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State of Uttar Pradesh - Section

Section 65 in The U.P. Narcotic Drugs Rules, 1986

65. Permit for scientific or medicinal purpose.

(1)Any person, desiring opium for scientific or medicinal purposes may apply through the Collector to the Excise Commissioner for a permit No. NDO-2 stating-
(a)the name and full address of the applicant;
(b)the purpose for which opium is needed;
(c)the quantity of opium required;
(d)the period during which the opium shall be used for scientific or medicinal purposes; and
(e)the place at which it shall be kept and used.
(2)The Collector may cause such enquiry to be made as he may deem necessary and shall forward the application with his recommendations to the Excise Commissioner, who in his turn after further enquiry, if any, may direct the Collector to grant the applicant a permit in Form No. NDO-2 alongwith copy of Form 'E' duly appended for correct maintenance of accounts of purchases of opium made and use thereof by the permit-holder and on such other conditions, if any, as the case may warrant. The permit fee for a permit in Form No. NDO-2 shall be Rs. 50 per annum.
(3)The opium shall be purchased at treasury price from the treasury concerned or from the Government Opium and Alkaloid Works, Ghazipur.