Section 59 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
59. Inspection of consignment - Section 10(1)(a).
- The Deputy Excise and Taxation Commissioner and the Excise Officer is authorised to detain, so long as may be necessary for the inspection of the same and to inspect any consignment of opium in transit through his jurisdiction and to call for the production of the pass.(2)If upon any inspection any excess or deficiency between the quantity of opium specified in the pass and the actual quantity contained in any parcel or package to which the pass relates is found to exist and the consignor, consignee or person in charge thereof cannot satisfactorily account for such excess or deficiency, the fact shall forthwith be reported to the Deputy Excise and Taxation Commissioner and pending his orders the parcel or package in question shall be detained by the inspecting officer. Due allowance on account of dryage shall be given during weighment.
