Section 69 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
69. Grant of permits or import and transport - Section 10(1)(a)(2).
- The Deputy Excise and Taxation Commissioner or such other authorised officer may grant to a licensed druggist or licensed chemist permits in Form No. 18 for the import and transport of manufactured drugs, other than the prepared opium, not exceeding the quantity to which such a licensed druggist or chemist is entitled to possess.
