Section 6(1) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(1)A licence or permit once granted and not suspended or cancelled under these rules may on an application be renewed by the Collector or Medical Authority as the case may be on payment of a Fee of rupees ten or one respectively. An application for renewal of such licence or permit shall be made before the 15th March, every year.
