Section 50 in The Orissa Dangerous Drugs Rules, 1965
50. Quantity of other drugs exempted.
- The provisions of these rules shall not apply to the import, export, transport, possession or sale of the manufactured drugs specified below unless the quantity involved in any transaction or possessed at any one time exceeds 450 grams, namely ;(a)Methy morphine, commonly known as codeine;(b)Ethylmorphine, commonly known as dionin;(c)Respective salts of the substances mentioned in Clauses (a) and (b);(d)Preparations containing any of the substances mentioned in Clause (a), Clause (b) and Clause (c) ;(e)Liquid compounds consisting of not more than ten per cent of any one or more of the substances mentioned in Clauses (a), (b) and (c) in any inert fluid; and(f)Dry preparations or pharmacopoeal or proprietary preparations in the form of pills, tablets, granules or powders containing not more than 0.1 gram of any one of the substances mentioned in Clauses (a), (b) and (c) in any one pill or tablet or one dose of granule or powder.
