Section 32 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
32. Route of Consignment covered by pass - Section 10(1)(a).
- Every export and transport under Rule 22 shall specify the route to be followed by the consignment covered by the pass and shall be issued subject to the following conditions:-(a)The packages of cannabis covered by the pass shall not be opened during the transit.(b)The packages of cannabis shall be taken direct to the office of designation named in the pass and shall there be handed over, along with the copy of the pass to the officer-in-charge of such office.(e)In case of export in-bond the licensed vendor exporting cannabis to any other State or Union Territory shall produce to the Deputy Excise and Taxation Commissioner or any other authorised officer, issuing the passes within a reasonable time a certificate from the authorised officer of the State of destination, who issued the permit, that the packages of cannabis covered by the export pass have reached the destination in full. Vendor in Haryana shall be charged duty on this quantity of cannabis thus exported by him.
