Section 74(16) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(16)The licensee shall be bound to accept from the Deputy Excise and Taxation Commissioner any portion of opium, medicinal cannabis and medicinal opium, which in the opinion of the Deputy Excise and Taxation Commissioner does not amount to more than two months' supply, at such a price as shall be determined by the Deputy Excise and Taxation Commissioner. The price shall be paid to the previous licensee, if he has surrendered the drugs in question to the Deputy Excise and Taxation Commissioner.
