Section 37D(iii) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(iii)Notwithstanding anything contained in sub-rule (1) and (2) a cultivator licensed under rules framed under Section 9 of the Act may, during the period from the [1st April to 30th of September] [Substituted by Notification No. (22)-B-1-36-2002-CT-V, dated 19-8-2002 for '1st April to 31st of July'.], without licence, possess and/or sell poppy straw directly relatable to the crop produced by him to a person holding licence in Form P.S. II [in the district in which his cultivated area is situated] [Substituted by Notification No. (14) B-1-95-98-CTV, dated 26-3-1999.] or destroy by burning within the said period the poppy straw in his possession] :
