Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 12 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

12. Procedure where cultivator is dissatisfied with classification of cannabis - Section 10(1)(a).

- Any cultivator who may be dissatisfied with the classification of his cannabis done by the officer as mentioned in Rule 11 may have it forwarded to the Government State Factory separately, by such officer after having it properly sealed in his presence.