Section 28 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
28.
(1)Any person holding a licence in Form OP I or OP II or OP II-A desiring to import inter-State medicines containing opium from any other State in India shall make an application to the Collector or authorised officer in that behalf.(2)On receipt of an application under Sub-rule (1), the Collector or authorised officer shad make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the pass applied for, he may grant applicant a pass in Form A.
