Section 100F in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
100F.
The Drugs Controller after receiving the annual requirement of mophine from different recognised medical institutions in Form M-3 shall consider the same and if necessary call for further clarifications. A reply on approved estimate or non-approved estimate shall be sent before the 21st of December of the same year. A copy of the communication shall be sent each to the supplier whose name has been given in the estimate, if the supplier is located in another State, the Drugs Controller General of India and the Narcotics Commissioner of India.
