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[Cites 0, Cited by 0] [Section 80F] [Entire Act]

State of Haryana - Subsection

Section 80F(b) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(b)Any manufacturer/supplier shall send morphine to the recognised medical institution under this chapter only on the basis of an order for purchase received in the format at Annexure IV along with copies of recognition granted by the Drug Controller and the approved Estimates communicated by the Drug Controller. The manufacturer/supplier shall despatch the morphine consignment along with a consignment note in quintuplicate in the format given in Annexure V. Copies of the consignment note shall be sent by the manufacturer/supplier to the Drug Controller of the State in which the manufacturer/supplier is located, the Drug Controller of the State in which the recognised medical institution is located and the Narcotics Commissioner of India. He shall also keep a copy of the consignment notice.