(1)Any person, not below the age of 21 years and registered as an addict under these rules, or registered under the rule regarding registration of opium addicts in force in other States or Union Territory in India and having a certificate from duly appointed Medical Board desiring to possess opium for purpose of oral consumption on medical ground shall make an application for a permit to the Collector or the District Excise Officer.(2)The Collector or the District Excise Officer, as the case may be, shall cause such enquiry to be made, as he may deem necessary, and on being satisfied that there is no objection to the grant of the permit applied for, he may, subject to standing order, if any, of the Government or the Excise Commissioner, grant the applicant a Permit in Form No. NDO-1 along with a copy of Form 'D' duly appended for correct maintenance of accounts of purchases of opium made by the permit-holder on payment of Rs. 10.00.(3)The permit-holder shall obtain his supply of opium from the treasury concerned on payment of price prescribed by the Government from time to time.(4)No opium other than the opium obtained under the permit issued under sub-rule (2) above shall be possessed or consumed by the permit-holder.(5)The opium purchased under the permit shall neither be used by any person other than the permit-holder nor shall it be used for any purpose other than the purpose for which the permit is granted.(6)The name of the permit-holder shall be entered in a register in Form No. NDO-3 maintained in the District Excise Office. Relevant extracts from this register shall be sent to the Excise Inspector of the circle wherein the permit-holders reside.(7)The permit shall be granted in respect of such quantity of opium as may be fixed by the Collector or the District Excise Officer, as the case may be, on the certificate of the Medical Board in Form No. NDO-4 after examination (record whereof shall be maintained in Form No. NDO-5 by the Medical Board) and in accordance with the order and direction issued by the Government or the Excise Commissioner from time to time, provided that permit shall not prescribe a quota of more than 50 grams a month and provided further that the quantity prescribed shall not be in excess of the quantity allowed to the permit-holder in the preceding year.(8)The quota of opium initially allowed to a permit-holder shall be reduced by ⅛th every quarter, provided that the quantity reduced in any case shall not be less than 100 grams per quarter, and endorsement to that effect shall be made in all copies of the permit.(9)The permit initially granted may be renewed annually after the examination of the addict by the Medical Board concerned on payment of Rs. 10.00.
