Section 62 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
62. Possession of manufactured drugs - Section 10(1)(a).
(1)Subject to the provisions of these rules any person may import and transport such quantities of manufactured drugs as he may lawfully possess under these rules.(2)Notwithstanding anything contained in sub-rule (1), no person shall import or transport prepared opium in any quantity whatsoever.
