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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Assam - Subsection

Section 29(b) in Executive Instructions Relating to Opium

(b)All Deputy Commissioners (except Deputy Commissioner, Kamrup) and the Political Officers of Nadiya, Balipara and Tirap Frontier Tracts should send all contraband opium of their respective districts to the Deputy Commissioner, Kamrup, in one lot on the 1st April and the 1st October each year. The Sub-divisional Officers should send the confiscated opium of their respective sub-divisions direct to the Deputy Commissioner, Kamrup,in the same manner, a report being sent to the Deputy Commissioner concerned. The entries of the quantity of contraband opium in the court Malkhana should be verified with those in the Excise office. Contraband opium should be re-weighed in the presence of a Magistrate whom the Deputy Commissioner or the Sub-divisional Officer or the Political Officer may depute before despatch to the Deputy Commissioner, Kamrup. All consignments should be sent by registered parcel to the Deputy Commissioner, Kamrup. Should the quantity be too large for tire parcel post, any other method of transmission which appears proper to the Deputy Commissioner or the Sub-Divisional Officer or the Political Officer, may be adopted.