Section 100H(1) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(1)The recognised medical institution shall place orders for purchase to a manufacturer/supplier in Form M-4 alongwith a photocopy of the communication of the Drugs Controller under Rule 100-C in which the institution was recognised for the purposes of this chapter and a copy of the communication of the Drugs Controller under Rule 100-F in which the approved estimate were conveyed. A copy of the order for purchase shall also be sent to the Drugs Controller and the Narcotics Commissioner of India.
