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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(1) in The U.P. Narcotic Drugs Rules, 1986

(1)A dealer holding a licence in Form NDPS-1 or a person holding a permit in Form NDPS-2 and desiring to import poppy straw from any other State of Union Territory in India shall make an application to the Collector for an import pass in Form No. NDPS-1. The application shall be accompanied by a 'no objection certificate' from the Collector of the district from where poppy straw' is to be imported and after obtaining the same may import poppy straw subject to the conditions of the pass to be granted in accordance with sub-rule (2).