Section 31 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
31. Transport of Cannabis - Section 10(1)(a).
- Any licensed vendor of cannabis in Haryana wishing to transport cannabis to any other place in Haryana may apply in From No. 7 to the Deputy Excise and Taxation Commissioner for a transport pass and the Bond authority may after levying the duty payable if any, grant a transport pass in form No. 8. The application shall be accompanied by permit in Form No. 9.
