Section 18 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
18. Possession by private person.
- Any person may possess such quantity of manufactured drugs other than prepared opium as has been at one time dispensed and sold for his use on the prescription of an approved medical practitioner :Provided that the prescription is in writing, elated and signed by an approved medical practitioner with his full name and address, states the exact quantity of each manufactured drug, gives the full name and address of the person for whose use it is given, and is in the possession of such person or his guardian a person duly authorised on his behalf.
