Section 21 in Rules under the United Provinces Excise Act, 1910
21. Opium.
- Opium as defined in Section 3 of the [Opium Act, 1878 (Act I of 1878)] [The Opium Act, 1878 now repealed by the N.D.P.S. Act, 1985.].Primarily, opium is the spontaneously coagulated juice obtained from the capsules (poppy-heads) of the poppy plant. The principal alkaloid of opium is morphia or morphine. Opium varies considerably in form and in toxic strength according to the processes to which it is subjected and the uses for which it is intended.
