Section 33(3) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(3)The permit referred to in sub-rule (2) shall be issued, in quadruplicate and,-(a)the quadruplicate copy shall be retained by the issuing authority and the remaining copies forwarded to the [Government Opium Factories, at Neemuch and Ghazipur] [Substituted by G.S.R. 95(E), dated 4.2.2004 (w.e.f. 4.2.2004).];(b)the said factory shall retain the duplicate copy for record, send the original copy with the consignment of opium and return the triplicate copy to the issuing authority after endorsing thereon the quantity actually supplied and the date of despatch.
