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State of Madhya Pradesh - Section
Section 29 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
29. Licence of sale.
| Licence for the Sale of | Quantity allowed and licence fee payable for | ||||
| Druggist/s Licence | Vendor/s Licence | ||||
| Quantity | Rs. | Quantity | Rs. | ||
| (1) | (2) | (3) | (4) | (5) | |
| (i) | Coca derivatives and cocaleaf | 28,353 mgs. | 10.00 | 56,700 mgs. | 5.00 |
| (ii) | Medicinal Hemp- | ||||
| (a) Extract of hemp | 4,25,250 mgs. | 2.00 | 56,700 mgs. | 1.00 | |
| (b) Tincture of hemp | 4,252,500 mgs. | 2.00 | 5,67,000 mgs. | 1.00 | |
| (iii) | Medicinal opium or | 4,25,250 mgs. | 10.00 | 5,67,000 mgs. | 5.00 |
| Tincture opium | 4,252,250 mgs. | 10.00 | 5,670,000 mgs. | 5.00 | |
| (iv) | Morphine diacetyl-morphine or official or non-officialpreparations containing more than 0.2 per cent of morphine orcontaining any diacetyl-morphine | 15,440 mgs. of pure drugs or 226,800 mgs. of these drugs inall forms of admixtures of alkaloids. | 10.00 | 15,400 mgs. of pure drugs or 226,800 mgs. of these drugs inall forms of admixtures of alkaloids. | 5.00 |
| (V) | Pethidine Hydrochloride | 144,000 mgs. | 10.00 | 144,000 mgs. | - |