Section 77 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
77.
(1)No person unless he is authorised in this behalf by the Licensing Authority by an order made under Sub-rule (1) of Rule 91 shall import interstate or transport opium derivatives or medicinal hemp and not exceeding such quantity and otherwise than in such manner as may be specified in such order, on an indent countersigned by the Chief Medical Officer, Civil Surgeon or the Superintendent of the Government Veterinary Institute.(2)No person, unless he is authorised in this behalf by the Licensing Authority by an order made under Sub-rule (2) of Rule 91, shall transport manufactured drugs for educational or scientific purposes and not exceeding such quantities and otherwise than in such manner as may be specified in such order.
