Section 64(2) in The U.P. Narcotic Drugs Rules, 1986
(2)The Collector or the District Excise Officer, as the case may be, shall cause such enquiry to be made, as he may deem necessary, and on being satisfied that there is no objection to the grant of the permit applied for, he may, subject to standing order, if any, of the Government or the Excise Commissioner, grant the applicant a Permit in Form No. NDO-1 along with a copy of Form 'D' duly appended for correct maintenance of accounts of purchases of opium made by the permit-holder on payment of Rs. 10.00.
