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State of Haryana - Section

Section 16 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

16. Provisional payment of price - Section 10(1)(a).

- The Deputy Excise and Taxation Commissioner shall having regard to the weight and consistence of cannabis work out the weight of such cannabis at the standard consistence and determine provisionally the total price payable to such cultivators. The said officer, shall pay to the cultivators 90% of the payment so determined which shall be subject to adjustment against the final price payable to the cultivators to be determined as provided hereinafter.