Section 22 in Rules under the United Provinces Excise Act, 1910
22. Expressions in common use denoting different origins, stages and uses of opium.
- The following expressions are in common use to indicate the different origin, stages and uses of opium :Crude opium is opium taken from the poppy and not submitted to drying and other manipulations for packing and transport.Raw opium is opium as defined in Section 3 (ii) of the [Opium Act, 1878] [The Opium Act, 1878 now repealed by the N.D.P.S. Act, 1985.].Excise opium in raw opium supplied by Government for sale under opium rules within Uttar Pradesh. Excise opium is also known as treasury opium because it is kept at Government treasuries.Medicinal opium is defined in Section 2 (f) (i) of the [Dangerous Drugs Act, 1930] [The Dangerous Drugs Act, 1930 now repealed by the N.D.P.S. Act, 1985.]2 and refers to opium which has been submitted to a definite process of manufacture for purposes of producing a concentrated medicinal drug according to the requirements of the British pharmacopoeia.Prepared opium is defined in Section 2 (f) (ii) of the [Dangerous Drugs Act, 1930] [The Dangerous Drugs Act, 1930 now repealed by the N.D.P.S. Act, 1985.] and means opium prepared for smoking, such as, chandu, madak inchi and joga (dross and residue). A description of the processes, employed to prepare and smoke chandu and madak will be found in Chapter 5, Excise Manual, Volume III.Kafa is a form of opium used medicinally. The sides of a vessel or package which contained raw opium are scoured with a wet cloth which is then dried. The particles of opium adhering to the cloth are then collected. The preparation and use of kafa have become rare.
