Section 64(1) in The U.P. Narcotic Drugs Rules, 1986
(1)Any person, not below the age of 21 years and registered as an addict under these rules, or registered under the rule regarding registration of opium addicts in force in other States or Union Territory in India and having a certificate from duly appointed Medical Board desiring to possess opium for purpose of oral consumption on medical ground shall make an application for a permit to the Collector or the District Excise Officer.
