Section 2(l) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(l)"Ware House" means a place established or licensed as a ware house by the State Government under clause (a) of sub-section (2) of Section 10 of the Act, and also a place so established or licensed as a ware house by the Excise Commissioner of Madhya Pradesh under clause (d) of Section 14 of the Madhya Pradesh Excise Act. 1915 (No. II of 1915);.
