Section 17 in The Orissa Dangerous Drugs Rules, 1965
17. Import and transport by a licensed chemist or licensed dealer.
- A licensed chemist or licensed dealer may, subject to Rules 11 and 12, transmit dangerous medicinal drugs for bona fide medicinal purposes under a pass in the prescribed form obtained from the Collector of district into which drugs are imported or transported ;Provided that such a pass shall not be granted for the transmission of any such drugs in a quantity exceeding the quantity of such drug which such chemist or dealer may possess in his licensed premises in accordance with his licence.
