Section 37E in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
37E. Licensing authority and licence fee.
- [(1) Licences in Form P.S. II and P.S. Ill shall be granted by auction or tender or on fixed annual licence fee for the financial year or a part thereof by the Collector for the area within his jurisdiction, subject to the terms and conditions issued by the Excise Commissioner.] [[Substituted by Notification No. (10)-B-1-4-2002-CTD-(V), dated 23-4-2002. Prior to substitution it was as under :'(1) Licences in Form P.S. II and Form P.S. Ill shall be granted by auction or tender by the Collector for the area within his jurisdiction, subject to the terms and conditions approved by the Excise Commissioner.']](2)[ Licences in Form P.S. II-A shall be granted and renewed by the District Excise Officer on a payment of Rs. 5,000/- as licence fee for a year or part thereof.] [Substituted by Notification (14) B 1 -95-98-CTV, dated 26-3-1999.](3)No licence shall be granted to a person who-(i)is not a citizen of India;(ii)is below 21 years of age;(iii)is in the opinion of the licensing authority of bad character;(iv)is of unsound mind and stands as so declared by a competent Court;(v)is an applicant to be adjudged an insolvent or is an undischarged insolvent;(vi)has been convicted by a Court of law for any criminal offence involving moral turpitude; or(vii)is black listed by the State Excise Department.
