Section 67 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
67. Possession.
- No person shall possess any manufactured drugs except in such quantity as has been at one time dispensed or sold for his use in accordance with the provisions of Rule 60 or Rule 88 of these Rules or of corresponding rules for the time being in force in any part of India, the import inter-State or export inter-State of manufactured drugs save as has been permitted under the rules.
