section 4, No. 156, dated 13th October, 2006. "67-B (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 Government. (2) The Government Opium and Alkaloid Works may also supply sample to organizations other than those covered by sub-rule (1) with the prior approval of the Central Government. (3) Any enforcement agency, laboratory, training institution or organization requiring the sample shall apply to the Chief Controller of Factoris 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. (5) The organization requisitioning the samples shall maintain records and submit an annual report to the Chief Controller of Factories 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. 67C. XXX XXX XXX :- 16 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. After Rule 67-B, the rules 67-C shall be inserted, namely, By the Narcotic Drugs and Psychotropic Substances (Amendment) Rules, 2006, Published in the Gazette of India, Extraordinary, Part III, Section 4, No. 156, dated 13th October, 2006. "67-B (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 Government. (2) The Government Opium and Alkaloid Works may also supply sample to organizations other than those covered by sub-rule (1) with the prior approval of the Central Government. (3) Any enforcement agency, laboratory, training institution or organization requiring the sample shall apply to the Chief Controller of Factoris 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. (5) The organization requisitioning the samples shall maintain records and submit an annual report to the Chief Controller of Factories 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. C HAPTER 7B REPORTS, RETURNS AND ESTIMATES UNDER INTERNATIONAL CONVENTIONS 67D. 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. 67E. Estimates and quotas :- (1) If, estimates of 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. CHAPTER 8 Miscellaneous 68. Repeal and savings :- (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, in so far 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. SCHEDULE 1 SCHEDULE 1 (See Rules 53 and 64) I. Narcotic Drags. 1. Coca Leaf 2. Canabis (Hemp) 3. (a) Acetorphine (b) Diacetylmorphine (Heroin) (c) Dihydrodesoxymorphine (Desmorphine) (d) Etorphine (e) Ketobemidone and their salts, preparations, admixtures, extracts and other substances containing any of these drugs. II. Psychotropic substances Sl. International non Other nonpro prietary Chemicarname No. proprietary name Name [* * *] 1. METHAQUALONE 2-Methyl-3-o-tolyl-4(3H)- quinazolinone. 2. AMFEPRAMONE 2-(Diethylamino) propiophenone 3. BENZPHETAMINE N-Benzyl-N-dimethyl- phenethylamine. 4. BROMAZEPAM 7-Bromo-1,3-dihydro-5(2- pyridy)-2H-1, 4-benzodiazepin-2-one 5. CAMAZEPAM 7-Chloro-1,3-dihydro-3- hydroxy-1 -1 -methyl- 5-phenyl 2-H-1,4- benzodiazepin-2- one dimethyl carbamate (ester). 6 CLOBAZAM 7-Chloro-l-methyl-5-phenyl-IH- 1 5-benzodiazepine-2,4(3H, 5H)- dione. 7 [****] [****] 8. [****] [****] 9 CLOTIAZEPAM 5-(0-Choropheyl)-7 ethyl-1, 3-dihydro-l methyl-2H-theno [2,3-e], 4-diazepin-2 one 10. CLOXAZOLAM 10-Chloro-llb-(o- chlloropheny2,3,7, IIb tetrahydrooxa zole [3 3 d] IIb-tetrahydrooxa zole-[3,3-d] (1,4] benzodiazepin-6 (5H)-one. 11 DELORAZEPAM 7-Chloro-5-(o-chloro-phenyD-1, 3-dihydro-2H-l, 4- benzodiazepin-2 one 12. ESTAZOLAM 8-Chloro-6-phenyl-4-ll-s, triazole-4[4,3-a] [1,4] benzodiazepine. 13. ETHINAMATE l-Ethynylcyclo-hexanol carbamate 14 ETHYLLOFLAZEPATE Ethy 7-choloro-5 (o- fluorophenyl)-2, 3, dihydro-1,2oxo-IH-l, zociazepine 3-carboxylate, 15. FLUDIAZEPAM 7-Chloro-5 (o-fluorophenyl)- 1,3-dihydro -1 -methyl=2H-1 -4- benzodiazepin-2-one 16. FLUNITRAZEPAM 5-(o-flurophenyl)-1, 3-dihydro-1 -methyl-7-nitro-2H- 1 -4, benzodiazepin-2-one 17. HALOXAZOLAM 10Bromo-I lb-z(o-fluoropheny)- 2,3,7, 11b-tetrahydro oxazole [3, 2-d] [1, 4] benzodiazepin-6 (5H)-one 18. KETAZOLAM 11-Chloro-8,12-b-dihydro-2, 8-dimethyl-12b-phenyl-4H [ 1,3]-oxazino [3,2-d] [1,4] benzodiazepine-4 7(6H)-dione. 19. LEFETAMINE SPA (-) 1 -Dimethylamino-1,2- diphenylethane. 20. LOPRAZOLAM 6-(o-Chlorophenyl)-2,4- dihydro-2-[(4-methyl-1 - piperazynyl) methylene]-8-nitro-lh-imidazo [ 1,2-a] 1,4-benzodiazepin-1 -one. 21. LORMETAZEPAM 7-Chlora-5-0-Chlora-phenyD-1, 3-dihydro-3-hydroxy- l-meth-yl- 2H-1, 4-benzodiazepin-2-one 4 benzodiazepin 2 one. 22. MAZINDOL 5-(p-Chrophenyl)-3, 5-dihy dro 3H- imidazo [2,1-o] isoindol-5-ol. 23. MEDAZEPAM 7-Chloro-2.3-dihydro-1-methyl- 5 phenyl- 1 H- 1 . 4-benzodiaze pine 24 METHYPRYLON 3,3-Diethy-5-methyl-2, 4- piperidine dione. 25. [* * * * * * *] [* * * * * * *] 26. OXAZOLAM 19-01-10101-0-2.3.7.7. IIb- tetra-hydro-2-methyl-IIb- phenyl oxazole [3, 2-d] 1 1,41 benzodiazepin-6 (5H)- one 27. PHENDIMETRAZINE (+) 3,4-Dimethyl-2. phenyl- morpholine. 28. [* * * * * *] [* * * * * * * ] 7-Chloi-o-1.3- 29. PINAZEPAM dihydro-5-pl1cnyl-1- (2- propynyl) 2H-1, 4-benzodiazepin-2-one 30. PIPRADROL 1. l-Diphenyl-(2-pipcridyl)- methanol 31. PRAZEPAM 7-Choloro-1 -(cyclo- propylmethyl- 1 )- 1 .-3 dihydro-5-phenyl-2H-1, 4-ben/odiazepin-2-onc 32 [* * * * * *] [* * * * * *] 33. TETRAZEPAM 7-Chloro-5 (cyclohexen-1 -yl) 1. 3-dihydro-1-methyl-2H-1. 4 henzodia/.epin-Zone. 33A .ETRYPTAMINE (3-(2-aminobutyl) indole) 33B. METHCATHINONE (2-(methylamino)-1 phenylpropan-1 -one) 33C. ZIPEPROL (a-(a-methoxybenzyl)-4- (B methoxyphenethyl)-1 - piperazineethanol) 33D. AMINOREX (2-amino-5-phenyl-2-oxazoline) 33E. BROTIZOI.AM (2-bromo-4)-(O-chlorophenyl)- 9-methyl- 6H-thieno(3.2-f)-triazolo [4.3-a] [i.4] dizepine) 33F. MESOCARB (3-(a( 1 -methylphenethyl)-N- (phenylearharnoyl) Sydnone inline)). 34. Salts and preparations of above SCHEDULE 2 SCHEDULE II (See Rules 55( 1 )/57 and 58( 1 )) Psychotropic Substances: Sl. International non- Other non- Chemical name No. proprietary name propritary name 1. [*******] [****] [********] 2. DMHP 3-(l,2-Diemethylheptyl)- lhydroxy-7.8,9, 10-tetrahydro-6, 6, 9- trimethyl-6H-dihenzo 6 pyran. 3. DMT N.N-Dimethyltryptamine. 4. (+)-LYSERGINE ISD, ESD-25 (+)-N, N-Diethyllysergamide (d-lysergic acid diethylamide). 5. mescaline 3,4,5- Trimethoxyphenethlamine. 6. parahexyl 3-Hexyl-1 -hydroxy 7.8,9,10- tetrahydro-6, 6. 9-trimethyl-6H-dibenzo [b, d] pyran. 7. ETICYCLIDINE PCE N-Ethyl-1 - phenylcyclohexylarnine 8. ROLICYCLIDINE PHP. PCPY 1 -( 1 -Phenyclohexyl- pyrrrolidine). 9. PSIEOCINE psilocinc, psilotsin 3-(2-Dimethylaminoethyl)- 4hydrooxy in dole. 10. PSILOCINE (3-2-Dimethylaminocthy)- indol-4-yl dihydrogen Phosphate. 11. STP. DOM 2-Amino-l-(2,5-dinnethoxy4- methyl) phenyl-propane. 12. TENOCYCLIDINE TCP l-[ l-(2-Thicnyl) cyclohexyl] pipe- ridine. 11, [13 DOP 2.5-Dimethoxy-4- bromoamphetamine. 14. 15. MDA 3,4,-Methyicnedioxyamphctam inc 16. AMPHETAMINE (+)-2-Amino-1 -phenyl propane. 17. DEXAMIPHETAMINE (+)-2-Amino-lphenyl propanc 18. MECLOQUALONE 3-(o-Chlorphenyl)2-(mcthyl-4 (3H)-quinazolinonc. 19. METHAMPHETAMINE (+)-2-Methylamino-1 - phenylpropane. 20. METHYEPHENIDATE 2-Phenyl-2(2-piperidyl) 1 acetic acid, methyl ester. 1221 PHENCYCEIDINE PCP 1-( 1 -Phcnycyclophexyl) piperidine. 1222 PHENMETRAZINE 3Mcthyl-2-Phenylmorpholinc. 13[23 .CATHINONE ()(S)-2-aminopropiophenone 13[24 DMA (+-)-2,5-dimethoxy-a- methylphenethylam- ine 13[25 DOET (+-)-4-ethyl-2,5-dimethoxy-a- phen- thylamine 13[26 . MDMA (+-)-N, a-dimethyl-3,4- (methylene-dioxy) phenethylamine 13[27 4- methylaminorex (+-)-cis-2-amino-4-methyl)-5- phenyl-3-ox azoline 13[28 MMDA 2-methoxy-a-methyl- 4,5(methylenedioxy) phenethylamine 13[29 N-ethyl MDA (+-)-Nethyl-a-methyl-3,4- (methylene- dioxy) Phenethylamine 13[30 N-hydroxy MDA (+-)-N-[a-methyl-3,4- (methylendedioxy) phenethyl] hydroxylamine 13[31 PMA p methoxy a 13[31 PMA p-methoxy-a- methylphenethylamine 13[32 TMA (+-)-3,4,5-trimethoxy-a-n- ethyiphenethylamine 13[33 FENETYLLINE (7-[2-[(a- methylphenethyly)amino- ethyl] theophylline 13[34 LEVAMFETAMINE levamphetamine ()-(R)-a- methylphenethylamine 13[35 levomethamphe- ()-N. a- dimethylphenethylamine tamine 13[36 METAMEETAMINE methampetamine (+-)-N, a- dimethylphentiylamine Rearmate 13[37 delta- 9***tetrahy- (6aR, IOaR)-6a, 7,8,10a- tetraphydro-6,6, drocannabinol and 9-trimethyl-3- its stereo chemical pentyl-6H, dibenzo [b, pyran- l-o] 13[38 PEMOLINE 2-amino-5-phenyl-2-oxazolia- 4-one (2-imino-5^phenyl 4oxazolidinone) 13[39 AMOBARBITAL 5-ethyl-5-isopentyl barbituric acid 13[40 .CYCLOBARBITAL 5-ethyl-5-isopentyl barbituric acid 13[41 .GLUTETHIMIDE 5-(l-cyclohexen-l-yl)-5-ethyl barbituric acid 13[42 PENTAZOCINE 2-ethyl-2-phenylgutarimide (2R*, 6R*, IIR*), 1,2,3,4,5, 6,-hexahydro-6, ll-dimethyl-3-(3-methyl-2- butenyl)2, 6-methano-30methano-3 benzazocin-8-01 13[43 PENTOARBITAL 5-ethyl-5-(l-methylbutyl) acid 13[44 SECOBARBITAL 5-allyl-5(l-methylburyl) barbituric acid 13[45 Salts and SI. International non- Other non-proprietary Chemical name No. proprietary names names 1 2 3 4 1. Clorazepate 7-Chloro-2, 3-dehydro-2-oxo-5 phenyl: -2-IH, 4-benzodiazepine-3 carboxylic acid". 2. 3. Phentermine Dimethylphen-ethylamine 4 Nimetazepam 1,.3-Dihydro-1-methyl-7-nitro-5- phenyl-2H-1,4- benzodin zepin 2-one 5 Temazepam 7-Choloro-13-dihydro-3-hydroxy-1 methyl- 5-phenyl-2H-1,4 benzodiazepin-2- one 13[45 Salts and preparations of above. SCHEDULE 3 GRANT OF LICENCE FOR MANUFACTURE OF PSYCHOTROPIC SUBSTANCES FOR EXPORT ONLY [See Rule 65(1) proviso]