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] [Entire Act]

State of Uttar Pradesh - Section

Section 20 in The U.P. Narcotic Drugs Rules, 1986

20. Disposal of poppy straw by cultivator.

- Every cultivator licensed to cultivate opium poppy for the production of opium, under the Narcotic Drugs and Psychotropic Substances Rules, 1985 shall after each harvesting of opium, dispose of subject to the conditions of licence the poppy straw obtained from such cultivation, in the following manner :
(1)The cultivator shall declare the entire stock of poppy straw in his possession alongwith the manner in which it is intended to be disposed of to the Collector of the district within a fortnight of the completion of each harvesting of opium and in case, later than 15th July of the same year and shall obtain orders for its disposal.
(2)He shall not keep with him such poppy straw in any year beyond the 31st of July of the same year.
(3)He may dispose of such poppy straw before the expiry of the aforesaid date by-
(a)selling the same to a licensed dealer within the State or in another State;
(b)warehousing;
(c)export the same for warehousing;
(d)exporting the same out of India;
(e)using the same as manure in his field; or
(f)destroying the same by burning :
Provided that the destruction or use as manure shall be one after prior intimation to the Collector of the district and in presence of an Officer not below the rank of an Excise Inspector.