Section 7 in The Orissa Dangerous Drugs Rules, 1965
7. Possession by a person authorised.
- A person authorised in this behalf by the Commissioner under Rule 34 or by the Collector by an order in Form No. D. D. 5 made under the said rule may possess dangerous medicinal drugs or any manufactured drug other than prepared opium in such quantity and in such manner as may be specified in that authorisation or order.
