Section 37M(d) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(d)[ Notwithstanding anything contained in Clauses (b) and (c) the outgoing P.S. II/P.S. Ill licensee shall not be permitted or directed by the District Excise Officer to transfer the stock of poppy-straw held in balance on the expiry/cancellation of his licence to any P.S. II/P.S. Ill licensee of other district. The outgoing licensee may transport/sell or may be directed by the District Excise Officer to do so, the leftover stock of poppy-straw to a P.S. II/P.S. Ill licensee of the same district, wherein such outgoing licensee held a P.S. II/P.S. Ill licence before its expiry/cancellation.] [Inserted by Notification No (50)-B-1-70-99-CTD-V, dated 15-10-1999.]
