Section 28 in The Orissa Dangerous Drugs Rules, 1965
28. Licensed dealer to maintain accounts and make containers.
(1)Every licensed dealer shall maintain a correct and up-to-date account in Form No. D. D. 3, as required by Rule 32 of the sale of any such drugs and shall plainly mark-(a)every package or bottle containing ecgonine, cocaine, morphine, diacety/morphine, medicinal hemp and medicinal opium or their respective salts with the amount of the drug in such package or bottle;(b)every package or bottle containing any extract, preparation or admixture of any of the aforesaid drugs or any manufactured drugs-(i)in the case of powder, solution or ointment with the total amount thereof in the package or bottle and the percentage of the drug in the powder, solution or ointment, and(ii)in the case of tablets or similar articles containing any of the aforesaid drugs, with the quantity of the drug contained in such tablets or articles and the number of such tablets or articles.(2)Every package or bottle containing manufactured drugs shall be marked with the percentages or proportion or amount of opium, cannabis indica, morphine, diacety/morphine or cocaine contained in the drugs.
