Section 37 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
37. Quantity for which permit will be issued - Section 10(1)(a).
- A permit in Form No. 10 shall be granted in respect of such quantity of poppy straw, as may be fixed by the Medical Board or the Medical Officer, as the case may be, in accordance with the orders and directions issued by the Excise Commissioner, from time to time:Provided that the aggregate quantity of poppy straw purchased by a permit-holder in a month shall not exceed 500 grams and the quantity possessed at any one time shall not exceed 50 grams or as prescribed from time to time by the Excise Commissioner.
