Section 24 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
24. Determination of final price of opium.
(1)Subject to rule 21, the final price of opium payable to the cultivator shall, having regard to the price fixed by the Central Government under rule 19, be determined by the General Manager on the basis of analysis report of the Chemical Examiner [* * *] [ The words " or such other officers as may be authorised in this behalf by the Chief Controller of factories" omitted by G.S.R. 82, dated 14.2.1995 (w.e.f. 25.2.1995).] and communicated to the concerned District Opium Officer.(2)The price payable in respect of any opium which is delivered to the District Opium Officer or any other officer authorised in this behalf under rule 14 and is not initially suspected to be adulterated but found to be adulterated on examination in the Government Opium Factory, shall be subject to reduction at such rates as may be specified by the Central Government.
