Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(1)In the following cases coca Leaf and manufactured drugs other than prepared opium may be imported from other State only under a licence to be obtained for each consignment separately from the following authories :-
Cases in which licence may be granted Authority granting the licence
(1) (2)
(i) For supplies required for hospitals,dispensaries and veterinary dispensaries working under Governmentsupervision, subsidized dispensaries and railway hospitals anddispensaries. The indent shall be counter-signed by theDirector of Health Services, Director of Veterinary Services,District Surgeon of the Railway Administration concerned as thecase may be. This indent shall be regarded as a licence.
(ii) Other medical institutions specially authorisedby the Excise Commissioner The indent shall be counter-signed by the CivilSurgeon of the district and such indent shall be regarded as alicence.
(iii) In all other cases The Collector of the District. The licence shallbe in Form N.D. 3.
[Provided that the import of morphine by the medical institutions specified in clauses (i) and (ii) shall be regulated by Rule 47-H.] [Added by Notification No. (37)-B-1-73-99-CTD-V, dated 14-5-1999.]