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State of Assam - Section

Section 12 in Assam Opium Rules

12. Advance issue of opium in certain cases.

- For special reasons such as a change of lessees, the intervention of holidays, or the inaccessibility of any particular shop, the Deputy Commissioner or Sub-divisional Officer may authorise the advance issue of a reasonable amount of opium to a lessee or a prospective lessee or his agent a few days before the beginning of the month for which the ration is issuable or before the new lessee's licence becomes valid as the case may be. No advance issue of opium may be retailed by the purchaser till after the beginning of the month for which the issue is made. The cost price, duty and vend fee will be calculated at the rate which will be valid in the month during which the opium will be retailed.