Section 30(3) in Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
(3)The aggregate quantity of opium to be prescribed in Form OP-I or OP-II shall not exceed twenty-five grams a month and the quantity that can be possessed at any one time by the permit-holder shall not exceed five grams and such issue will not be made more than once in a week on the appointed day and at the appointed time from the warehouse to which the permit is attached.
