Section 68(2) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(2)No approved practitioner shall, for the purpose of sale, possess any quantity of coca derivatives :Provided that such practitioner may under a special-permit granted in this behalf by the Licensing Authority in Form NDPS-3 hereto annexed, possess for use in his practice cocas derivatives containing not more than 4 grams of cocaine in the aggregate:Provided further that the Licensing Authority may authorise any such practitioner to possess as aforesaid a larger quantity of coca derivatives containing not more than 8 grams of cocaine.
