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The Punjab Manufacture and Possession of Prepared Opium Orders
Published vide Punjab Government Notification No. 6407-ES dated 16th December 1933. Republished vide Punjab Government Notification No. G.S.R.285/C.A.2/30/Section 4/62. dated 22nd November 1962.
pu191
Revenue Department Excise and Taxation
The 22nd November, 1962
No. G.S.R.285/C.A.2/30/Section 4/62. - The following Orders as amended up to the 31st August, 1962, are republished below for general information :- 1. Subject to the limitations as to quantity prescribed in order 2 below, relating to the possession of prepared opium, any person may manufacture prepared opium for his own use, not for any other purpose : Provided that such manufacture if from opium lawfully possessed for his own consumption. 2. Any person may at any time have in his possession prepared opium in any quantity not exceeding half [one gram] : Provided that the said prepared opium shall have been manufactured from opium lawfully possessed for his own private consumption.
