Section 19(2) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(2)The price payable in respect of any cannabis which is not initially suspected to be adulterated by the Deputy Excise and Taxation Commissioner (Hqrs.) or any other Officer authorised in this behalf, but found to be adulterated on examination in the Government State Factory shall be subject to such reduction as may be specified by the State Government.
