Section 15(iv) in The M.P. Dangerous Drugs Rules, 1959
(iv)the parcel shall be accompanied by a declaration stating the names of the consignee and consignor, the contents of the parcel in detail, the number and date of the licence covering the transmission and the number and date of the licence held by the consignee and consignor and such other particulars as may be required, from time to time, by the Excise Commissioner; and (v) the consignee shall show, distinctly in his account books the name of the consignor and the quantity of articles sent to him from time to time by post.
