Section 70 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
70. Grant of passes for export and transport - Section 10(1)(a)(2).
- The Deputy Excise and Taxation Commissioner or such other authorised officer may grant to a licensed druggist or licensed chemist passes in form No. 19 and form No. 20 for the export and transport of manufactured drugs, other than the prepared opium, respectively not exceeding the quantity to which such a licensed druggist or chemist is entitled to possess :Provided that export and transport passes shall not be granted except on the production of a permit signed by the competent authority of the district of destination.Explanation. - An indent for opium derivatives or coca derivatives countersigned by the Chief Medical Officer shall for the purpose of this rule be deemed to be a permit, and shall not require further countersignature.
