Section 7 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
7. Revocation of licence - Section 10(1)(a).
- An Officer higher in rank than the officer empowered to issue licence for cannabis plant cultivation may, for sufficient reasons to be recorded in writing, revoke a licence.(2)No order shall be passed under sub-rule (1) unless the cultivator has been given reasonable opportunity of showing cause against the said order or is heard in person, if he so desires.(3)Where cannabis plants have been cultivated on a licence which is subsequently revoked, the standing crop, if any, shall be destroyed under the supervision of the officer in such manner as may be specified by the Excise Commissioner.
