Section 26 in The Orissa Dangerous Drugs Rules, 1965
26. Who to grant licences and fee for licence.
(1)The Collector may grant to any person a dealer's licence in Form No. D. D. 1 permitting him to sell dangerous medicinal drugs or any manufactured drug other than prepared opium otherwise than on prescription subject to the conditions specified in Rules 27 and 28.(2)The Collector may grant to any person a chemist's licence in Form No. D.D. 2 permitting him, to sell dangerous medicinal drugs or any manufactured drug on prescription subject to the condition specified in Rule 29.(3)Fee for licence-An annual fee of rupee one shall be charged for the grant of any licence to a dealer or chemist or of any order in Form No. D.D. 5 to an approved practitioner other than that in charge of a hospital or dispensary owned by the Government.
