9. Power of State Government to make rules for registration of opium smokers.—
The State Government may, by notification, make rules providing for— (1) the registration of persons who are opium smokers and for their identification, and (2) the method of registration, the fee payable for such registration, and the form of the register and the maintenance thereof:Provided that no person shall be registered as an opium smoker who is below the age of twenty-five years:Provided also that, subject to such exceptions as the State Government may by rule prescribe, no person shall be registered as an opium smoker after a date to be fixed in this behalf, by notification, by the State Government.
