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[Cites 0, Cited by 0] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(2) in The Delhi Narcotic Drugs Rules, 1985

(2)The authorisation Form OP shall be granted in respect of such quantity of opium as may be fixed by the licensing authority but not exceeding the quantity which he was entitled to purchase in a month under his OP-4 permit immediately prior to the date on which these rules come into force:Provided that the aggregate quantity that can be purchased in a month by the addict shall not exceed 60 grammes and the quantity that can be possessed at any one time shall not exceed 6 grammes.