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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Haryana - Subsection

Section 80(1)(i) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(i)to an informer after a successful raid or after result of the trial or appeal where the Deputy Commissioner is satisfied that the case was genuine and its detection took place on the information supplied by him. A statement of the informer shall, however, be recorded by the Officer receiving information before the raid is conducted and it shall be kept in the custody of the Excise and Taxation Officer who shall verify it at the time of the disbursement of the rewards;