Section 10(1) in The Narcotic Drugs And Psychotropic Substances Act, 1985
(1)Subject to the provisions of section 8, the State Government may, by rules--(a)permit and regulate--(i)the possession, transport, import inter-State, export inter-State, warehousing, sale, purchase, consumption and use of poppy straw except poppy straw produced from plants from which no juice has been extracted through lancing;(ii)the possession, transport, import inter-State, export inter-State, sale, purchase, consumption and use of opium;(iii)the cultivation of any cannabis plant, production, manufacture, possession, transport, import inter-State, export inter-State, sale, purchase consumption or use of cannabis (excluding charas);(iv)the manufacture of medicinal opium or any preparation containing any manufactured drug from materials which the maker is lawfully entitled to possess;(v)the possession, transport, purchase, sale, import inter-State, export inter-State, use or consumption of manufactured drugs (other than prepared opium and essential narcotic drugs) and of coca leaf and any preparation containing any manufactured drug;(vi)the manufacture and possession of prepared opium from opium lawfully possessed by an addict registered with the State Government on medical advice for his personal consumption:Provided that save in so far as may be expressly provided in the rules made under sub-clauses (iv) and (v), nothing in section 8 shall apply to the import inter-State, export inter-State, transport, possession, purchase, sale, use or consumption of manufactured drugs which are the property and in the possession of the Government:Provided further that such drugs as are referred to in the preceding proviso shall not be sold or otherwise delivered to any person who, under the rules made by the State Government under the aforesaid sub-clauses, is not entitled to their possession;(b)prescribe any other matter requisite to render effective the control of the State Government over any of the matters specified in clause (a).
