Section 79(4) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(4)In case of smuggling of opium and opium poppy wherein the opium seized:-(a)relates to illegal, imports or exports which present any doubt in determining their origin; or(b)is suspected to relate to cases of international character and the quantity of opium thus seized is fifteen kilograms or more; or(c)though admittedly of Indian origin the quantity of opium thus seized is fifty kilograms or more, a sample of two kilograms of opium or opium poppy in each case shall be drawn at the time the opium/opium poppy is confiscated and shall be sent to the Chemical Examiner to Government, Haryana.
