Section 20 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
20. Adjustment of cultivators account and recovery of dues from the cultivators - Section 10(1)(a).
- The accounts of the cultivators for a particular crop year shall be adjusted by the Deputy Excise and Taxation Commissioner at the time of issuing of licenses for the subsequent crop cultivation and if any amount due from them shall be recovered and any amount due to them shall be paid.
