Section 13 in Executive Instructions Relating to Opium
13. Certificate of examining officer.
- An officer examining an opium chest under the preceding rule will certify to the condition of its outer coverings, and its gross weight, as ascertained by weighment, will be recorded under his signature. Should the covering to the chest appear not to be intact and bear the appearance of having been tampered with, or should the gross weight ascertained by actual weighment differ materially from that given in the invoice, the certifying officer shall at one cause the chest to be opened and examined, and he will incur personal responsibility if he passes a doubtful case. If any deficiency or substitution or adultered cakes is discovered, enquiry must immediately be made and the fact must at the same time be reported to the authority by whom the opium was supplied, as well as to the Excise Commissioner. If the coverings are passed as intact and the gross weight is found to agree with the weight given in the invoice, a receipt in the prescribed form should be submitted without delay to the authority by whom the opium was supplied, intimation of the receipt of the opium being sent at the same time to the Excise Commissioner. When the chest is subsequently opened, the name of the officer who is present at the opening must be recorded in the office of the Deputy Commissioner or of the Sub-divisional Officer, as the case may be, as well as-(a)the number of cakes in the chest, and(b)the contents of each paper cover.
