Section 6 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
6. Renewal of Licence or Permit.
(1)A licence or permit once granted and not suspended or cancelled under these rules may on an application be renewed by the Collector or Medical Authority as the case may be on payment of a Fee of rupees ten or one respectively. An application for renewal of such licence or permit shall be made before the 15th March, every year.(2)If a licence or permit is defaced or lost or destroyed the Collector or the Medical Authority, as the case may be, after making such enquiry as he or it deems necessary', issue a duplicate licence or permit on payment of fee of Re. one.
