Section 34(1) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
(1)The bulk of consignment of opium or medicine containing opium in transit in the course of importation or exportation shall not be broken, and any Revenue Officer, not below the rank of Revenue Inspector or an Officer of the Drugs Control Administration, not below the rank of Inspector, or any Inspector or Sub-Inspector of Excise of any Head Constable in the Police Force may at any time examine such consignment.
