Section 21 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
21. Exemption.
- The following institutions shall be exempted from the provisions contained in these rules regarding the possession of coca leaf and manufactured drugs [other than prepared opium and morphine] [Substituted by Notification No. (37)-B-1-73-99-CTD-V, dated 14-5-1999.] ;-(i)Hospitals, dispensaries and veterinary dispensaries working under Government supervision subsidized dispensaries and railway hospitals and dispensaries;(ii)Other medical institutions authorised by the Excise Commissioner in this behalf by a general or special order subject to such conditions as may be specified in the order :Provided that such articles have been obtained under a duly granted import or transport licence.
