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Union of India - Section

Section 30G in The Narcotic Drugs And Psychotropic Substances Rules, 1985

30G. Transport of poppy straw.

(1)No consignment of poppy straw shall be transported, imported inter-State or exported inter-State unless such consignment is accompanied by a consignment note in Form No. 2B and in the manner provided in this rule.
(2)The consignment note shall be prepared in triplicate and the original and duplicate copies of the consignment note shall be sent along with the consignment to the consignee, who shall return the duplicate copy to the consignor for retention after endorsing on the original and duplicate copies the particulars of quantity received by him.
(3)In case of non-receipt of duplicate copy by the consignor, duly endorsed by the consignee acknowledging the receipt of the consignment referred to in sub-rule (1), the consignor shall report loss or disappearance of the consignment to the Narcotics Commissioner within ten days from the date of dispatch of the consignment.
(4)The consignment note shall be preserved for a minimum period of two years by the consignor and the consignee.
(5)No transporter shall carry any consignment referred to in sub-rule (1) without a consignment note.
(6)The transporter shall produce the consignment note when required by an officer empowered under section 42 of the Act.
(7)
(a)Whenever poppy straw is transported by motorised tankers or container or otherwise by packages, all the inlets and outlets of such tankers or container or packages, as the case may be, shall be sealed with tamper-proof seals each of which shall have identifiable description and such seal shall be affixed at the premises of the consignor and removed at the premises of the consignee and the Narcotics Commissioner, if so desires, may also put tamper-proof seals on containers, carriages or packages as deemed necessary.
(b)The description of tamper-proof seal affixed on such tankers or container or packages shall be entered on the consignment note of each consignment.
(c)No person shall use or possess any tamper-proof seal which has identifiable description on it identical to another tamper-proof seal.