Section 29 in The Delhi Narcotic Drugs Rules, 1985
29.
(1)Subject to the provisions of these rules, no person shall, purchase, sell/possess, transport, use, consume, ware house, import or export poppy straw except under a licence or permit granted under these rules and subject to such conditions and payment of such fee as may be prescribed in these rules.(2)The Excise Commissioner may grant to any person a licence in Form D.D. 9 permitting him to possess such quantity of poppy straw as may be specified in the licence for the manufacture of any preparation in the manufacture of which poppy straw is required to be used as an ingredient:Provided that no such licence shall be granted under this sub-rule unless the applicant is holding an appropriate licence granted by the Drugs Controller/Assistant Drugs Controller under the Drugs and Cosmetics Rules, 1945 for the manufacture of such preparation for which the poppy straw is required and the said authority has recommended the quantity required for such purpose.(3)A fee of Rs. 200 (rupees two hundred) only per annum shall be levied on every licence granted under sub-rule (2).(4)A person who has been granted a licence under sub-rule (2) may import, after obtaining permit in Form D.D. 2, such a quantities of poppy straw and in such manner as may be specified in the permit.
