Section 100H(3) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(3)On receipt of the consignment referred to in Sub-rule (2), the recognised medical institution shall enter the quantity received with date in all the copies of the consignment note, retain the original consignment note, send the duplicate to the supplier, triplicate to the Drugs Controller, the quadruplicate to the Drugs Controller of the State (in cases in which the consignment originated outside the State) in which the supplier is located and the quintruplicate to the Narcotic Commissioner of India.
