Section 18 in The Orissa Dangerous Drugs Rules, 1965
18. Export by a licensed dealer.
- A licensed dealer may export any manufactured drug other than prepared opium to any part of India outside Orissa, subject to the conditions of his licence and to the terms of an import authorisation granted under Rule 35 or under any rules for the time being in force in such part of India and countersigned by the Collector as required by Rule 23.
