Section 96 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
96.
When any manufactured drugs is to be transported, the person intending to transport the same shall first obtain a transport authorisation in Form NDPS-6, from the Licensing Authority or such other officer as may be authorised by the Drugs Controller in this behalf at the place to which the drug is to be transported and present it to the Licensing Authority or such other officer as may be authorised by the Drugs Controller in this behalf at the place from which the drug is to be transported, who shall complete the authorisation and allow the removal of the drug, provided that the quantity of the drug does not exceed the quantity which such person may lawfully possess.
