Section 100 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
100.
Notwithstanding anything contained in these Rules the State Government may, by notification in the Official Gazette, direct that no licence, permit pass or authorisation shall be necessary for the import, export, transport, possession or sale, in quantity not exceeding 500 grams of such manufactured drugs as may be specified in the notification.[Chapter V-A] [Inserted vide Orissa Gazette Extraordinary No.970 dated 6.7.1999.] Special provisions relating to use of morphine
