(1)The State Government shall cause a register to be prepared of persons who are not under the age of twenty-five years and who in the habit of smoking prepared opium.(2)Such register shall be prepared by such authority and in such manner as the State Government may by rules made under this Act, prescribe, and shall contain such particulars and shall be in such form as the Excise Commissioner may by notification prescribe.(3)Such register shall be closed on a date to be fixed and notified in the Official Gazette by the State Government and subject to such executions as the State Government may by notification prescribe, no fresh entry shall be made therein after such date.(4)All persons who are eligible for being registered under this Act as smoker of prepared opium shall, up to the date fixed for closing the entries in the register be considered as registered smoker, whether their names are actually entered in the register or not.
