Section 53 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
53. Transaction in opium on account of Government - Section 10(1)(a).
- All transactions in opium on account of Government may be carried on without restriction :Provided that in the case of transit by post :-(a)only the parcel post may be used;(b)the parcel shall be accompanied by a declaration stating the name and designation of the consignee and the consignor, the contents of the parcel in detail and the indent number and date covering the transactions;(c)the consignee shall show distinctly in his account books, the name and designation of consignor and the quantity sent to him.
