Section 34(2) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(2)If, after such examination, the officer is satisfied that the package have not been opened or tampered with in transit, and that the number of packages and their weight correspond with the number of packages and their weight specified in the Pass, the consignment shall be allowed to proceed. If the said officer is not so satisfied the consignment shall be detained and dealt with according to the orders of the Commissioner of Excise.
