Section 19 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
19. Determination of final price of cannabis - Section 10(1)(a).
- Subject to the provisions contained in Rule 18 the final price of cannabis payable to the cultivator shall, having regard to the price fixed by the Government under Rule 16 be determined by the General Manager of Government State Factory or such other officers as may be authorised in this behalf and communicated to the Deputy Excise and Taxation Commissioner.(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.
