Section 25 in The Orissa Dangerous Drugs Rules, 1965
25. What licences to be granted and fees for licences.
- The Collector may grant to any person authorised under these rules in this behalf a licence for the possession and for the sale of, subject to the provisions of these rules and to the conditions of respective licences-(a)all dangerous medicinal drugs; or(b)dangerous medicinal drugs other than coca leaf and coca derivatives; or(c)any manufactured drug other than prepared opium.
