Section 11(3) in The Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 2013
(3)The Narcotics Commissioner shall issue or deny the No Objection Certificate within twenty one working days from the date of receipt of application and in case the No Objection Certificate is not issued within the stipulated time period or denied, the Narcotics Commissioner or any other officer authorised by him in this regards shall inform the applicant the reasons thereof.
