- In this Act, unless there be something repugnant in the subject or context-'Opium' means-(i)the capsules of the poppy (papaver somniferum, L), whether in their original form or cut, rushed or powdered, and whether or not juice has been extracted therefrom;(ii)the spontaneously coagulated juice of such capsules which has not been submitted to any manipulations other than those necessary for packing and transport; and(iii)any mixture with or without natural materials, of any of the above forms of opium ;but does not include any preparation containing not more than 0.2 per cent of morphine, or a manufactured drug as defined in Section 2 of the Dangerous Drugs Act, 1930;'Magistrate' means, in the presidency-towns, a Presidency Magistrate, and elsewhere, a Magistrate of the first class or when specially empowered by the Government to try cases under this Act, a Magistrate of the second class;'Customs frontiers' means any of the customs frontiers of India as defined by the Central Government under Section 3-A of the Sea Customs Act, 1878;'import' and 'export' means respectively to bring into, or take out of, a State otherwise than across any customs frontiers;'transport' means to remove from one place to another within the same State:'sale' does not include sale for export across customs frontiers, and 'sell' shall be construed accordingly.
