Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(3) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(3)Where cannabis plants have been cultivated on a licence which is subsequently revoked, the standing crop, if any, shall be destroyed under the supervision of the officer in such manner as may be specified by the Excise Commissioner.