Section 4(2) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(2)An application for a permit for the possession of poppy straws shall contain the following particular, that is to say :(i)the name and address of the applicant;(ii)the correct address of the place where poppy straws will be kept or used,(iii)the quantity of poppy straws required for use during one month;(iv)the period for which the permit is required;(v)the details of the uses or use for which the poppy straws are required;(vi)the quantity of poppy straw required to be possessed at any one time.
