Section 41 in The Delhi Narcotic Drugs Rules, 1985
41.
(1)The Collector or any other officer, specially authorised by the Excise Commissioner in this behalf, may grant any authorisation to an addict in Form OP for possession of opium supplied to such addict under these rules, for personal consumption and subject to such conditions as may be specified in the authorisation. A fee of Rs. 10/- (rupees ten only) per annum shall be levied on every such authorisation :Provided that no such authorisation shall be granted to an addict not registered with the Excise Department as an addict and holding a permit in Form OP-4 granted under the Delhi Opium Rules, 1959 made under the Opium Act, 1878, on the day immediately prior to the date on which these rules come into force.(2)The authorisation Form OP shall be granted in respect of such quantity of opium as may be fixed by the licensing authority but not exceeding the quantity which he was entitled to purchase in a month under his OP-4 permit immediately prior to the date on which these rules come into force:Provided that the aggregate quantity that can be purchased in a month by the addict shall not exceed 60 grammes and the quantity that can be possessed at any one time shall not exceed 6 grammes.(3)The opium received in accordance with the provisions of sub-rule (1) of Rule 40, shall be sold to the addicts from the Depots established by the Excise Commissioner for this purpose and at such price as may be fixed by him from time to time.(4)An addict holding a permit or any authorisation granted by a competent authority of any other State/Union Territory in India and visiting Delhi, may import, without any permit or authorisation from the competent authority in Delhi, opium obtained and possessed under the said permit or authorisation for personal consumption upto the extent authorised in it.(5)An addict holding authorisation under sub-rule (1), may export such quantity of opium as has been purchased and possessed by him under his authorisation to any other State or Union Territory, for his personal consumption only:Provided that the information of the same shall be given by the holder of authorisation to the Collector.
