Section 8 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
8. Procedure with regard to measurement of land cultivation with cannabis plants - Section 10(1)(a).
(1)All plots of land cultivated with cannabis plants in accordance with the licence issued under these rules, shall be measured by the officer in the presence of the cultivator concerned and the Lambardar of the village. All measurements shall be carried out in metric units. The concerned cultivator and the Lambardar of the village shall attest the record entries in Form No. 3 under their signatures with date, in token of having satisfied themselves regarding the correctness of the measurement.(2)The measurement conducted by the officer shall be subject to such checks by such officers as may be specified by the Excise Commissioner in this behalf.
