Section 31 in Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
31. Warehouse
(1)Warehouse for the sale of opium for oral consumption shall be established at such places as the Commissioner of Excise may, from time to time, direct. The opium for oral consumption required for sale at a warehouse may be obtained from a Government Treasury.(2)The Warehouse Officer on receipt of permit in Form OP-I or OP-II will issue the prescribed quantity of opium to the permit-holder on cash payment after making necessary entries to this effect in the permits. One copy of the permit left with the permit-holder will be treated as a pass for transporting the prescribed quantity of opium. The Warehouse Officer shall maintain an account of stock and sale of opium and for oral consumption in Form OP-IV. The Warehouse Officer shall also maintain an account in Form OP-V showing opium delivered on different dates to each holder of medical permit in Form OP-I or OP-II.(3)Opium for oral consumption shall not be sold at any place except at a warehouse established under rule 31.
