Section 10 in The Orissa Dangerous Drugs Rules, 1965
10. Transmission through Orissa.
(1)A person may convey or cause to be conveyed dangerous medicinal drugs or any manufactured drug through Orissa in transit between any two parts of India other than Orissa;Provided that he obtains a pass covering the consignment from the officer authorised by the rules in force in the place of destination to, issue passes for the import of such drugs :Provided further that he sends the consignment in packages securely packed and sealed, and does not open any such package during transit, except on requisition from the Collector of the district or under orders under Section 95 of the Code of Criminal Procedure, 1898.(2)If the consignment is transmitted through any district in Orissa otherwise than as luggage with guard by rail or insured post, such person shall give intimation thereof to the Collector of each such district before the consignment enters that district.
