Section 30A in The Narcotic Drugs And Psychotropic Substances Rules, 1985
30A. Delivery of opium straw produced.
(a)The cultivators licensed in Form No. 2A shall deliver and/or sell opium poppy straw only to the licensee and the licensee shall cause weighment of poppy straw so delivered and draw two representative samples of such poppy straw in presence of cultivator and official of Central Bureau of Narcotics and both the samples will be sealed by the Central Bureau of Narcotics with signatures of cultivator concerned and authorized representative of the licensee and the second representative sample shall be stored by the licensee on behalf of Central Bureau of Narcotics for a period of one year unless so directed by Narcotics Commissioner in any specific case and shall be produced to the officer designated by the Narcotics Commissioner, if so desired.(b)The safety and security of the poppy straw after the weighment as mentioned in sub-clause (a) shall be the responsibility of the licensee and the signature of authorized representative in Form 2A certifying the weight of the poppy straw tendered/ sold shall be the conclusive proof of date and quantity of poppy straw which has been tendered/ sold by the cultivators to the licensee.
