Section 50 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
50. Indent for opium, Indian hemp and other narcotic drugs and narcotics, their storage and issue for manufacture.
- Indent for opium shall be made to the nearest sub-treasury or to the Government Opium Factory, Ghazipur or to the warehouse or place of storage approved by the State Government in Form I.D. 1. The supply of Indian hemp, narcotic drugs and other narcotics shall be indented for from the nearest Government warehouse or place of storage approved by the State Government in the same form. The supply of opium Indian hemp and other narcotic drugs and narcotics shall be made under permit as prescribed in rule 49. On their receipt in the non-bonded manufactory they shall be verified and accounted for in the register in Form R.G. 2, Opium Indian hemp and other narcotic drugs and narcotics obtained by the licensee free of duty shall be stored separately in the spirit store. Every time opium, Indian hemp other narcotic drugs and narcotics are issued from the spirit store of the laboratory, such issues shall be accounted for in the register in Form R.G. 2.
