Section 37(2) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
(2)Notwithstanding such repeal, anything, done any action taken, any warehouse established/licensed, any license, pass or permit granted in exercise of the powers conferred by or under the rules referred to in sub-section (1) shall be deemed to have been done/taken, established/licensed and granted under these Rules, so far as they are not inconsistent with any of the provisions of the Act or the Rules framed thereunder by the Central Government.
