Section 80(1)(ii) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Haryana - Subsection

Section 80(1)(ii) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(ii)to the Government Officers or officials other than of Excise Department who render active assistance to the Excise Department in the detection and conviction of a case. Before paying a reward to a Government official, the Deputy Commissioner of the district shall ascertain from the head of the Department to which the Government Official belongs if he has any objection to the payment of such reward.

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State of Haryana - Subsection

Section 80(1)(ii) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985