Section 35(2) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(2)On receipt of the application under sub-rule (1) the Chief Medical Officer shall make such enquiries as he deems necessary and if he is satisfied that there is no objection to the grant of the permit applied for he may, subject to the orders of the Excise Commissioner, if any, grant the applicant a permit in Form No. 10 on payment of a free of one rupee.
