Section 98 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
98.
In the case of preparation and admixtures containing manufactured drugs, the limit wherever, specified shall be with reference to the manufactured drug contents, respectively, and not with reference to the quantity or bulk of the preparation and the bottles, phials, packages or other containers of these preparations and label affixed to them shall plainly exhibit the actual quantity of the manufactured drugs present in such container of sufficient particulars to admit of the ready calculations of such quantity.
