Section 30 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
30. Export of cannabis - Section 10(1)(a).
- Any person licensed to sell cannabis in wholesale in Haryana wishing to export cannabis to any person licensed to sell cannabis in any other State or Union Territory shall apply in Form No. 5 to the Deputy Excise and Taxation Commissioner concerned for an export in-bond pass on the basis of a permit from the competent authority of the State or Union Territory of destination.(2)The Deputy Excise and Taxation Commissioner may in his discretion by order in writing either refuse or grant an export pass in Form No. 6.
