Section 100D(2) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(2)the designated medical practitioner or the over-all in charge, as the case may be, shall.(i)ensure the adequate stock of morphine for needy patients;(ii)maintain adequate security over stock of morphine;(iii)maintain a record of all receipts and disbursements of morphine in Form M-2; and(iv)keep ready for estimates and other relevant information regarding morphine required to be sent by the recognised medical institution under this Chapter.
