Section 16 in The Orissa Dangerous Drugs Rules, 1965
16. Import and transport by approved practitioner in charge of a hospital or dispensary.
- An approved practitioner in charge of a hospital or dispensary authorised in this behalf by the Collector by an order under Rule 37 may subject to Rules 11 and 12 import into and transport in Orissa dangerous medicinal drugs or any manufactured drug other than prepared opium for use in the hospital or dispensary, on an indent countersigned by-(i)the Civil Surgeon; or(ii)the Chief Medical Officer of the railway administration concerned for the hospital or dispensary maintained by any railway; or(iii)the Director, if the person importing in charge of a veterinary hospital or dispensary.
