Section 3 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
3. Regulation of cultivation of cannabis plant - Section 10(1)(a).
- The cannabis plants shall not be cultivated save on account of the Central Government or State Government and in the tracts notified by the State from time to time and in accordance with the conditions of licence issued by the officers empowered in this behalf under these rules.
