Section 93(1) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(1)The Licensing Authority or any other officer empowered in this behalf by the Controller of Drugs may grant a dealer's licence in Form NDPS-1 or a chemist's licence in Form NDPS-2, to any person who in the opinion of the licensing Authority or such officer, as the case may be, is not like to abuse such grant, and may fix the quantity of the drugs to be possessed under such licences.
