Section 61 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
61. Possession, etc. of opium by addicts - Section 10(1)(a).
- The possession and consumption of opium by addicts shall be governed in the same manner as prescribed in the case of poppy straw :Provided that the aggregate quantity of opium purchased by a permit-holder in a month shall not exceed 25 grams and the quantity possessed at any one time shall not exceed 5 grams or as may be prescribed from time to time by the Excise Commissioner.
