Section 99 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
99.
All preparations containing more than 0.2 per cent of morphine or 0.1 per cent of cocain and any preparations which the Central Government may by notification in the Gazette of India made in pursuance of a finding under Article 8 of the Geneva Convention declare not to be a manufactured drugs, may be imported, exported, transported, possessed or sold without any restriction.
