Section 37M in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
37M. Disposal of balance.
- The following conditions shall apply to the disposal of balance of poppy straw left with a licensee holding a licence under this Chapter after cancellation or determination of his licence ;-(a)If the licensee has obtained a new licence for the same article which is to come into force immediately on the expiry of the old licence and is granted for the same place or premises, he may retain his balance of stock of poppy straw for the purposes of the new licence;(b)If the licensee's new licence is for different place or premises he shall on the expiry of the old licence forthwith deposit his stock of poppy straw with such person as the District Excise Officer may, by general or special order appoint for the purpose and shall not remove it thence to the new shop except under a permit granted by an Excise Officer not below the rank of Sub-Inspector;(c)If the licensee has been granted no other licence he shall deposit his balance of poppy straw provided in Clause (b) and with the prior sanction of the District Excise Officer may dispose it of in lump-sum to any other licensee of the poppy straw. The stock shall then be transported to the place or premises of such licensee under a permit granted by an Excise Officer not below the rank of Sub-Inspector. In the event of the former licensee being unable to dispose of his balance of poppy straw within 30 days from the date of expiry of his licence the person to whom the new licence has been granted in his stead or if no such new licence has been granted any licensee of the poppy straw may be required, under penalty of forfeiting his licence to purchase the article at such price as the District Excise Officer may, fix and in any quantity not exceeding that which the District Excise Officer may determine to be ordinarily saleable by him in two months ;Provided that if the poppy straw is unfit for use the whole of it or, if the quantity is unreasonable large the excess may be destroyed under the orders of the District Excise Officer. The licensee shall not be entitled to any compensation for any loss suffered in consequence of action taken under this rule.(d)[ Notwithstanding anything contained in Clauses (b) and (c) the outgoing P.S. II/P.S. Ill licensee shall not be permitted or directed by the District Excise Officer to transfer the stock of poppy-straw held in balance on the expiry/cancellation of his licence to any P.S. II/P.S. Ill licensee of other district. The outgoing licensee may transport/sell or may be directed by the District Excise Officer to do so, the leftover stock of poppy-straw to a P.S. II/P.S. Ill licensee of the same district, wherein such outgoing licensee held a P.S. II/P.S. Ill licence before its expiry/cancellation.] [Inserted by Notification No (50)-B-1-70-99-CTD-V, dated 15-10-1999.]
