[Cites 0, Cited by 0]
[Entire Act]
State of Odisha - Section
Section 3 in The Orissa Dangerous Drugs Rules, 1965
3. Possession by any person.
- Any person may possess such quantity of dangerous medicinal drugs or any manufactured drug other than prepared opium as has been at one time dispensed and sold to him for his own use in accordance with the provisions of these rules or of corresponding rules for the time being in force in any part of India outside Orissa, subject to the maximum quantities noted below in the case of coca leaves and coca derivatives :| Sl. No. | Description of dangerous drugs(1) | Quantity for veterinaty practice(2) | Quantity for other cases(3) |
| (a) | Coca leaves | 114 grams | 57 grams |
| (b) | Crude cocaine | 325 milligrams | 650 milligrams except when certified in the same presumptionto be required for purely surgical use or external application |
| (c) | Ecgonine or all drugs synthetic or otherwise a likephysiological effect to cocaine | 325 milligrams | 325 milligrams except when certified in the same prescriptionto be required for purely surgical use or external application |
| (d) | Cocaine | 325 milligrams | Ditto |
| (e) | Preparations containing more than 0.1 % of cocaine | The quantity of cocaine contained in the preparation shouldnot exceed 650 milligrams | Such quantity as shall be applicable to the class mentionedabove to which the prescription belongs. |