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INTRODUCTION
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title |
CHAPTER I : PRELIMINARY
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1 |
Short title, and commencement
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2 |
Definitions
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title |
CHAPTER II : POWERS OF OFFICERS
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3 |
Delegation Of Power
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4 |
Narcotics Commissioner And Other Officers To Exercise The Powers Of Their Subordinates
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title |
CHAPTER III : OPIUM POPPY CULTIVATION AND PRODUCTION OF OPIUM OR POPPY STRAW
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5 |
Opium Poppy Cultivation And Production Of Opium Or Poppy Straw
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6 |
Fee For Grant Of Licence
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7 |
Form Of Licence For Cultivation Of The Opium Poppy
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8 |
Issue Of Licence
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9 |
Licence To Specify The Area, Etc.
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10 |
Designating Of Lambardar
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11 |
Withholding Or Cancellation Of Licence
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12 |
Procedure With Regard To Measurement Of Land Cultivated With Opium Poppy
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13 |
Procedure With Regard To Preliminary Weighment
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14 |
Delivery Of Opium Produced
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15 |
Opium To Be Weighed, Examined And Classified
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16 |
Procedure Where Cultivator Is Dissatisfied With Classification Of Opium
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17 |
Procedure For Sending Opium Suspected To Be Adulterated
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18 |
Drawing Of Samples From Opium Sent To Government Opium Factory Under Rule 16 Or Rule 17
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19 |
Fixation Of Price Of Opium
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20 |
Provisional Payment Of Price
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21 |
Weighment And Examination Of The Opium At The Government Opium Factory
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22 |
Confiscation Of Adulterated Opium
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23 |
Adjudication Of Confiscation Of Adulterated Opium
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24 |
Determination Of Final Price Of Opium
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25 |
Adjustment Of Cultivators Account And Recovery Of Dues From The Cultivators
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26 |
Weights And Scales
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27 |
Cultivation Of Opium Poppy For Exclusive Production Of Poppy Straw
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28 |
Appeals To The Deputy Narcotics Commissioner And Narcotics Commissioner
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29 |
Appeals To The Chief Controller Of Factories
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30 |
Procedure For Appeal
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title |
CHAPTER IV : MANUFACTURE, SALE AND EXPORT OF OPIUM
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31 |
Manufacture Of Opium
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32 |
Export Of Opium
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33 |
Sale To State Governments Or Manufacturing Chemists
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34 |
Fixation Of Sales Price Of Opium
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title |
CHAPTER V : MANUFACTURED DRUGS
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35 |
General Prohibition
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36 |
Manufacture Of Natural Manufactured Drugs
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37 |
Manufacture Of Synthetic Manufactured Drugs
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38 |
Application For Licence
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39 |
Conditions For Issue Of Licences
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40 |
Manufacture Only From Materials Law Fully Possessed
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41 |
Limit Of Manufacture
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42 |
Security Arrangement
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43 |
Advance Notice For Commencement And Cessation Of Manufacture
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44 |
Cessation Of Manufacture
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45 |
Possession, Sale And Distribution
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46 |
Maintenance Of Accounts And Submission Of Returns
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47 |
Inspection Of Stocks, Etc
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48 |
Suspension And Revocation Of Licence
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49 |
Appeal
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50 |
Procedure For Appeal
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51 |
Surrender Of Licence
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52 |
Disposal Of Stocks Of Drugs In Cancellation Of Licence Etc
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title |
CHAPTER VI : IMPORT. EXPORT AND TRANSHIPMENT OF NARCOTICS DRUGS AND PHYCHOTROPIC SUBSTANCES
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53 |
General Prohibition
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54 |
Import Of Opium, Etc
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55 |
Application For Import Certificate
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56 |
Issue Of Import Certificate
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57 |
Transit
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58 |
Application For Export Authorisation
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59 |
Issue Of Export Authorisation
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60 |
Transhipment
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61 |
Procedure For Transhipment
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62 |
Diversion Of Consignment
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63 |
Prohibition Of Import And Export Of Consignments Through A Post Office Box Etc.
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title |
CHAPTER VII : PSYCHOTROPIC SUBSTANCES
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64 |
General Prohibition
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65 |
Manufacture Of Psychotropic Substances
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66 |
Possession, etc. Of psychotropic substances
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67 |
Transport Of Psychotropic Substances
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67B |
----
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67C |
----
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title |
CHAPTER VIII : MISCELLANEOUS
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68 |
Repeal And Savings
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SCHEDULE I
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SCHEDULE II
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SCHEDULE III
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