Section 33 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
33. Miscellaneous.
- No railway administration shall-(a)receive or convey opium or medicine containing opium which is not covered and accompanied by transport pass from an officer only empowered in this behalf, or(b)convey opium or medicine containing opium otherwise that-(i)direct and in custody of a railway official up to the station at which the opium or medicine containing opium should leave the railway, and(ii)according to the route prescribed in such pass.
