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State of Madhya Pradesh - Section

Section 31 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

31. Sale by a licensed druggist.

- A licensed druggist may subject to the conditions of the licence, sell only on prescription of approved medical practitioners such coca leaf or manufactured drugs other than prepared opium as may have been allowed in his licence. He shall maintain a written record of every such sale as laid down in his licence and as ordered by the Excise Commissioner from time to time.