Section 33 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
33. Sale to State Governments or manufacturing chemists.
- [(1) The sale of opium to the State Governments or manufacturing chemists or the person or entity who has been granted licence under sub-rule (2-A) of rule 36, as the case may be, shall be only from the Government Opium Factories, located at Neemuch and Ghazipur.(2)The sale of opium from the Government Opium Factory at Neemuch and Ghazipur to manufacturing chemists or the person or entity who has been granted licence under sub-rule (2-A) of rule 36, as the case may be, shall be only under a permit granted by or under the orders of the State Government within whose jurisdiction the chemist or the person or entity resides or has his place of business in the forms prescribed by that Government.] [ Substituted by G.S.R. 95(E), dated 4.2.2004 (w.e.f. 4.2.2004).](3)The permit referred to in sub-rule (2) shall be issued, in quadruplicate and,-(a)the quadruplicate copy shall be retained by the issuing authority and the remaining copies forwarded to the [Government Opium Factories, at Neemuch and Ghazipur] [Substituted by G.S.R. 95(E), dated 4.2.2004 (w.e.f. 4.2.2004).];(b)the said factory shall retain the duplicate copy for record, send the original copy with the consignment of opium and return the triplicate copy to the issuing authority after endorsing thereon the quantity actually supplied and the date of despatch.
