Section 36(iii) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(iii)such permission shall be valid for a period not exceeding one month from the date of issue of the certificate referred to in clause (i), and if the poppy straw permit-holder prolongs his stay in the State he shall obtain a regular permit from the Chief Medical Officer of the district concerned on surrender of the permit issued in the State from which he migrates or returns.
