Section 33 in Executive Instructions Relating to Opium
33. Possession of opium by travellers and pilgrims.
- As total prohibition of opium was introduced in all the included areas and also in the partially excluded areas of the Province, the following instructions are laid down for the guidance of all concerned and of travellers and pilgrims who may be opium consumers and who may be coming to Assam from outside the Province :(1)They should obey the opium Rules 3 and 4.(2)If any such person is found in possession of any quantity of opium on arrival in Assam, he will be liable to prosecution under the Opium Act unless he has previously obtained a pass from the Deputy Commissioner or the Political Officer of the district or the area where he would be coming.(3)Application for such a pass should be accompanied by a certificate from the Collector of the district or from the Sub-divisional Officer of the sub-division where he may be residing before coming to Assam to the effect that the applicant is a habitual opium eater.(4)In no case the limit of possession will be allowed to exceed the quantity mentioned in opium Rule 3.
