Section 27 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
27.
Subject to the provisions of Rule 25, no opium for the purposes of sale at a depot established under Rule 24 shall be imported by railway or by insured Postal Parcel :Provided that a person holding licence in Form OP I or OP II or OP II-A may, under a pass granted under Rule 28, import inter-State medicines containing opium from any other State in India.
