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State of Haryana - Section

Section 6 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

6. Appointment of Lambardar - Section 10(1)(a).

- The Deputy Excise and Taxation Commissioner, Haryana may appoint a Lambardar in each village where cannabis plants cultivation is permitted, on such terms and conditions as may be specified from time to time by the Excise Commissioner.