Section 37(3) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
(3)The licenses, permits and Forms already granted or in use on the date on which these Rules come into force will continue to be in force till such time, [not later than 30th June, 1986] [Substituted by S. O. 430 dated 31st March, 1986.] as they are not substituted by relevant licenses, passes, permits and Forms under these Rules.Form O.P.I.[See Rule 30 (1)]Permit No........Date of issue....Permit for the possession of Opium for oral consumption in the State of Bihar during the treatment for De-addiction.
