Section 1(i) in The Authority of Orissa State Government under Dangerous Drugs Act, 1930
(i)under Sub-section (1) of Section 22 of the Dangerous Drugs Act, 1930 (2 of 1930) (hereinafter referred to as "the said Act") all the Additional District Magistrates appointed under Sub-section (2) of Section 10 of the Code of Criminal Procedure, 1898 (5 of 1898) and the Superintendents of Excise to exercise the powers under the said sub-section ;
