Section 47C in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
47C. Recognition of medical institutions and cancellation thereof.
(1)Every medical institution, which intends to be recognised for the purpose of this chapter, shall apply in Form M-l to the Drug Controller, Madhya Pradesh who shall convey his decision within three months of the receipt of the application.(2)If it comes to the notice of the Drug Controller of Madhya Pradesh that morphine obtained by recognised institution was supplied for non-medical use or that any of the rules under this Chapter is not complied with, the Drug Controller may, for reasons to be recorded in writing, revoke the recognition accorded under these rules.
