Section 27 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
27. Transportation of cannabis on account of Government - Section 10(1)(a).
- The import, export or transport of cannabis on account of the Government may be carried out without restriction provided that in the case of transit by post the import, export or transport shall be subject to the following restrictions, namely :-(a)Only the parcel post may be used.(b)The parcel shall be accompanied by a declaration stating the names and designation of the consignee and consignor, the contents of the parcel in detail and the indent number and date covering the transaction.(c)The consignee shall show distinctly in his account books the name and designation of the consignor and the quantity sent to him by post.
