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State of Madhya Pradesh - Section
Section 14 in The M.P. Dangerous Drugs Rules, 1959
14. Transport.
- A licence for the transport of coca leaf and manufactured drugs other than prepared opium within the limit of possession authorised may be granted by the following authorities :-| Cases in which licence may be granted | Authority granting the licence |
| (1) | (2) |
| (i) For supplies required for hospitals, dispensaries andveterinary dispensaries working under Government Supervision,subsidized dispensaries, and railway hospitals and dispensariesand military hospitals and dispensaries. | The indent shall be countersigned by the Inspector General ofCivil Hospitals, Director of Veterinary Services, Chief MedicalOfficer in charge of Military Hospital or dispensaries, or theDistrict Surgeon of the Railway company as the case may be. Thisindent shall be regarded as a licence. |
| (ii) Other medical institutions specially authorised by theExcise Commissioner. | The indent shall be countersigned by the Civil Surgeon of thedistrict and such indent shall be regarded as a licence. |
| (iii) In all other cases. | The Collector of the district. The licence shall be in FormD.D.R. 3. |