Section 68(1) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(1)No approved practitioner shall, for the purpose of sale possess any quantity manufactured drugs or any preparation containing any manufactured drugs ;Provided that such practitioner may, for use in his practice, possess-(a)opium derivates containing in the aggregate not more than 8 grams of either morphine or discetyl morphine or both;(b)medicinal hemp not exceeding 30 grams of extract or 110 grams of tincture or both; and(c)1-methyl-4-Phenyi-piperidine-4-carboxilic acid ethyl ester (in the form of hydrochloride, known under the names of Dolantin, Demoral, Pethidine, Isonipacaine, etc.) and its salts not exceeding 12 grams :Provided further that the Licensing Authority may, by special order, authorised any such practitioner to possess as aforesaid any larger quantity of the said drugs.
