Section 4 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
4. Licence to Druggist.
(1)Any druggist desiring to possess and sell preparations containing opium as defined in clause (XV) of Section 2 of the Act shall make an application to the Collector for a licence in that behalf.(2)On receipt of an application under sub-rule (1) the Collector shall make such enquiries as he deems necessary and if he is satisfied that there is no objection to grant the licence applied for he may grant the applicant licence in Form O.P. 2 on payment of a fee of Rupees Ten.
