Section 32 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
32.
(1)Where opium or medicine containing opium is transported from one district to another, the transporter not being railway administration shall, on arrival of the packages of opium or medicine containing opium at their destination present them together with the pass covering such transport for examination to the Collector or authorised officer.(2)If after examination of the packages, the Collector or the authorised officer under Sub-rule (1) is satisfied that the package have not been tampered with in transit, and that number of packages and their weight correspond with the number of packages and their weight specified in the pass, the packages together with the pass will be handed over to the transporter. If the Collector or authorised officer is not so satisfied, the packages shall be detained and dealt with according to the orders of the Commissioner of Excise.
