Section 33(2) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(2)The sale of opium from the Government Opium Factory at Neemuch and Ghazipur to manufacturing chemists or the person or entity who has been granted licence under sub-rule (2-A) of rule 36, as the case may be, shall be only under a permit granted by or under the orders of the State Government within whose jurisdiction the chemist or the person or entity resides or has his place of business in the forms prescribed by that Government.] [ Substituted by G.S.R. 95(E), dated 4.2.2004 (w.e.f. 4.2.2004).]
