Section 9 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
9. Procedure with regard to preliminary weighment - Section 10(1)(a).
(1)The cultivator shall, at the proper time produce daily, before the Lambardar, each day's collection of cannabis plants from his crop for weighment.(2)The Lambardar shall make arrangement to weigh such cannabis plants and make necessary record entries in Form No. 4.(3)The cultivator and the Lambardar shall attest the entries made in such records showing the quantity of cannabis weighed on a particular day.(4)The officer shall conduct check weighment of the cannabis collected by the cultivators with reference to the entries in the record and indicate his finding therein which shall be attested by him and the Lambardar.(5)The variations between the quantity of cannabis of the cultivators indicated in the records and as found by the proper officer during his check, shall be enquired into to ascertain the liability of the cultivators for punishment under Section 20 of the Act.
