Section 2 in The Orissa Dangerous Drugs Rules, 1965
2. Definitions.
- In these rules unless the context otherwise requires-(1)"Act" means the Dangerous Drugs Act, 1930 (2 of 1930);(2)"Appendix" means the appendix to these rules;(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 ;(4)"Board" means the Board of Revenue, Orissa;(5)"Civil Surgeon" means the Civil Surgeon of a district or any officer of equivalent or higher rank of the department of Health Services having control or exercising supervision over the institution in respect of which he is required to exercise any function under these rules;(6)"Collector" means the Chief Revenue Officer of a district and includes any officer specially authorised by the State Government to exercise all or any of the powers of a Collector under these rules;(7)"Commissioner" means the Excise Commissioner ;(8)"Director" means the Director of the Department of Animal Husbandry and Veterinary Services and includes a Deputy Director of that Department;(9)"Dangerous medicinal drugs" means-(a)Coca leaf;(b)Coca derivatives,(c)Medicinal hemp,(d)Opium derivatives other than prepared opium,(e)Notified drugs as defined in Clause (19) of these rules, and(f)any manufactured drug other than prepared opium ;(10)"District" means a district as defined in the Revenue Administration (Units) Act, 1963 ;(11)"Excise Officer" means an officer of the Excise Department appointed under Sub-section (2) of Section 7 of the Bihar and Orissa Excise Act, 1915;(12)"Export" means to export from Orissa to any other State in India;(13)"Form" means a form specified in the Appendix;(14)"Government" means the State Government of Orissa;(15)"Import" means to import into Orissa from any other State in India;(16)"Inspector" means an Inspector of Excise appointed under Sub-section (2) of Section 7 of the Bihar and Orissa Excise Act, 1915;(17)"Licensed Chemist" means a person who has obtained a licence under these rules for possession and for sale on prescription of any dangerous drug or any manufactured drug;(18)"Licensed Dealer" means a person who has obtained a licence under these rules for possession and for sale otherwise than on prescription of any dangerous medicinal drug or any manufactured drug;(19)"Notified Drugs" means a narcotic substance other than coca derivatives, medicinal hemp and opium derivatives which the Central Government may, by notification in the Official Gazette, made in pursuance of a recommendation under Article 10 of the Geneva Convention, declare to be a manufactured drug;(20)"Prescription" means a prescription given by an approved practitioner for the supply of any dangerous medicinal drugs or any manufactured drug in accordance with these rules ;(21)"Sub-Inspector" means a Sub-Inspector of Excise appointed under Sub-section (1) of Section 7 of the Bihar and Orissa Excise Act, 1916;(22)"Superintendent" means a Superintendent of Excise appointed under the law referred to in Clause (21);(23)"Transmission" means-(a)to import into Orissa from another State in India,(b)to export out of Orissa to any other State in India, or(c)to transport within Orissa;(24)Words and expressions used in these rules but not defined shall have the meanings as respectively assigned to them in the Act .Chapter-II Restriction on Possession
