Section 100H in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
100H.
(1)The recognised medical institution shall place orders for purchase to a manufacturer/supplier in Form M-4 alongwith a photocopy of the communication of the Drugs Controller under Rule 100-C in which the institution was recognised for the purposes of this chapter and a copy of the communication of the Drugs Controller under Rule 100-F in which the approved estimate were conveyed. A copy of the order for purchase shall also be sent to the Drugs Controller and the Narcotics Commissioner of India.(2)Any manufacturer/supplier shall send morphine to the recognised medical institution on the basis of an order for purchase received in Form M-4 alongwith the recognition granted by the Drugs Controller and the approved estimates communicated by the Drugs Controller. The manufacturer/supplier shall despatch the morphine consignment alongwith a consignment note in quintruplicate in Form M-5 and the copies of the consignment note shall be sent by the manufacturer/supplier to the Drugs Controller of the States in which the manufacturer/and the recognised medical institution are located and the Narcotics Commissioner of India. He shall also keep a copy of the consignment note.(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.
