74. Forms and conditions of licences, permits, etc.
- The Provincial Government or the Governor of Assam, as the case may be, may from time to time, prescribe-(a)the forms in which licences, permits and passes shall be granted by the Deputy Commissioner;(b)the conditions in such licences or permits relating to the persons or classes of persons to whom a licensee may or my not sell excise opium, medicinal drugs or poppy-heads or limiting the amount of excise opium, medicinal drugs or poppy-heads which may be sold to any person or class or persons ;(c)any further restrictions or conditions consistent with the provisions of the Act, and of these rules under or on which any licence, permit or pass may be granted; and(d)a form for any other proceeding under these rules for which they consider that a form should be provided.
