Section 26 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
26.
Opium shall not be sold at any place except at a depot established under Rule 24 :Provided that a person holding licence in Form OP I or OP II or OP II-A may sell medicines containing opium to the extent and subject to the conditions laid down in his licence :Provided further that Excise Officer not below the rank of Sub-Inspector shall be competent to sell opium to person holding licence in Form OP III or to authorised persons.
