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Patna HC: Possessing Cough Syrup With under 2.5% Codeine Without Authorisation Attracts the NDPS Act - (26 Jun 2026)

NARCOTICS

Patna High Court has held that cough syrup containing less than 2.5% codeine does not escape the NDPS Act on that basis alone. It ruled that such preparations are essential narcotic drugs, and their possession, sale, transport, import and export require compliance with the Act and Rules.

Tags : COUGH SYRUP; CODEINE; AUTHORISATION  

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