- Any officer of the Excise or Police Department, not below the rank of Inspector or of the Drugs Control Department, not below the rank of Inspector or of the Revenue Department not below the rank of Tahsildar may, at any time, examine any consignment of narcotic drugs or psychotropic substances in transit. If, on such examination, such officer finds that the quantity of narcotic drugs or psychotropic substances in transit does not correspond to the terms and conditions of the permit or pass, or authorisation or licence issued, the consignment shall be detained and reported to the Collector of the district who shall, after giving reasonable opportunity of being heard to the holder of the permit or pass or authorisation or licence confiscate the same. Action taken under this rule shall not operate as a bar to the prosecution of the holder of permit or pass or authorisation or licence for commission of any offence under the Act or the rules made thereunder.
