Section 45A(2) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(2)The Narcotics Commissioner shall, within a period of thirty days from the date of receipt of an application under sub-rule (1), appoint a committee comprising a Gazetted Officer in the office of the Narcotics Commissioner, or Narcotics Control Bureau constituted vide notification number S.O. 96(E) dated the 17th March, 1986, Superintendent of Central Excise of the concerned range and an authorised representative of the applicant for supervising the destruction of the drug and such destruction shall be carried out within a period of thirty days from the appointment of the committee.
