Section 47F in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
47F. Approval of estimates by the Drug Controller.
- The Drug Controller on receipt of estimates of the annual requirement shall consider it, and may, if necessary, call for necessary clarifications. A reply regarding approval or non-approval thereof shall be sent before the 21st of December of the preceding year. A copy of the communication shall be sent to each supplier whose name has been given in the estimate, if the supplier is located in another State thereto the Drug Controller of that State, the Drug Controller General of India and the Narcotics Commissioner of India.
