Section 41(1) in The Delhi Narcotic Drugs Rules, 1985
(1)The Collector or any other officer, specially authorised by the Excise Commissioner in this behalf, may grant any authorisation to an addict in Form OP for possession of opium supplied to such addict under these rules, for personal consumption and subject to such conditions as may be specified in the authorisation. A fee of Rs. 10/- (rupees ten only) per annum shall be levied on every such authorisation :Provided that no such authorisation shall be granted to an addict not registered with the Excise Department as an addict and holding a permit in Form OP-4 granted under the Delhi Opium Rules, 1959 made under the Opium Act, 1878, on the day immediately prior to the date on which these rules come into force.
