Section 74(1) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(1)The Excise Commissioner or any other authorised officer may on the recommendation of the State Drug Controller, Haryana, grant to any person a druggist's license in From No. 24 on payment of a fee of one hundred rupees and subject to the following conditions; provided that no license shall be granted to a person who does not hold the requisite licenses under the Drugs Rules, 1945, made under the Drugs Act, 1940 (XXIII of 1940) :-
