Section 89 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
89.
Notwithstanding anything contained in these Rules, the holder of a licence in Form NDPS 1 shall, whenever required to do so, sell any manufactured drugs to any Government Officer who is duly authorised by the State Government in this behalf to possess such drugs on behalf of Government under the first proviso to Clause (a) of Sub-section (1) of Section 10 of the Act, provided that a receipt is obtained by the holder of the licence from such officer for the same and keep on his record.
