Section 30J in The Narcotic Drugs And Psychotropic Substances Rules, 1985
30J. Destruction of poppy straw.
(1)A person who has been issued a licence under rule 8 or rule 36A intending to destroy such stocks of poppy straw as may be in his possession shall apply to the Narcotics Commissioner in such form and manner as may be specified by him in this regard.(2)The Narcotics Commissioner shall, within a period of thirty days from the date of receipt of an application under sub-rule (1), appoint a committee comprising two Gazetted Officer in the office of the Narcotics Commissioner, and an authorized representative of the applicant for supervising the destruction of the poppy straw and such destruction shall be carried out within a period of thirty days from the appointment of the committee.(3)The destruction of the poppy straw shall be carried out in accordance with the provision of the relevant laws for the time being in force.
