Section 7 in Executive Instructions Relating to Opium
7. Procedure for the passing of challan and issue of opium from treasury.
- When a licensed vendor or a licensed druggist presents himself at the Government treasury with the price (including the vend fee) of the opium he requires and the usual challan, he should be referred in the first instance to the clerk in charge of Excise, who will check the challan and be responsible that the purchaser is properly identified an is entitled to receive the drug. This clerk will then enter the quantity of opium passed for issue and other necessary particulars in the register prescribed for the purpose and will also note the date and quantity of opium on the back of the duplicate copy of the licence or permit. He will than sign the challan and return it to the purchaser, who will thereupon follow the usual procedure for the payment of money at Government treasuries. When the treasurer receives the money, he will issue the quantity of opium required to the purchaser in the presence of the Excise clerk, who will identify the recipient.
