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State of Punjab - Section

Section 5 in The Punjab Opium Orders, 1956

5.

The possession of opium (including poppy-heads) in any quantity by any person except under and in accordance with conditions of a permit granted under the Punjab Opium Prohibition Rules, 1958, or under an appropriate licence or permit granted under the Opium Act, 1878, or the Dangerous Drugs Act, 1930 or the Medicinal and Toilet Preparations (Excise Duties) Act, 1932 prohibited.