Section 82 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
82.
No person shall, without any authorization granted to him under these Rules for the transport of manufactured drugs, transport such drugs exceeding such quantity and otherwise than in such manner as may be specified in such authorization :Provided that an approved practitioner holding a licence in Form NDPS 2 may without such authorization, transport otherwise than by rail or post manufactured drugs in quantities not exceeding those specified in condition (1) of his licence.
