Section 4 in The Orissa Dangerous Drugs Rules, 1965
4. Possession by approved practitioner.
- An approved practitioner may possess dangerous medicinal drugs or, as specified in Rule 5, any manufactured drug for use in his practice but not for sale subject to the following conditions:(i)he shall maintain in Form No. D. D. 3 a correct and up-to-date record and account of the receipt and disposal of the drugs and the manner of such receipt and disposal by him, and;(ii)such record and accounts shall be made available for inspection to an Excise Officer.not below the rank of Inspector.
