Section 47H in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
47H. Possession, transport, sale, import inter-state etc. of morphine.
- Possession, transport, purchase, sale, import inter-state, export inter-State or use of morphine in respect of or by a recognised medical institution shall be regulated in accordance with the following provisions :-(a)The recognised medical institution shall place orders for purchase to a manufacturer/supplier in Form M-4 alongwith a photocopy of the communication of the Drug Controller vide which the institution was recognised for the purpose of this Chapter and a copy of the communication of the Drug Controller vide which the approved estimates were conveyed. A copy of the order for purchase shall be sent to the Drug Controller and the Narcotics Commissioner of India.(b)Any manufacturer/supplier shall send morphine to the recognised medical institution under this chapter only on the basis of an order for purchase received in Form M-4 alongwith copies of recognition granted by the Drug Controller and the approved estimates communicated by the Drug Controller. The manufacturer/supplier shall despatch the morphine consignment alongwith a consignment note in quintuplicate in Form M-5. Information about despatch of consignment shall be sent by the manufacturer/supplier to the Drug Controller of the State in which the manufacturer/supplier is located, the Drug Controller of Madhya Pradesh and the Narcotics Commissioner of India. He shall also keep a copy of the consignment note.(c)On receipt of the consignment, the recognised medical institution shall enter the quantity received with date in all the copies of the consignment note, retain the original consignment note, send the duplicate to the supplier, triplicate to the Drug Controller, the quadruplicate to the Drug Controller of the State (in case the consignment originated outside M.P.) in which the supplier is located and the quintuplicate to the Narcotics Commissioner of India.
