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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(4) in Assam Opium Rules

(4)On expiry of licence or permit. - Any person who has been a licensed vendor, a licensed druggist or a permit-holder in these areas may, with the sanction of the Deputy Commissioner, possess for a period not exceeding 4 days from the date of expiration of his licence or permit, any quantity of Excise opium, of which at the time of the expiry of his licence or permit he is in lawful possession in accordance with the conditions of such licence or permit and the provisions of these rules.