(1)No person, not being a registered smoker, shall smoke or manufacture or possess prepared opium in any quantity whatsoever.(2)Manufacture and possession by registered smoker.-No registered smoker shall have in his possession, or shall manufacture, at any one time prepared opium in excess of half a tola in weight or such other lesser quantity as the State Government may by rules make under this Act, prescribe :Provided that in no case shall a registered smoker manufacture any prepared opium from opium obtained otherwise than in accordance with rules made under Section 5 of the Opium Act, 1878 and no registered smoker shall have in his possession any quantity of prepared opium so manufactured.(3)Assistance in the manufacture of prepared opium.-No person shall assist another, whether a registered opium smoker or not, in the manufacture of prepared opium.
