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Amendment in notification number G.S.R. 991(E) dated 20th October, 2016 No. 02/2017-NARCOTICS CONTROL-I- (Ministry of Finance ) (15 May 2017)

MANU/REVU/0034/2017

Narcotics

In pursuance of rule 8 of the Narcotic Drugs and Psychotropic Substances Rules, 1985, the Central Government hereby makes following amendment in the Government of India, Ministry of Finance, Department of Revenue, Notification No. 2/2016-Narcotic Control -1 vide G.S.R. 991(E) dated 20th October, 2016 published in the Gazette of India, Extraordinary, Part-II, Section 3, Sub-section (i) (hereinafter referred to as the said notification), namely:-

1. In the said notification, No. G.S.R. 991(E) dated 20th October, 2016, the paragraph 5(iv) shall besubstituted, namely:-

(iv) Cultivators whose opium for the crop year 2016-17 is found to be adulterated or classified as 'inferior' by the Government Opium & Alkaloid Works Neemuch or Ghazipur will not be eligible for license in the next crop year 2017-18. The Government Opium & Alkaloid Works Neemuch or Ghazipur will declare the opium to be 'inferior' if the morphine strength of opium is less than 9% on dry basis.

Tags : NOTIFICATION   AMENDMENT  

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