Section 30(4) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
(4)If any holder of permit in Form OP-I or OP-II is invalid or infirm and not physically fit to go to the warehouse for purchasing his quota of opium, the approved medical authority may make an endorsement to the effect on the body of the permit and also give the name and particulars of the agent who will purchase the opium on his behalf.
