Section 69 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
69.
(1)A Government Medical Officer-in-charge of Government grant-in-aid Medical Institutions may possess manufactured drugs for use in such institutions.(2)An approved practitioner in charge of Panchayat Samitis or Municipal dispensaries or in charge of hospitals and dispensaries belonging to missions and other corporate bodies may possess manufactured drugs required for use is such dispensaries and hospitals.(3)A Government Medical Officer-in-charge of hospitals and dispensaries belonging to Railways may possess manufactured drugs for use in such hospitals and dispensaries.
