Section 38(1) in The Orissa Dangerous Drugs Rules, 1965
(1)The Collector may grant to any licensed dealer or any licensed chemist a pass in Form No. D.D. 4 appended to these rules for the transport of any manufactured drug other than prepared opium not exceeding the quantity which such dealer or chemist may lawfully possess :Provided that a licensed dealer selling dangerous medicinal drugs or any manufactured drug to another licensed dealer or licensed chemist may grant a pass in the said form for the transport to the buyer of such drugs.
