Section 15 in The M.P. Dangerous Drugs Rules, 1959
15. Transmission by post.
- Import, export or transport of coca leaf and manufactured drugs other than prepared opium by in land post is prohibited, except by licensed druggists and licensed vendors and shall be subject to the following conditions :-(i)only the parcel post shall be used;(ii)the parcel shall be insured;(iii)the parcel shall be covered by licenses granted by officers duly authorised;(iv)the parcel shall be accompanied by a declaration stating the names of the consignee and consignor, the contents of the parcel in detail, the number and date of the licence covering the transmission and the number and date of the licence held by the consignee and consignor and such other particulars as may be required, from time to time, by the Excise Commissioner; and (v) the consignee shall show, distinctly in his account books the name of the consignor and the quantity of articles sent to him from time to time by post.IX. Sale
