Section 47 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
47.
(1)No licence or permit under the aforesaid provisions shall be granted beyond 31st March next following the date of the commencement of the licensee permit as the case may be :Provided that a licence in Form B-I may be granted or renewed for a period not exceeding three years at a time not beyond 31st March of the third year from the date of the commencement of the licence; if the licensee gives an undertaking to the effect that he shall abide by the provisions of the Act and the Rules, regulation and orders made thereunder and also by all the conditions of the licence which may be imposed by the State Government at the time of granting the licence or at any time during the currency of the licence.(2)No licence or permits shall be granted to a person under the age of twenty-one years.
