Section 30 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
30. Sale by a licensed vendor.
- A licensed vendor may subject to the conditions of his licence sell only to the following persons :-(a)A vendor or druggist licensed under these rules or under the rules for the time being in force in any part of India; or(b)an approved medical practitioner; or(c)[ A medical institution exempted under Rule 21 but the sale of morphine shall be effected to such medical institution only which is recognised for the purpose under Rule 47-C" of Chapter IV-A.] [Substituted by Notification No. (37)-B-1-73-99-CTD-V, dated 14-5-1999]Such cocaleaf of manufactured drugs other than prepared opium and in such quantities as such vendor druggist, practitioner or medical institution may lawfully possess. He shall maintain a written record of every such sale in such manner as the Excise Commissioner may direct.
