Section 37G in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
37G. Export inter-state.
(1)No person other than a licensee holding a licence in Form P.S. II shall export inter-state poppy straw.(2)A licensee holding licence in Form P.S. II who intends to export inter-state poppy straw shall apply to the District Excise Officer for an export inter-state pass.Such application shall be accompanied by valid import pass or "No Objection Certificate" issued to such licensee by the Excise authority of the inter-State importing state and it shall be certified by it that the poppy straw so imported shall be used for medical or scientific purposes only.(3)On receipt of an application under sub-rule (2), the licensing authority or any officer authorised by it in this behalf may issue to the licensee an export inter-state pass in Form P.S. IV for the quantity mentioned in the import inter-state pass or No Objection Certificate produced by him under sub-rule (2) which shall accompany the consignment and it shall not be opened during transit.[(3-a) No export pass in Form P.S. IV shall be issued unless the P.S. II licensee deposits export fee in advance at rate of Rs. 10/- per kilogram for the poppy straw being exported either in uncrushed or crushcd/powered form.] [[Substituted by Notification No. (25)-B-1-1-05-2-V, dated 31-3-2000. In Chhattisgarh it is as under:'(3-a) No export pass in Form P.S. IV shall be issued unles the P.S. II licensee deposits export fee in advance at the rate of Rs. 7.50 per kilogram in case the poppy-straw being exported is in powered or crushed form and at the rate of Rs. 5 per kilogram if it is not in powered/crushed form.']](4)[ xxx] [Omitted by Notification No. (23)-B-1-19-2000-CTD-V, dated 30-3-2000.](5)[ Poppy straw, whether in Powered/Crushed form or otherwise, shall be exported by P.S. II licensee only in standard gunny bags each containing such quantity as may be specified by the excise Commissioner for this purpose.] [Inserted by Notification No. (10)-B-1-127-99-CTD-V, dated 17-2 2000.][37H. Transport. - (1) Transport of poppy straw shall be carried out under the authority of a pass in Form P.S. V provided that an addict holding a permit in Form P.S. VII, or P.S. X or a person having permission of Excise Commissioner in accordance with sub-rule (3) of Rule 37-Q may transport poppy-straw to the extent mentioned in such permit or permission without a pass. Such a pass shall also not be required for transporting poppy-straw by a cultivator licensed under rules framed under Section 9 of the Act from the place of cultivation to the place of storage during the period from the first of April to 31st of July.(2)[ Transport of poppy-straw from a P.S. II licensee to another P.S. II licensee may be permitted on payment of transport fee at the rate of Rs. 5.00 per kilogram, P.S. II licensee shall deposit a fee of Rs. 25/- to obtain a pass in form P.S. V in the district and transport poppy-straw from the cultivator of the district to the licensed premises.] [Substituted by Notification No. (14)-B-1-95-98-CTV, dated 26-3-1999.](3)[ Transport of poppy straw from P.S. II licensee to P.S. Ill licensee shall be permitted on payment of duly at the rate of Rs. 10/- per Kilogram.] [[Substituted by Notification No. (25)-SU-1-05-2-V, dated 31-3-2006. In Chhattisgarh it is as under :'(3) Transport of poppy-straw from a P.S. II licensee to P.S. Ill licensee shall be on payment of duty fixed by the State Government from time to time.']](4)Transport of poppy-straw to the licensed premises of a P.S. II licensee from additional godown (s) attached to it shall be on payment of a transport fee of Rs. 25 per pass irrespective of the quantity to be transported.(5)Duty or transport fee shall be deposited in the district wherein the licensed premises of the selling licensee is situated.(6)If the selling and purchasing licensees belong to different districts, a transport permit or pass in Form P.S. V shall be issued against the No objection certificate in Form P.S. V-A issued by the District Excise Officer of the purchasing district.](7)[ The transport of Poppy-straw, whether it is in Powered/Crushed form or otherwise, shall be permitted from P.S.-II licensee, only in standard gunny bags each containing such quantity as may be specified by the Excise Commissioner for this purpose. Transport of Crushed/Powered Poppy-straw from a P.S. II licensee to a P.S. Ill licensee shall not be permitted.] [Inserted by Notification No. (10)-B-1-127-99-CTD-V, dated 17-2-2000.]
