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State of Madhya Pradesh - Section

Section 23 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

23. Import by others.

(1)In the following cases coca Leaf and manufactured drugs other than prepared opium may be imported from other State only under a licence to be obtained for each consignment separately from the following authories :-
Cases in which licence may be granted Authority granting the licence
(1) (2)
(i) For supplies required for hospitals,dispensaries and veterinary dispensaries working under Governmentsupervision, subsidized dispensaries and railway hospitals anddispensaries. The indent shall be counter-signed by theDirector of Health Services, Director of Veterinary Services,District Surgeon of the Railway Administration concerned as thecase may be. This indent shall be regarded as a licence.
(ii) Other medical institutions specially authorisedby the Excise Commissioner The indent shall be counter-signed by the CivilSurgeon of the district and such indent shall be regarded as alicence.
(iii) In all other cases The Collector of the District. The licence shallbe in Form N.D. 3.
[Provided that the import of morphine by the medical institutions specified in clauses (i) and (ii) shall be regulated by Rule 47-H.] [Added by Notification No. (37)-B-1-73-99-CTD-V, dated 14-5-1999.]
(2)The importer shall give intimation of the arrival of the consignment to the District Excise Officer and present the consignment to him or to an officer deputed by him for examination together with the import licence received by the importer.
(3)The Collector shall send the copy of the import licence received by him to the District Excise Officer who shall personally or through an officer subordinate to him check the consignment anil see that it tallies with the import certificate granted.