Section 52A(8) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(8)[ A manufacturer may possess essential narcotic drug in such quantity as may be specified in the licence issued under rule 36, rule 36A, or rule 37 of these rules or the licence issued for manufacturing the preparations of essential narcotic drugs under the rules made by the State Government under section 10 of the Act:Provided that there shall be no limit to the possession of essential narcotic drug by the Government Opium Factories.] [Substituted by Notification No. G.S.R. 500(E), dated 17.6.2015 (w.e.f. 14.11.1985).]
