Section 26 in Executive Instructions Relating to Opium
26. Report to Government of India about important cases of smuggling into or out of India.
- The Provincial Government or the Governor of Assam, as the case may be, have to report to the Government of India, Finance Department (Central Revenues) full particulars in respect of all seizures of drugs attempted to be smuggled into or out of India from or to countries outside India, effected by the Excise or Police authorities, also full information in regard to the proceedings and movements of persons engaged in carrying on illicit international traffic in drugs. Routine cases, i. cases of ordinary seizures of import drugs which are purely of local interest and which do to reveal any useful information regarding movements and methods of traffickers need not be reported to the Government of India. Immediate action is necessary in the following two classes of cases :(i)When information (e.g., as to the movements or proceedings of traffickers) might be useful for the purpose of stopping some contraband transaction which is in the course of being carried out; and(ii)When a seizure is made and there is anything to show that a person or firm in a foreign country is implicated, but it is not considered possible to stop the transaction by passing the information on to the other country.In cases failing under these two categories Deputy Commissioners should communicate at once full particulars to be Provincial Government sending another copy of the report to the Excise Commissioner who will forward it to the Provincial Government or the Governor of Assam, as the case may be, with his remarks. In cases where immediate action is not necessary, the Deputy Commissioners should submit their reports to the Excise Commissioner who will forward them to the Provincial Government or the Governor of Assam, as the case may be. All such reports should be as full as possible and should include quantities seized, a description of the packages and the marks on the packages, the names and addresses of the consignor and consignee, the names and addresses of any agents through whom the goods have passed, the place from which the goods were despatched, the date on which they were despatched, the name of the ship (or description of the route) by which they were despatched, and any other information throwing light on the manner of conducting illicit traffic. Two specimens of the labels or of the containers themselves or any particulars of evidence as to the origin of the seizures made should be forwarded with all the reports. If, however, it is not possible to send specimens of labels or containers or even copies of the labels, the reasons why they could not be sent should be started in the reports.When reporting seizures of other drugs believed to originate from a particular country, the reasons for believing the drugs to be of that particular origin should be stated, if possible.Reports submitted by the Deputy Commissioner should be in the form prescribed by the Government of India. Six copes of these forms are required to be furnished in each case to the Government of India.
