Section 51(2) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(2)If upon inspection any excess or deficiency between the quantity of poppy straw specified in the pass and the actual quantity contained in any parcel or package to which the pass relates is found to exist, and the consignor, consignee or the person in charge thereof cannot satisfactorily account for such excess or deficiency, the fact shall forthwith be reported to the Deputy Excise and Taxation Commissioner and pending his orders, the parcel or package in question shall be detained by the inspecting officer. Due allowance on account of drayage shall be given during weighment.
