Section 9 in Executive Instructions Relating to Opium
9. Indent for opium.
- Deputy Commissioners are required to submit indents in Opium Form 3 of Schedule XXXII (I-Opium) to the Excise Commissioner on or before the 15th December each year for the amount of opium required for consumption in their district for the ensuing financial year. The Political Agent in Manipur an the Political Officers in the Sadiya, Balipara and Tirap Frontier Tracts and the Political Officer, Khasi States, will also similarly report their requirements on or before the 15th December. The Excise Commissioner will thereupon prepare a consolidated indent for the whole Province including the requirement for the Manipur State and transmit it to the Opium Agent, Ghazipur, in the United Provinces, a copy being sent to the Secretary concerned to the Provincial Government and also to the Secretary to the Governor of Assam. Opium will be supplied in accordance with such arrangements as may be made with the Opium Agent, but will ordinarily be supplied from the factory in one installment. As a rule, opium is supplied in one seer or half a seer of cakes.
