Section 80(3) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(3)Any award payable to any informer whose statement is in the custody of the Excise and Taxation Officer may be disurbsed upon the receipt of the Deputy Commissioner, of the district without requiring attendance of the actual payee or a receipt from him.[Chapter VII-A] [Chapter VIIA added by Haryana Government Notification No. GSR39/CA61/85/S 10, 71 & 78/2000 dated 20.7.2000.] Special provision relating to use of Morphine by recognised medical institutions.
