Section 15(1) in Bihar and Orissa Dangerous Drugs Rules, 1934
(1)he has obtained a pass covering the consignment-(a)from the Commissioner of Excise, in cases in which the destination is any of the Orissa (Feudatory) States,(b)in other cases, from the officer authorised by the Rules in force in the place of destination to issue passes for the import of dangerous medicinal drugs;
