Section 9 in The Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 2013
9. Destruction of controlled substance in Schedule-A.
(1)Any person intending to destroy a controlled substance in Schedule-A shall apply in Form-I to the concerned Zonal Director of the Narcotics Control Bureau having jurisdiction over the area.(2)The Zonal Director of the Narcotics Control Bureau shall, within a period of thirty days of the receipt of an application in Form-I, appoint a Committee comprising a Gazetted Officer of the Narcotics Control Bureau, Superintendent of Central Excise of the concerned range and an authorised representative of the applicant for supervising the destruction of controlled substance in Schedule-A and any such destruction shall be carried out within a period of thirty days from the appointment of the Committee.Explanation. - For the purpose of this clause, the jurisdiction of a Zonal Director of Narcotics Control Bureau shall be the area as specified in the Appendix.
