Central Government permitted M/s. Cipla Limited to import morphine, codeine, the baine and their salts after following the procedure specified in NDPS Rules- (Ministry of Finance ) (27 Aug 2020)

MANU/REVU/0064/2020

Law of Medicine

1. In exercise of the powers conferred by the proviso to rule 54 of the Narcotic Drugs and Psychotropic Substances Rules, 1985, the Central Government hereby notifies that M/s. Cipla Limited, Cipla House, Peninsula Business Park, Ganpatrao Kadma Marg, Lower Parel, Mumbai-400013, is permitted to import morphine, codeine, thebaine and their salts for use in manufacture of products to be exported, after following the procedure specified in Rule 55 of the said rules and subject to such conditions as may be specified in the import certificate issued in Form No. 4A annexed to the aforesaid rules.

2. This notification shall remain in force from the date of its publication in the Official Gazette till the 31st day of December, 2022.

Tags : CIPLA LIMITED PERMISSION IMPORT