Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 35 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

35.

In the case of preparations and admixtures containing opium (which are manufactured drugs under the Act), the bottles, phials, packages or other containers of such preparations and admixtures or the labels affixed to them shall plainly exhibits-
(a)the actual quantity of opium present in each such bottle, phial, package or container, or
(b)sufficient particulars thereof admit of the ready calculation of such quantity.