Section 100H(2) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(2)Any manufacturer/supplier shall send morphine to the recognised medical institution on the basis of an order for purchase received in Form M-4 alongwith the recognition granted by the Drugs Controller and the approved estimates communicated by the Drugs Controller. The manufacturer/supplier shall despatch the morphine consignment alongwith a consignment note in quintruplicate in Form M-5 and the copies of the consignment note shall be sent by the manufacturer/supplier to the Drugs Controller of the States in which the manufacturer/and the recognised medical institution are located and the Narcotics Commissioner of India. He shall also keep a copy of the consignment note.
