Section 52 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
52.
(1)Any person, holding a licence in Form B-I or B-II or B-II-A desiring to import inter-State medicines containing ganja from any other State in India, shall make an application to the Collector or authorised officer in that behalf.(2)On receipt of an application under Sub-rule (1) the Collector or authorised officer, shall make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the pass applied for he may grant the applicant a pass applied in Form-I.
