Section 37P(iii) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(iii)The Medical Officer shall after examining the applicant and after taking into consideration the provisions of this Chapter record his opinion clearly and explicitly in form P.S. VIII as to whether the applicant is required to use poppy straw as a medical necessity and if so, the quantity therefor shall be mentioned in the certificate. Such a certificate shall only be granted to an addict of poppy straw, who would suffer irreparable damage from the withdrawal of the poppy straw, if the same is not made available to him.
