Section 10 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
10. Delivery of cannabis produced - Section 10(1)(a).
- All cannabis, the produce of land cultivated with cannabis plants shall be delivered by the cultivators to the Deputy Excise and Taxation Commissioner or any other officer duly authorised in this behalf, at a place and in such manner as may be specified by such officer.
