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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttar Pradesh - Subsection

Section 65(2) in The U.P. Narcotic Drugs Rules, 1986

(2)The Collector may cause such enquiry to be made as he may deem necessary and shall forward the application with his recommendations to the Excise Commissioner, who in his turn after further enquiry, if any, may direct the Collector to grant the applicant a permit in Form No. NDO-2 alongwith copy of Form 'E' duly appended for correct maintenance of accounts of purchases of opium made and use thereof by the permit-holder and on such other conditions, if any, as the case may warrant. The permit fee for a permit in Form No. NDO-2 shall be Rs. 50 per annum.