Section 26 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
26. Transportation of cannabis by licensee - Section 10(1)(a).
- Cannabis may be transported by a person licensed to sell cannabis in wholesale or retail in Haryana from one place to another in the same district in quantities greater than two hundred and fifty grams subject to the conditions of the transporters license without a transport pass and without payment of transport duty.
