Section 47H(b) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(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.
