Section 23 in The Orissa Dangerous Drugs Rules, 1965
23. Countersignature of Collector required on authorisation granted outside Orissa.
- When an authorisation has been granted, under these rules or under rules for the time being in force in any part of India outside Orissa, to any person to import dangerous medicinal drugs or any manufactured drug from Orissa into such part of India or to transport such drugs from one district to another district in Orissa, such person shall present such authorisation to the Collector of the district from which such drugs are to be imported or transported, as the case may be, who shall countersign such authorisation after recording therein the period for which the said authorisation is to remain in force and the route by which the person (if any) in whose charge the consignment is to be transmitted as well as the number and description of the packages to be transmitted.
