Section 75(16) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(16)the licensee shall be bound to accept from the Deputy Excise and Taxation Commissioner any portion of the drugs, which in the opinion of the Deputy Excise and Taxation Commissioner, does not amount to more than two months supply at such a price as may be determined by the Deputy Excise and Taxation Commissioner. This price shall be paid to the licensee, who has surrendered the drugs in question to the Deputy Excise and Taxation Commissioner.
