Section 2(3) in The Orissa Dangerous Drugs Rules, 1965
(3)"Approved Practitioner" means-(a)any person registered as a medical practitioner or as a dentist under any law for such registration for the time being in force in any part of India, or(b)any person possessed of qualifications which render him eligible for registration as a medical practitioner or as a dentist, as the case may be, under any law for the time being in force in any part of India, and approved by the Collector for the purpose of these rules or of corresponding rules for the time being in force in any part of India, or(c)any person practising veterinary medicine and surgery, who has obtained the diploma of a recognised veterinary institution, or(d)any other person engaged in medical, dental or veterinary practice and approved by the Commissioner for the purpose of these rules or corresponding rules for the time being in force in any part of India :Provided that the Commissioner may declare any "approved practitioner" to be deprived of his privilege under these rules, by reason of unprofessional conduct in respect of the transmission, use or prescription of dangerous medicinal drugs or by reason of his being convicted under the Act, or the Bihar and Orissa Excise Act, 1915, or the Opium Act, 1878 or the Orissa Opium Smoking Act, 1947, or for any non-bailable offence against any other law ;
