Section 68 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
68.
(1)No approved practitioner shall, for the purpose of sale possess any quantity manufactured drugs or any preparation containing any manufactured drugs ;Provided that such practitioner may, for use in his practice, possess-(a)opium derivates containing in the aggregate not more than 8 grams of either morphine or discetyl morphine or both;(b)medicinal hemp not exceeding 30 grams of extract or 110 grams of tincture or both; and(c)1-methyl-4-Phenyi-piperidine-4-carboxilic acid ethyl ester (in the form of hydrochloride, known under the names of Dolantin, Demoral, Pethidine, Isonipacaine, etc.) and its salts not exceeding 12 grams :Provided further that the Licensing Authority may, by special order, authorised any such practitioner to possess as aforesaid any larger quantity of the said drugs.(2)No approved practitioner shall, for the purpose of sale, possess any quantity of coca derivatives :Provided that such practitioner may under a special-permit granted in this behalf by the Licensing Authority in Form NDPS-3 hereto annexed, possess for use in his practice cocas derivatives containing not more than 4 grams of cocaine in the aggregate:Provided further that the Licensing Authority may authorise any such practitioner to possess as aforesaid a larger quantity of coca derivatives containing not more than 8 grams of cocaine.(3)The expression "use in his practice" in Sub-rules (1) and (2) means only actual direct administration of the drug in injections surgical operations or other emergent cases by or in the presence of an approved practitioner. All other issues of the drug by an approved practitioner shall be deemed to be sales, except in the case of issue free of charge from specially, recognised charitable medical institutions.
