30. Prohibition of transmission of hemp drugs by post except under certain conditions.
- Transmission of hemp drugs, extract and tincture of hemp (Cannabisindica) or medicinal preparations containing hemp drug by post into, within or out of Orissa is prohibited except on the following conditions:(i)in making such transmission, only the parcel post shall be used and the parcels shall be insured.(ii)the transmission shall be covered by a permit which shall, in the case of transmission to a district in Orissa, be issued by the Collector or Superintendent of the district to which the consignment is to be sent and in all other cases by the proper authorities in the State to which the parcel is addressed;(iii)the parcel shall be accompanied by a declaration stating the names of the consignee and the consignor, the contents of the parcel in detail, the number and date of licence or permit, if any, held by the consignee and such other particulars as may be required from time to time by the Commissioner.(iv)persons licensed to possess and sell hemp drugs and preparations thereof and chemists and druggists permitted under rule to import medicinal preparations containing hemp drugs shall show distinctly in their account books the quantity of drugs received by them from time to time and post the names of the consignor; and(v)provision of the Medicinal and Toilet Preparation (Excise Duties) Act, 1955 (Act 16 of 1955) and the rules made thereunder shall be complied with prior to the transmission.Chapter-III Sale of IntoxicantsPart - I Duration and number of licences, principles for grant of licence and location of shop
