Section 41 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
41. Power to stay execution of orders.
(1)If an appeal is admitted, the appellate authority may, pending the result of the appeal, direct that the execution of the order appealed from be stayed.(2)If execution of any order is stayed under sub-rule (1) such security may be taken or conditions imposed as the appellate authority thinks fit.
