Section 38 in The Orissa Dangerous Drugs Rules, 1965
38. Grant of pass for transport.
(1)The Collector may grant to any licensed dealer or any licensed chemist a pass in Form No. D.D. 4 appended to these rules for the transport of any manufactured drug other than prepared opium not exceeding the quantity which such dealer or chemist may lawfully possess :Provided that a licensed dealer selling dangerous medicinal drugs or any manufactured drug to another licensed dealer or licensed chemist may grant a pass in the said form for the transport to the buyer of such drugs.(2)When granting a pass under Sub-rule (1) the Collector shall give intimation of such pass in Form No. D. D. 4 appended to these rules to the Collector of the district to which the transport is to be made and shall keep in his office a copy of the pass granted.(3)When such a pass is issued under the proviso to Sub-rule (1) by a licensed dealer he shall give intimation thereof to the Collector of the district from and to which the transport is to be made and shall keep with him a copy of the pass so issued.Chapter-VIII Cancellation, Suspension or Surrender of Licence
