Section 7(9) in The Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 2013
(9)Whenever a consignment of controlled substance in Schedule-A is transported from the area which comes within the jurisdiction of a Zonal Director of the Narcotics Control Bureau to an area which comes within the jurisdiction of another Zonal Director of the Narcotics Control Bureau, the consignor shall send a quarterly report to the latter Zonal Director in Form-H.Explanation 1. - For the purpose of this clause, the expression "Bill of Entry" shall have the same meaning as defined in the Customs Act, 1962 (52 of 1962).Explanation 2. - For the purpose of this clause, the jurisdiction of a Zonal Director of Narcotics Control Bureau shall be the area as specified in the Appendix.
