Section 75(15) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(15)If any portion of the drugs is fit for human consumption, the Deputy Excise and Taxation Commissioner shall make over such portion of the drugs, in any quantity not exceeding that which the transferee is likely to sell within two months, to the incoming licensee who is taking the place of the previous licensee; if the latter has surrendered the drugs in question to the Deputy Excise and Taxation Commissioner, or to any other licensee.
