Section 33 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
33. Acquisition of opium for oral consumption or narcotic drugs and psychotropic substances.
(1)Subject to the Rules framed or any direction issued by the Central Government under Section 9 of the Act or any other provisions thereof, opium for oral consumption, narcotic drugs and psychotropic substances may be required by the State Government on its own account in such manner as it may deem fit and necessary.(2)The issue and manner of issue of such opium, narcotic drugs and psychotropic substances shall be determined by the State Government from time to time and published in the Official Gazette, to the Rules or directions of the Central Government as mentioned in sub-rule (1).
