Section 2(j) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(j)"Medical Authority" means a Government Medical Officer, or Government Assistant Medical Officer in the District or Tehsil or if there is no such officer in the District or Tehsil the nearest Government Medical Officer or Assistant Medical Officer of a Government Hospital or Dispensary nearest to the place where the person concerned resides;
