Section 11 in The Orissa Dangerous Drugs Rules, 1965
11. Restrictions on transmission by post.
(1)No dangerous medicinal drugs or manufactured drugs shall be transmitted by post except as provided in Sub-rule (2).(2)A person authorised under these rules to transmit dangerous medicinal drugs or any manufactured drug may transmit or cause to be transmitted the aforesaid drugs by post, subject to the following conditions, namely :(a)he has obtained a pass-(i)when the drugs are to be imported or transported to any district in Orissa, from the Collector of that district, and(ii)in all other cases, from the officer authorised by the rules in force in the State to which the drugs are to be exported ;(b)he uses only the insured parcel post;(c)he furnishes with the parcel a declaration stating the names of the consignor and consignee, the numbers and dates of licences held by them, the contents of the parcel in detail, the number and the date of the permit covering the transmission and such other particulars as may be prescribed from time to time by the Commissioner; and(d)he mentions distinctly in his account books the name of the consignee and the consignor and the quantity of drugs transmitted by post from time to time.
