Section 80F in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
80F. Application of rules to other chapters - Sections 10, 71 and 78.
- The provisions of these rules in other chapters in respect of possession, transport, purchase, sale, import inter-State, export inter-State or use of manufactured drugs, shall not apply to possessions, transport, purchase, sale, import inter-State, export inter-State or use of morphine in respect of a recognised medical institution, possession, transport, purchase, sale, import inter-State, export inter-State or use of morphine in respect of a recognised medical institution shall be in accordance with the following provisions:-(a)The recognised medical institution shall place orders for purchase to manufacturer/supplier in the format at Annexure IV along with a photocopy of the communication of the drug controller, - vide which the approved estimates were conveyed. A copy of the order for purchase shall be sent to the Drug Controller and the Narcotics Commissioner of India.(b)Any manufacturer/supplier shall send morphine to the recognised medical institution under this chapter only on the basis of an order for purchase received in the format at Annexure IV along with copies of recognition granted by the Drug Controller and the approved Estimates communicated by the Drug Controller. The manufacturer/supplier shall despatch the morphine consignment along with a consignment note in quintuplicate in the format given in Annexure V. Copies of the consignment note shall be sent by the manufacturer/supplier to the Drug Controller of the State in which the manufacturer/supplier is located, the Drug Controller of the State in which the recognised medical institution is located and the Narcotics Commissioner of India. He shall also keep a copy of the consignment notice.(c)On receipt of the consignment, the recognised medical institution shall enter the quantity received with date in all the copies of the consignment note, retain the original consignment note, send the duplicate to the supplier, triplicate to the Drug Controller, the quadruplicate to the Drug Controller of the State (in cases in which the consignment originated outside the State) in which the supplier is located and the quintuplicate to the Narcotics Commissioner of India.
