Section 24 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
24. Conditions for export of cannabis - Section 10(1)(a).
- Cannabis may be exported subject to the following conditions, namely :-(a)The exporter must obtain a permit from an authorised Excise Officer of the Union Territory or State of destination authorising him to remove cannabis from Haryana into such Union Territory or State.(b)The exporter must obtain a pass to cover the export.(c)The exporter must have paid such duty as may from time to time be imposed on the export of cannabis under the Punjab Excise Act, 1914 unless the cannabis is exported in bond.(d)The exporter must produce the cannabis to be exported at the office of the Excise and Taxation Officer or any other officer authorised for the purpose of weighment and calculation of duty.(e)The cannabis must be exported in quantities of not less than thirty-seven kilogram at a time.
