Section 55 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
55. Application for import certificate.
- [(1) Subject to rule 53, no narcotic drug, or psychotropic substance [* * *] [ Substituted by G.S.R. 556(E), dated 14.7.1995 (w.e.f. 20.7.1995).] shall be imported into India without an import certificate in respect of the consignment issued by the issuing authority, in Form No. 4 appended to these rules].(2)The importer applying for an import certificate under sub-rule (1) in relation to narcotic drug shall submit along with his application the original or certified copy of the excise permit issued by the concerned State Government.(3)[ Every application for an import certificate shall be in such form and manner and provide such details as may be specified by the Narcotics Commissioner.(4)A fee of rupees one thousand shall be paid to the Central Government along with the application under sub-rule (1) for issue of each import certificate under this rule.] [Substituted by Notification No. G.S.R. 224(E), dated 25.3.2015 (w.e.f. 14.11.1985).]
