Section 29(1) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(1)Any person desiring to export inter-State medicine containing opium shall make an application for a pass to the Collector or authorised officer in that behalf, and shall alongwith the application forward an import pass or a no-objection certificate from the Chief Excise authority of the place to which such medicine is to be exported.
