Section 75(1) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(1)No approved practitioner shall import inter-State, export interstate or transport opium derivatives, medicinal hemp and L-methyl-i-phenyi-piperine-4-carboxilic acid ethyl exter (in the form of the hydrochloride, known under the name of Donaltin Demerol, Pethidine, Isonizecain, etc., and its salts except in such quantities as he may lawfully possess under Sub-rule (1) of Rule 68.
