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State of Uttar Pradesh - Section

Section 68 in The U.P. Narcotic Drugs Rules, 1986

68. Transport by pharmacies.

- A person holding licence in Form L-1 or L-2 under the Medicinal and Toilet Preparations (Excise Duties) Rules, 1956, purchasing opium from a treasury or Government Opium and Alkaloid Works, Ghazipur, on indent in Form 1-D under the Medicinal and Toilet Preparations (Excise Duties) Rules, 1956, shall obtain from the officer-in-charge of the treasury an entry in his licence for each issue of opium obtained by him. The licence shall authorise him to transport the opium thus issued from the treasury or Government Opium and Alkaloid Works, Ghazipur, only to the place fixed for manufacture.