Section 32(e) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(e)In case of export in-bond the licensed vendor exporting cannabis to any other State or Union Territory shall produce to the Deputy Excise and Taxation Commissioner or any other authorised officer, issuing the passes within a reasonable time a certificate from the authorised officer of the State of destination, who issued the permit, that the packages of cannabis covered by the export pass have reached the destination in full. Vendor in Haryana shall be charged duty on this quantity of cannabis thus exported by him.
