Section 17(1) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

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State of Bihar - Subsection

Section 17(1) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(1)he has obtained permit-

(a)if the drugs are to be sent to any district in Bihar from the Collector or Superintendent of Excise of that district,

(b)in all other cases from the proper authorities in the State or Union Territory to which the drugs are to be sent;