Section 75 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
75.
(1)No approved practitioner shall import inter-State, export interstate or transport opium derivatives, medicinal hemp and L-methyl-i-phenyi-piperine-4-carboxilic acid ethyl exter (in the form of the hydrochloride, known under the name of Donaltin Demerol, Pethidine, Isonizecain, etc., and its salts except in such quantities as he may lawfully possess under Sub-rule (1) of Rule 68.(2)No practitioner shall, without a licence in Form NDPS-2 hereto annexed or a special permit in Form NDPS-3 hereto annexed, import interstate, export inter-State or transport coca derivatives containing not more than 1.300 milligrams of cocaine for use in his practice, provided that no such export inter-State or transport shall be made for sale.
