Section 12 in The Orissa Dangerous Drugs Rules, 1965
12. Conditions and the prescribed form of pass for transmission.
(1)Every person transmitting dangerous medicinal drugs or any manufactured drug shall comply with such general or special directions as may be given by the Commissioner.(2)Every person transmitting dangerous medicinal drugs or any manufactured drug shall comply, with such general or special directions as may be specified in the pass under which the transmission may be effected.(3)Every pass referred to Sub-rule (2) shall be in Form No. D.D. 4 granted by the Collector of the district from or into which the transmission is made.
