Section 12 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
12. Exemption granted to Hospitals and Dispensaries.
- The following hospitals and dispensaries are exempted from the provisions regarding possession and sale of opium as defined in Section 2 of the Act, in so far as 'Sale' consists in taking payment for medicines issued in accordance with the rules prescribed for the hospitals or dispensaries, concerned ;-(a)Hospitals, dispensaries and veterinary dispensaries working under supervision of the State or Central Government and subsidized dispensaries, and hospitals in Madhya Pradesh;(b)Other medical institutions specially authorised by the Excise Commissioner in this behalf.Disposal of Articles and Things Confiscated
