Section 7(8) in The Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 2013
(8)(a)Whenever controlled substance in Schedule-A are transported by motorised tankers or otherwise by packages, all the inlets and outlets of such tankers or packages, as the case may be, shall be sealed with tamper-proof seals each of which shall have identifiable description and such seal shall be affixed at the premises of the consignor and removed at the premises of the consignee.(b)The description of tamper-proof seal affixed on such tankers or packages shall be entered on the consignment Note or Bill of Entry of each consignment.(c)No person shall use or possess any tamper-proof seal which has identifiable description on it identical to another tamper-proof seal.
