Section 18 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
18. Confiscation of adulterated cannabis - Section 10(1)(a).
(1)All such cannabis received separately under Rule 12 if found to be adulterated on examination by the Chemical Examiner of the Government may be liable to confiscation by the General Manager of the Government State Factory.(2)No such confiscation shall be ordered by the General Manager of Government State Factory unless the concerned cultivator is given a reasonable opportunity of showing cause against the proposed order and is heard in person, if he so desires.
