Section 100C(2) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(2)If it comes to the notice of the Drugs Controller that morphine obtained by recognised medical institution was supplied for non-medical use or that any of the rules under this Chapter is not complied with for reasons to be recorded in writing, the Drugs Controller may revoke the recognition accorded under Sub-rule (1).
