6. Transport by licensed vendor or licensed druggist.
- Save in the areas of the Province mentioned in Rule 4 above, a licensed vendor or a licensed druggist may transport excise opium (either personally or through such agent as may be named in his licence) from the Government treasury, or in the case of a licensed vendor, from the premises of a person from whom he has purchased it under Rule 13 to his own licensed premises.The transport will be covered by the endorsement on the duplicate copy of the licence prescribed in Rule 7 below. The duplicate copy must be produced on the requisition of a preventive officer, who may at any time examine such consignments.
