Section 27 in Executive Instructions Relating to Opium
27. Furnishing copy of report of opium cases to Opium Agent, Ghazipur.
- When persons convicted of opium-smuggling are believed or professed to have come from any of the districts of the United Provinces a copy of the final report in the prescribed form is to be forwarded to the Opium Agent, Ghazipur, for his information, together with copies of the accused's statements and of such part of the evidence as may be likely to throw light upon the question of the identity of the prisoners,or of the source from which the illicit supply was obtained. At the same time, the officer-in-charge of the jail in which the convicted persons are confined should invariably be requested by the Deputy Commissioner to cause their transfer to jails of the districts to which they belong in order that they may be inspected and examined by the officers of the Opium Department.
