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State of Assam - Section

Section 15 in Executive Instructions Relating to Opium

15. Custody of opium and its issue in cakes of one seer or half seer.

- Ordinarily, opium will be kept in the treasury under double locks and be given out on indent in one-seer or half-seer cakes to the treasurer by the Treasury Officer. The opium thus issued will remain under the single lock of the treasurer in whose custody it will stay during the interval between issue from double lock and delivery to vendors, but ordinarily an indent should only be made when a vendor is present. The treasurer in person will make over the opium to vendors in cakes of one seer or half-seer, or, with the special sanction of the Excise Commissioner, but only to a licensed vendor or licensed druggist, in smaller quantities. If there is no room in the treasury, the opium is to be kept in some other safe place which must be secured and guarded in the same manner as a treasury.Payment on extra quantity of opium on cakes. - The opium cakes should be actually weighed on issue to vendors or permit-holders from the treasuries and sub-treasuries and the weights noted on the back of the duplicate copy of the licence or permit after making an allowance for the strings and paper wrappers. The vendors or permit-holders should pay the treasury price and vend fee at the prescribed rates on each extra quantity of opium, if any, found in each cake after actual weighment.