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State of Haryana - Section

Section 79 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

79. Confiscation - Section 65.

(1)All things in regard to which an order is passed under the provisions of the Narcotic Drugs & Psychotropic Substances Act, 1985, or the rules framed thereunder that are confiscated shall be delivered to the Deputy Commissioner of the District in which such order is passed.
(2)Confiscated opium straw shall be sent to Government Opium Factory, Ghazipur by goods train, freight to pay, in two lots on the 1st June and the 1st December each year provided that the minimum quantity to be sent shall, as far as possible, be not smaller than 4,670 kilograms and where only a smaller quantity is available the opium need be despatched only once a year.
(3)The bill for packing changes may be presented separately to the General Manager, Government Opium Factory, Ghazipur, who will reimburse the Government of Haryana in due course through book transfer, along with the value of the contraband opium poppy calculated at the rate applicable to "inferior opium class B" or the opium poppy.
(4)In case of smuggling of opium and opium poppy wherein the opium seized:-
(a)relates to illegal, imports or exports which present any doubt in determining their origin; or
(b)is suspected to relate to cases of international character and the quantity of opium thus seized is fifteen kilograms or more; or
(c)though admittedly of Indian origin the quantity of opium thus seized is fifty kilograms or more, a sample of two kilograms of opium or opium poppy in each case shall be drawn at the time the opium/opium poppy is confiscated and shall be sent to the Chemical Examiner to Government, Haryana.
(5)Confiscated capsules of the poppy (papaver somniferum L), whether or not in their original form, crushed or powdered and whether or not juice has been extracted therefrom, if not required by the Ayurvedic, Unani and Tabi Medical Practitioner licensed in the Haryana to be possessed for the preparation of the medicines included in their respective systems of medicines after rescuing the poppy-seeds (khash khash) therefrom, shall after obtaining the orders of the Deputy Commissioner, in this regard be sent to General Manager, Government Opium Factory, Ghazipur, in the manner prescribed in sub-rules (2) to (4).
(6)The poppy-seeds (khash khash) thus rescued shall be disposed of in accordance with the orders of the Excise and Taxation Commissioner, Haryana.