Section 75(17) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(17)A licensed chemist may import, export or transport such quantity of opium derivatives (excluding prepared opium) and coca derivatives as may be specified in his licence.(b)(i)The Excise Commissioner shall in respect of each such licence fix and record in the licence the maximum quantity of opium derivatives or coca derivatives which the licensee may possess at any one time for the purpose of vends as well as for the manufacture or preparations of morphine, diacetylmorphine and cocaine.(ii)A chemist may, subject to the conditions of his licence, sell the derugs to :-
