(1)A dealer holding a licence in Form No. NDPS-I or a person holding a permit in Form No. NDPS-2 or a person holding licence in Form L-I or L-2 granted under the medical and Toilet Preparations (Excise Duties) Act, 1955 and the rules framed thereunder may apply to the Collector or the District Excise Officers, for a transport pass in Form No. NDPS-3 and after obtaining the same may transport poppy straw purchased by him from a licensed cultivator or from a person holding licence in Form No. NDPS-1 to the extent specified in the pass.(2)On receipt of the application mentioned in sub-rule (1) the Collector or the District Excise Officer may cause such enquiry to be made as he may deem necessary and in being satisfied, he may grant the applicant a pass in Form No. NDPS-3 in quadruplicate. The first copy of the pass shall be forwarded to the Excise Inspector of the place from where transport is to be made, the second copy shall be sent to the Excise Inspector of the destination, the third copy shall be handed over to the applicant for accompanying the consignment and the fourth copy shall be retained by him for record.(3)On arrival of the consignment at the destination, the consignee shall inform the Excise Inspector of the circle and shall allow him to check and weigh the consignment and examine its contents ;Provided that where the Excise Inspector of the circle fails to verify the consignment within 2 days of the notice of its arrival, the consignee may open it himself.(4)The consignee shall after verification of the consignment, make necessary entries on the reverse of the copy of the pass received by him alongwith the consignment and return it to the officer granting the transport pass.(5)The Excise Inspector of the circle from where the supply is made shall, after verification make necessary entries on the reverse of the copy of the pass received by him and return the same to the officer granting the pass. Similar action will be taken by the Excise Inspector at the destination of the consignment.
