Section 47D in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
47D. Duties of recognised medical institution.
- Every recognised medical institution shall-(a)Designate one or more qualified medical practitioners who may prescribe morphine for medical purposes. When more than one qualified medical practitioner have been designated, one of them shall be designated as over all in charge.(b)The designated medical practitioner or the over-all-in- charge, as the case may be, shall-(i)endeavour to ensure that the stock of morphine is adequate for patients needs;(ii)maintain adequate security over stock of morphine;(iii)maintain a record of all receipts and disbursements of morphine in Form M-2 and;(iv)ensure that estimates and other relevant information required to be sent by the recognised medical institution under this chapter are sent to the authorities concerned.
