Section 2 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
2.
In these Rules, unless there is anything repugnant in the subject or context-(a)"Act" means the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985);(b)"Authorised officer" means an officer duly authorised by the State Government for the purpose of these Rules;(c)"Chemical Examiner" means the Chemical Examiner appointed by the State Government;(d)"Collector" means the chief officer in the charge of the Revenue Administration of a district for the time being appointed by the State Government to exercise all or any of the powers and to perform all or any of the duties or functions of the Collector under these Rules;(e)"Drugs Controller" means the Drugs Controller of Orissa;(f)"Commissioner of Excise" means an officer appointed as such under Sub-section (2) of Section 7 of the Bihar and Orissa Excise Act, 1915 (2 of 1915);(g)"Form" means a form appended to these Rules:(h)"Government" means the Government of Orissa;(i)"Inspector" means an Inspector of Excise;(j)"Licence" means a licence granted under these Rules;(k)"Licensing Authority" means an officer of the Drug Administration of Orissa State, not below the rank of an Inspector authorised or designated as such by the State Government by an order in the Official Gazette;(l)"Licensed Chemist" means a person who has obtained a licence under rules for the possession and sale or dispensing any prescription of manufactured drugs and any preparation containing any manufactured drugs,(m)"Licensed dealer in manufactured drugs" means a person who has obtained a licence under these Rules for the manufacture, possession and sale of any preparation containing any manufactured drug from material which the maker is lawfully entitled to possess;(n)"Medical Board" means a Board constituted under these Rules;(o)"Medical Practitioner" means a person-(i)holding a qualification granted by an authority specified in the schedule to the Indian Medical Council Act, 1956 (102 of 1956); or(ii)registered or eligible for registration in a medical register of a State meant for the registration of persons practising the modem scientific system of medicine; or(iii)registered in a medical register of a State, who although not falling within Sub-clause (i) or Sub-clause (ii) is declared by a general or special order made by the State Government in this behalf as a person practising the, modem scientific system of medicine for the purpose of the Act; or(iv)registered or eligible of registration in the register of dentists for a State; or(v)who is engaged in the practice of veterinary medicine and who possesses qualifications approved by the State Government, and(vi)who immediately before the commencement of these Rules, was holding a licence in Form DD2 under the Orissa Dangerous Drugs Rules, 1965;(p)"Pass" means a pass granted under these Rules;(q)"Permit" means a permit granted under these Rules;(r)"Chief Excise Authority" means the Excise Commissioner or such other Officer of the concerned State under whose control and superintendence, the Excise administration of that State runs.Chapter-I Poppy Straws
