Section 30(3) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
(3)The aggregate quantity of opium to be prescribed in Form OP-I or OP-II shall not exceed twenty five grams a month and the quantity that can be possessed at any one time by the permit holder shall not exceed five grams and such issue will not be made more than once in a week on the appointed day and at the appointed time from the warehouse to which the permit is attached.
