Section 45 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
45. Transport of poppy straw on behalf of infirm and invalid persons - Section 10(1)(a).
- Any person may without any permit purchase, possess and transport on behalf of an infirm or invalid person, who is physically unfit to possess and transport poppy straw provided that :-(a)the infirm or invalid person holds a permit in Form No. 10.(b)the person purchasing, possessing and transporting poppy straw on behalf of the infirm or invalid person possess a written authority in Form No 15 from the infirm or invalid person to do so on him behalf, and the Chief Medical Officer has given his prior approval to such authorisation.
