Section 15 in Bihar and Orissa Dangerous Drugs Rules, 1934
15.
A person may convey or cause to be conveyed dangerous medicinal drugs through Bihar and Orissa in transit between any two parts of India other than Bihar and Orissa, provided that-(1)he has obtained a pass covering the consignment-(a)from the Commissioner of Excise, in cases in which the destination is any of the Orissa (Feudatory) States,(b)in other cases, from the officer authorised by the Rules in force in the place of destination to issue passes for the import of dangerous medicinal drugs;(2)he sends the consignment in packages securely packed and sealed and does not open any such package during transit except on requisition from the Collector of the district or under orders under Section 95 of the Code of Criminal Procedure, 1898;(3)if the consignment is conveyed through any district or districts in Bihar and Orissa otherwise than as luggage with guard by rail or by insured post, he gives intimation thereof to the Collector of each district before the consignment enters that district.
