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State of Madhya Pradesh - Section

Section 16 in The M.P. Dangerous Drugs Rules, 1959

16. Licence for sale..

(1)The sale of coca leaf or any manufactured drugs other than prepared opium is prohibited except by a licensed vendor or a licensed druggist to whom a licence in Form D.D.R. 1 or D.D.R. 2, respectively, for the sale of the same has been granted by the Collector :-
Licence for the sale of Quantity allowed and licence fee payable for
Druggist's licence Vendor's licence
Quantity Rs. Quantity Rs.
(1) (2) (3) (4) (5)
(i) [ Coca derivatives and coca leaf [Substituted by Notification No. 1031-1539-V-SR, dated 23-3-1963.] 28,350 Mgs. 10 56,700 Mgs. 5
(ii) Medical Hemp -(a) Extract of hemp(b) Tincture of hemp 425,250 Mgs.4,252,500 Mgs 22 567,000 Mgs.56,70,000 Mgs. 11
(ii) Medical opium or Tincture opium 425,250 Mgs.42,52,500 Mgs. 10 567.000 Mgs.56.70.000 Mgs. 5
(iv) Morphine, diacctyl morphine or official or non-officialpreparations containing more than 0.2 per cent of morphine orcontaining any diacetyl-morphine. 15,440 Mgs. of pure drugs or 2,26,000 Mgs. of these drugs inall forms of admixtures of alkaloids 10 15,440 Mgs. grains of pure drugs or 2,26,000 Mgs. of thesedrugs in all forms of admixtures of alkaloid 5
(v) Pethidine Hydrochloride 1,44,000 Mgs. 10 1,44,000 Mgs. 5]
(vi) [ Metdadone [Inserted by Notification No. 1226-372-SR, dated 23-4-1969.] 2 Grams. 10 2 Grams. 5]
Note. - In Special cases, the Collector may allow a larger quantity of any drug.
(2)A separate licence shall be granted for each kind of drug. The licence shall be for a period not exceeding one year and shall cease to be in force on the expiry of the financial year in which it is granted.