Section 35 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
35. Grant of permit for poppy straw - Section 10(1)(a).
- Any person desiring to possess poppy straw for the purpose of consumption on medical grounds only shall make an application for a permit to the Chief Medical Officer.(2)On receipt of the application under sub-rule (1) the Chief Medical Officer shall make such enquiries as he deems necessary and if he is satisfied that there is no objection to the grant of the permit applied for he may, subject to the orders of the Excise Commissioner, if any, grant the applicant a permit in Form No. 10 on payment of a free of one rupee.
