Section 30 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
30.
(1)Any person desiring to possess opium for personal oral consumption shall have to present himself before an approved medical authority. He shall then be subjected to a course of treatment by such medical authority either as an indoor or as an out door patient in a Hospital maintained by the State or Local Body, with the least possible delay, with a view to cure him of the habit of opium eating. If during the course of treatment, the approved medical authority considers that it is necessary on medical grounds to allow such person consumption of opium orally, he shall issue necessary permit for the same in Form OP-I.(2)If the person addicted to opium is not radically cured of his habit during the course of treatment for the purpose and if there is reason to believe that such person can not be curred, the approved medical authority will issue a permit in favour of such person in Form OP-II.(3)The aggregate quantity of opium to be prescribed in Form OP-I or OP-II shall not exceed twenty five grams a month and the quantity that can be possessed at any one time by the permit holder shall not exceed five grams and such issue will not be made more than once in a week on the appointed day and at the appointed time from the warehouse to which the permit is attached.(4)If any holder of permit in Form OP-I or OP-II is invalid or infirm and not physically fit to go to the warehouse for purchasing his quota of opium, the approved medical authority may make an endorsement to the effect on the body of the permit and also give the name and particulars of the agent who will purchase the opium on his behalf.(5)The permit may be renewed after a period of every three months by the approved medical authority issuing the permit and in case such authority feels that an increase in the prescribed quota is necessary, the case shall be referred to the Civil Surgeon and Senior Executive Medical Officer of the district and the quota may be increased with the approval of the latter.(6)The approved medical authority shall forward a list of permits issued in Form No. OP-I and OP-II alongwith the names and particulars of Agents referred to in sub-paragraph (4) above, to the Superintendent of Excise of the district in Form No. OP-III.
