Section 74(5) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(5)The licensee shall not have in his possession any medicinal connabis, medicinal opium or preparations containing medicinal cannabis or medicinal opium in quantities in excess of those stated in his license, and shall not keep the same in any place except the premises described in the license. He may also possess such quantity of opium as is specified in the license for the manufacture of medicinal opium.
