Section 74(17) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(17)A druggist may import, export or transport such quantity of medicinal cannabis, opium and medicinal opium as may be specified in his licence.(b)(1) The Excise Commissioner shall in respect of each licensee fix and shall record in the licence the maximum quantity of medicinal cannabis or medicinal opium which the licensee may possess at any one time and opium for the purpose of manufacture of medicinal opium.
