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State of Madhya Pradesh - Section

Section 13 in The M.P. Dangerous Drugs Rules, 1959

13. Transit.

- A licence in Form D.D.R. 3, for the transit of coca leaf and manufactured drugs other than prepared opium consigned to any other State through Madhya Pradesh may be granted by the Excise Commissioner on application by the Chief Excise authority of that State. The articles shall be carried in sealed packages and shall not be opened en route.VII. Transport