Section 100D in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
100D.
(1)Every recognised medical institution shall designate one of more qualified medical practitioner who may prescribe morphine for medical purposes, when more than one qualified medical practitioner have been designated, one of them shall be designated to remain in over-all charge.(2)the designated medical practitioner or the over-all in charge, as the case may be, shall.(i)ensure the adequate stock of morphine for needy patients;(ii)maintain adequate security over stock of morphine;(iii)maintain a record of all receipts and disbursements of morphine in Form M-2; and(iv)keep ready for estimates and other relevant information regarding morphine required to be sent by the recognised medical institution under this Chapter.
