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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jharkhand - Subsection

Section 31(2) in Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(2)The Warehouse Officer on receipt of permit in Form OP-I or OP-II will issue the prescribed quantity of opium to the permit-holder on cash payment after making necessary entries to this effect in the permits. One copy of the permit left with the permit-holder will be treated as a pass for transporting the prescribed quantity of opium. The Warehouse Officer shall maintain an account of stock and sale of opium and for oral consumption in Form OP-IV. The Warehouse Officer shall also maintain an account in Form OP-V showing opium delivered on different dates to each holder of medical permit in Form OP-I or OP-II.