(1)A dealer holding a licence in Form NDPS-1 or a person holding a permit in Form NDPS-2 and desiring to import poppy straw from any other State of Union Territory in India shall make an application to the Collector for an import pass in Form No. NDPS-1. The application shall be accompanied by a 'no objection certificate' from the Collector of the district from where poppy straw' is to be imported and after obtaining the same may import poppy straw subject to the conditions of the pass to be granted in accordance with sub-rule (2).(2)On receipt of an application under sub-rule (1) the Collector may cause such inquiry to be made as he may deem necessary and if he is satisfied that there is no objection, he shall, grant a pass in Form No. NDPS-1. The pass shall be issued in quadruplicate. The first copy of the pass shall be handed over to the applicant to accompany the consignment, the second copy shall be forwarded to the Collector of the district of export, the third copy shall be sent to the Excise Inspector of the circle of import and the fourth copy shall be retained for record.(3)Sub-rules (3) to (5) of Rule 9 shall mutatis mutandis apply to verification of consignments of poppy straw imported from outside the State.Export of Poppy Straw
