Section 28 in Bihar and Orissa Dangerous Drugs Rules, 1934
28. Exemptions.
- All preparations containing not more than 0.2 percent of morphine or 0.1 per cent of cocaine and any preparation which the Governor-General-in-Council may by notification in the Gazetted of India made in pursuance of a finding under Article 8 of the Geneva Convention declare not to be a dangerous medicinal drug may be imported, exported, transported, possessed and sold without restriction.
