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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(3) in Bihar and Orissa Dangerous Drugs Rules, 1934

(3)if the consignment is conveyed through any district or districts in Bihar and Orissa otherwise than as luggage with guard by rail or by insured post, he gives intimation thereof to the Collector of each district before the consignment enters that district.