Section 24(1) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(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.
