Section 29(3) in Bihar and Orissa Dangerous Drugs Rules, 1934
(3)to the possession and the sale otherwise than on prescription of dangerous medicinal drugs.III. The licensee shall not have in his possession at any one time:-(a)opium derivatives other than prepared opium containing in the aggregate not more than ....*..... of either morphine or diacetylmorphine or both;(b)coca derivatives containing in the aggregate not more than ....*.... of cocaine;(c)coca leaf upto ....*....(d)medicinal hemp upto ....*.... in the case of extract and ....*.... in the case of tincture;(e)any other narcotic substance declared to be a manufactured drug upto [..............] [To be fixed by Collectors according to requirements.]He shall obtain his supplies of drugs from a licensed dealer in the Province of Bihar and Orissa or from a dealer licensed under the corresponding rules for the time being in force in any other part of British India or by manufacture from drugs which he is lawfully entitled to possess subject to the provisions of Condition II of this licence. The licensee shall not receive or have in his possession drugs otherwise obtained. In the case of imports of manufactured drugs other than prepared opium from any part of British India outside the province of Bihar and Orissa, the licensee shall first apply to the Collector stating the name and address of the firm from which he wishes to purchase the drugs, the description of the drugs with their bulk weight and drug contents and obtain in import, authorization before he indents for the drugs. If the Collector is satisfied that the drugs are required solely for medicinal purposes and that the licensee is authorized to possess the quantity of the drugs required he will grant an Import authorization.IV. The transmission of dangerous medicinal drugs by inland post by the licensee for medicinal purposes is permitted subject to the following conditions:-
