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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Dangerous Drugs Rules, 1959

(1)In the following cases coca leaf and manufactured drugs other than prepared opium may be imported into the State only under a licence to be obtained for each consignment separately from the following authorities :-
Cases in which licence may be granted Authority granting the licence
(1) (2)
(i) For supplies required for hospitals, dispensaries andveterinary dispensaries working under Government Supervision,subsidized dispensaries, and railway hospitals and dispensaries. The indent shall be countersigned by the Director of HealthServices, Director of Veterinary Services, the District Surgeonor of the Railway Administration concerned as the case may be.This indent shall be regarded as a licence.
(ii) Other medical institutions specially authorised by theExcise Commissioner. The indent shall be countersigned by the Civil Surgeon of thedistrict and such indent shall be regarded as a licence.
(iii) In all other cases. The Collector of the district. The licence shall be in FormD.D.R. 3.