Section 73(3) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(3)The medical practitioner, shall send an application showing his annual requirements of manufactured drugs, other than prepared opium in the case of Civil hospitals or dispensaries to the Director of Health Services, in the case of Military Hospitals to the Senior Medical Officer-in-charge of Military Hospitals, and in the case of veterinary hospitals to the Director of Animal Husbandry who shall forward it to the Deputy Excise and Taxation Commissioner with his recommendation.
