Originally published vide Punjab Government Notification No. 6407- ES, dated 16th December 1933. Re-published by Haryana Government Notification No. GSR 32/CA3/1930/S.4/1973 dated 23-3-1973
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- 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.
- 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.
