Section 21 in The Orissa Dangerous Drugs Rules, 1965
21. For import, rules in exporting State to be complied with.
- Nothing in these rules shall be deemed to permit import into Orissa dangerous medicinal drugs or manufactured drug unless the rules for the time being in force relating to the export of such drugs, in the State from which is the drugs are brought and the rules relating to the conveyance in any other State through which the drugs are conveyed have been complied with.
