Section 80A in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
80A. Recognition of medical institution - Sections 10, 71, & 78.
(1)Every medical institution which intends to be recognised for the purposes of this chapter, shall apply in the format at Annexure I to the Drug Controller appointed by the Government, who shall convey his decision within three months of the receipt of the application.(2)If it comes to the notice of the Drug Controller that morphine obtained by recognised medical institution was supplied for non-medical use or that any of the rules under this Chapter is not complied with, for reasons to be recorded in writing, the Drug Controller may revoke the recognition recorded under these rules.
