Section 66 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
66. Transport by Government - Section 10(1)(a).
- The import, export or transport of manufactured drugs other than prepared opium by or on behalf of the State Government may be carried out without restriction :Provided that in the case of transit by post, the import, export or transport shall be subject to the following restriction :-(a)only parcel post may be used;(b)the parcel shall be accompanied by a declaration stating the name or designation of the consignee and consignor, the content of the parcel in detail and the indent number and date covering the transaction;(c)the consignee shall show distinctly in his account books the name or designation of the consignor, and the quantity of the drugs sent to him.
