Section 36 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
36. Permit for possession of poppy straw - Section 10(1)(a).
- Notwithstanding anything contained in Rule 35, a poppy straw addict may import into Haryana and possess poppy straw obtained by him on the authority of a permit issued in his favour by another State in India, up to the extent of the quantity authorised in the permit provided that :-(i)the poppy straw permit holder of another State, when visiting the State of Haryana brings with him poppy straw permit and also a certificate from the Excise authority of the place from where he comes, in evidence of the grant of such permit, which shall be got countersigned from the Excise Officer of the first destination of the visitor;(ii)such poppy straw permit holder shall not have in his possession poppy straw in excess of the quantity authorized in the permit;(iii)such permission shall be valid for a period not exceeding one month from the date of issue of the certificate referred to in clause (i), and if the poppy straw permit-holder prolongs his stay in the State he shall obtain a regular permit from the Chief Medical Officer of the district concerned on surrender of the permit issued in the State from which he migrates or returns.
