Section 49 in The Orissa Dangerous Drugs Rules, 1965
49. Drugs not to be treated as dangerous medicinal drugs.
- All preparations containing not more than 0.2 per cent of morphine or 0.1 per cent of cocaine and any preparation which the Central Government may by notification in the Official Gazette made in pursuance of a finding under Article 8 of the Geneva Convention declare not to be a dangerous medicinal drug or a manufactured drug may be imported, transported, possessed and sold without restriction.
