Section 16 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
16.
A person may convey or cause to be conveyed narcotic drugs through Bihar in transit between any two parts of India other than Bihar provided that-(1)He has obtained a pass covering the consignment from the officer authorised by the Rules inforce in the place of destination to issue passes for the import of narcotic drugs;(2)He sends the consignment in packages securely packed and sealed and does not open any such package during transit except on requisition from the Collector of the district or under order under Section 92 of the Code of Criminal Procedure, 1973;(3)If the consignment is conveyed through any district or districts in Bihar otherwise than as luggage with guard by rail or by insured post he gives intimation thereof to the Collector of each such district before the consignment enters that district.
