Section 37(2) in Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
(2)Notwithstanding such repeal, anything done, any action taken, any, warehouse established/licensed, any licence, pass or permit granted in exercise of the powers conferred by or under the rules referred to in sub-section (1) shall be deemed to have been done/taken, established/licensed and granted under these rules, so far as they are not inconsistent with any of the provisions of the Act or the rules framed thereunder by the Central Government
