Section 2(6) in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
(6)"State Insurance dispensary" means a dispensary established in a separate building or any part of an existing dispensary, hospital or any other building set apart on the exclusive use of insured person is either during all hours or during certain specified hours; provided that in the latter case drugs are maintained and dispensed separately in accordance with these rules;
