Section 74(14) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(14)If on the expiry or cancellation of the licence, any stocks of opium, medicinal cannabis or medicinal opium remain in the possession of the licensee, he shall at once surrender these stocks to the Deputy Excise and Taxation Commissioner. If any portion of these stocks is declared by the Chief Medical Officer to be unfit for human consumption the Deputy Excise and Taxation Commissioner shall forthwith cause that portion to be destroyed, and the licensee shall not be entitled to claim any compensation for loss resulting from the destruction of such a portion of the drugs.
