Section 37 in The Orissa Dangerous Drugs Rules, 1965
37. Order authorising an approved practitioner in charge of a hospital or dispensary.
- The Collector may with the sanction of the Commissioner, by general or special order in Form No. D. D. 5 authorise any approved practitioner in charge of a hospital or dispensary to possess, import and transport dangerous medicinal drugs or any manufactured drug other than prepared opium in such quantity and in such manner as may be specified in such order.
