Section 24 in The M.P. Dangerous Drugs Rules, 1959
24. Disposal of drugs deposited on cancellation of licence.
(1)The Collector shall, if necessary, cause all coca leaf and manufactured drugs other than prepared opium delivered to him under rule 23, to be examined by the chemical examiner or by such other officer as the Excise Commissioner may direct.(2)If any of the articles are certified by such officer to be fit for use the Collector may allow them to be sold to any person authorised to possess them under these rules or under any rules tor the time being in force in any part of India. The Collector may require any licensed vendor or druggist to purchase at such price as the Collector may direct any quantity of such articles not exceeding such quantity as the Collector may determine to be ordinarily saleable in two months.(3)If the articles are certified to be unfit for use the whole of the stock, or if the quantity is unreasonably large, the excess may be destroyed under the orders of the Collector. The person delivering the articles shall not be entitled to any compensation for any loss suffered in consequence of action taken under this rule.
