Section 11 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
11. Cannabis to be weighed, examined and classified - Section 10(1)(a).
- All cannabis delivered by the cultivators to the Deputy Excise and Taxation Commissioner or any other officer authorised as aforesaid, shall, in the presence of the concerned cultivator and the Lambardar be weighed, examined and classified according to its quality and consistence and forwarded by the Deputy Excise and Taxation Commissioner to the Government State Factory.
