Section 30A(b) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(b)The safety and security of the poppy straw after the weighment as mentioned in sub-clause (a) shall be the responsibility of the licensee and the signature of authorized representative in Form 2A certifying the weight of the poppy straw tendered/ sold shall be the conclusive proof of date and quantity of poppy straw which has been tendered/ sold by the cultivators to the licensee.
