Section 100C in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
100C.
(1)Every medical institution which intends recognisation for the purpose of this Chapter shall apply in Form M-1 to the Drugs Controller, appointed by the Government, who shall convey his decision within three months of the receipt of the application after considering all relevant matters as deemed appropriate.(2)If it comes to the notice of the Drugs Controller that morphine obtained by recognised medical institution was supplied for non-medical use or that any of the rules under this Chapter is not complied with for reasons to be recorded in writing, the Drugs Controller may revoke the recognition accorded under Sub-rule (1).
