Section 37U in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
37U. [ Limitation of prosecution. [Inserted by Notification No. (25) B-1-1-05-2-V, dated 31-3-2006.]
- No Court shall take cognizance of an offence against a licensee of poppy straw in wholesale or retail, for the breach of the conditions of licence, pass or permit issued under Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985 and punishable under the Narcotic Drugs and Psychotropic Substances Act, 1985 and the Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985 except on a complaint, report or sanction of the Collector of the Distrcit concerned.]
