Section 5(1) in The Orissa Dangerous Drugs Rules, 1965
(1)An approved practitioner may possess for his own practice but not for sale any manufactured drug not exceeding the quantity specified below :(a)opium derivatives other than prepared opium containing in aggregate not more than 7.8 grams of either morphine or diacetyl/morphine or both;(b)coca derivatives containing not more than 3.9 grams of cocaine in the aggregate;(c)medicinal hemp up to 3.5 grams in the case of extract and 450 grams in the case of tincture; and(d)any other narcotic substance declared to be manufactured drug under Sub-clause (ii) of Clause (g) of Section 2 of the Act, up to such quantity as may be fixed by the Commissioner :Provided that such drugs shall be used only by direct administration in injection, surgical operation or other emergent cases by or in presence of an approved practitioner :Provided further that the.Collector may by special order authorise any such practitioner to possess for the purpose aforesaid any of the said drugs in a larger quantity.
