Section 30C in The Narcotic Drugs And Psychotropic Substances Rules, 1985
30C. Provision for dealing with adulterated or inferior poppy straw.
- In case of testing by licensee, if any sample of poppy straw is found to be adulterated or inferior, then second sample shall be tested by designated laboratory as may be specified by the Narcotics Commissioner, with due notice to the cultivator concerned and the test results of second sample shall be considered as final.
