Section 23 in Executive Instructions Relating to Opium
23. Communication of details of opium-smuggling cases to Inspector-General of Police and Excise Commissioner-Co-operation between Officers of Police and Excise Departments.
- Full details regarding all opium-smuggling cases which may have been instituted during the previous month and the result of such cases, if disposed of, should be communicated by the Deputy Commissioner in the first week of each month to the Inspector-General of Police, a copy of this report being foreworded to the Excise Commissioner, in Form No. 6 of Schedule XXXII (1-Opium). All important opium-smuggling cases in which the quantity of opium seized exceeds 40 lbs. or 20 seers and all cases relating to the illicit cultivation of the poppy should, however, be reported to the Excise Commissioner as soon after their occurrence as possible. It is the desire of the Governor of Assam that there should be cordial co-operation between the officers of the Police and Excise Departments, in the prevention and detection and of cases against the opium laws.
