(1)Any person who holds a pass may possess Excise opium to the extent to three totals in the Naga Hills and the administered areas of Mylliem State in Shillong and two and half totals in the North Cachar Hills sub-division in the district of Cachar, the Lakhimpur Frontier Tract, the Sadiya Frontier Tract, the Balipara Frontier Tract, and the Tirap Frontier Tract; Provided that all the following conditions have been fulfilled :(i)that the opium has been purchased from a licensed vendor;(ii)that the amount of opium possessed by the pass- holder at any one time does not exceed the monthly ration entered in his pass ; and(iii)that when the full ration of opium allowed to a pass-holder in any particular month has already been purchased and consumed, no further opium may be possessed by the pass- holder during that month.In these areas, opium to the above extent (that is to say three tolas in the Naga Hills and the administered areas of Mylliem State in Shillong and two and half tolas in the North Cachar Hills Sub-division, the Lakhimpur Frontier Tract, the Sadiya Frontier Tract, the Balipara Frontier Tract and the Tirap Frontier Tract) may also be possessed at any one time by any person who has obtained it for bona fide medicinal or veterinary purposes from his medical attendant who must be a qualified medical practitioner or permit holder or the veterinary' officer, as the case my be.
