Section 86(3) in The U.P. Narcotic Drugs Rules, 1986
(3)That he shall deposit with the Collector a sum of Rs. 5,000 in case Government Promissory Notes or in the form of such other valuable securities as are approved by the Excise Commissioner, duly pledged in the name of the Collector for the due observance of the conditions of this licence. In the event of a breach of the conditions of this licence or a conviction under the U. P. Excise Act, 1915, the Narcotic Drugs and Psychotropic Substances Act, 1985 or the Drug and Cosmetics Act, 1940, the security shall be forfeited besides the penalties imposed under the said Acts.
