Section 80D in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
80D. Approval of estimates by the Drug Controller - Sections 10, 71 and 78.
- The Drug Controller who receives the annual requirement shall consider it, and may if necessary call for necessary clarification. A reply on approved estimates, or not accepting the estimate, shall be sent before 21st of December of the preceding year. A copy of the communication shall be sent each to the supplier whose name has been given in the estimate. If the supplier is located in another State, the Drug Controller of that State, the Drug Controller General of India and the Narcotics Commissioner of India.
