Section 37M(c) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(c)If the licensee has been granted no other licence he shall deposit his balance of poppy straw provided in Clause (b) and with the prior sanction of the District Excise Officer may dispose it of in lump-sum to any other licensee of the poppy straw. The stock shall then be transported to the place or premises of such licensee under a permit granted by an Excise Officer not below the rank of Sub-Inspector. In the event of the former licensee being unable to dispose of his balance of poppy straw within 30 days from the date of expiry of his licence the person to whom the new licence has been granted in his stead or if no such new licence has been granted any licensee of the poppy straw may be required, under penalty of forfeiting his licence to purchase the article at such price as the District Excise Officer may, fix and in any quantity not exceeding that which the District Excise Officer may determine to be ordinarily saleable by him in two months ;
