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[Cites 0, Cited by 0] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(5) in The Delhi Narcotic Drugs Rules, 1985

(5)An addict holding authorisation under sub-rule (1), may export such quantity of opium as has been purchased and possessed by him under his authorisation to any other State or Union Territory, for his personal consumption only:Provided that the information of the same shall be given by the holder of authorisation to the Collector.