Section 50 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
50.
Ganja shall not be sold at any place except at a depot established under Rule 48 :Provided that a person holding a licence in Form B-I or B-I or B-II-A may sell medicines containing ganja to the extent and subject to the conditions laid down in his licence :Provided further that one Excise Officer not below the rank of S.I. shall be competent to sell ganja to persons holding licence in Form B-III or to the authorised persons.
