Section 25 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
25. Conditions for Transport of cannabis - Section 10(1)(a).
- Any person holding a license for the wholesale or retail vend of cannabis in Haryana may transport cannabis from one place in Haryana to another place in which he holds a license subject to the following conditions, namely :-(a)The transporter must obtain from the Deputy Excise and Taxation Commissioner a permit to transport cannabis to the place in which he is licensed to sell cannabis.(b)The transporter must obtain from the Deputy Excise and Taxation Commissioner a pass authorising the transport of cannabis described therein, by a specified route, to the vend premises of a specified person licensed to sell cannabis in wholesale or retail.(c)The transporter must produce the cannabis to be transported at the office of the Excise and Taxation Officer or any other authorised officer from which the cannabis is to be transported for the purpose of weighment and calculation of duty.(d)The transporter must have paid such duty as may from time to time be imposed on the transport of cannabis under the Punjab Excise Act, 1914.(e)The cannabis must be transported in quantities of not less than forty kilograms at a time.
