Section 37 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
37. Repeal and Saving.
(1)All Rules framed by the State Government under the Opium Act, 1878 and the Dangerous Drugs Act, 1930 are hereby repealed.(2)Notwithstanding such repeal, anything, done any action taken, any warehouse established/licensed, any license, pass or permit granted in exercise of the powers conferred by or under the rules referred to in sub-section (1) shall be deemed to have been done/taken, established/licensed and granted under these Rules, so far as they are not inconsistent with any of the provisions of the Act or the Rules framed thereunder by the Central Government.(3)The licenses, permits and Forms already granted or in use on the date on which these Rules come into force will continue to be in force till such time, [not later than 30th June, 1986] [Substituted by S. O. 430 dated 31st March, 1986.] as they are not substituted by relevant licenses, passes, permits and Forms under these Rules.Form O.P.I.[See Rule 30 (1)]Permit No........Date of issue....Permit for the possession of Opium for oral consumption in the State of Bihar during the treatment for De-addiction.
