Section 74(15) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(15)If any portion of the drugs is fit for human consumption the Deputy Excise and Taxation Commissioner shall make over such opium, medicinal cannabis or medicinal opium in any quantity not exceeding that which the transferee is likely to sell within two months to the incoming licenseee, who is taking the place of the previous licensee if the latter has surrendered these to the Deputy Excise and Taxation Commissioner or to any other licensee of the district.
