Section 30(6) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(6)No further appeal or revision shall lie against the order passed by the Appellate Authority under this rule.[Chapter III-A] [Inserted by Notification No. G.S.R. 61(E), dated 20.1.2017 (w.e.f. 14.11.1985).] Possession, Transport, Import Inter-State, Export Inter-State, Warehousing, Sale, Purchase, Consumption And Use Of Poppy Straw Produced From Opium Poppy From Which No Juice Has Been Extracted Through LancingFor the purpose of this chapter,--(i)"Licensee" shall mean the person licensed under rule 36A of these rules;(ii)"Poppy straw" shall mean opium poppy straw from which no juice has been extracted through lancing.
