Section 23 in Rules under the United Provinces Excise Act, 1910
23. Sources of supply.
- In India the poppy can be cultivated only under rules made by the Central Government in exercise of the powers conferred by Section 5 (2) of the [Dangerous Drugs Act, 1930.] [The Dangerous Drugs Act, 1930 now repealed by the N.D.P.S. Act, 1985.] These rules are at present known as the [Central Opium Rules, 1934.] [The Central Opium Rules, 1934 now repealed by the N.D.P.S. Rules, 1985.]The [Opium Act XIII of 1857,] [The Opium Act, 1857 now repealed by the N.D.P.S. Act, 1985.] relating to the cultivation of the poppy and the manufacture of opium is applicable to Uttar Pradesh and the poppy is cultivated in tracts notified by Government under the control of the Opium Department. All excise opium is obtained from the Government Opium Factory, Ghazipur.D-Dangerous Drugs
