Section 17 in The M.P. Dangerous Drugs Rules, 1959
17. Sale by a licensed vendor.
- A licensed vendor may, subject to the conditions of his licence, sell only to the following persons :-(a)A vendor or druggist licensed under these rules or under the rules for the time being in force in any part of India; or(b)an approved medical practitioner; or(c)a medical institution authorised and exempted under Rule 8; such coca leaf or manufactured drugs other than prepared opium and in such quantities as such vendor, druggist, practitioner or medical institution may law-fully possess. He shall maintain a written record of every such sale in such manner as the Excise Commissioner may direct.
