Section 30 in The M.P. Dangerous Drugs Rules, 1959
30.
The State Government may transfer any appeal or application for revision from the Excise Commissioner or a Collector to any other officer authorised to dispose of such appeal or application under clause (c) or clause (d) of rule 2 of these rules.Form D.D.R. 1.Licence for the Sale of Coca Leaf and Manufactured Drugs Other Than Prepared Opium, by a Vendor.Under rule 16 of the Madhya Pradesh Dangerous Drugs Rules, 1959, and in consideration of the payment or a fee of Rs.......... the receipt of which is hereby acknowledged licence is granted to you............ to sell............. otherwise than on prescription on your premises in.............. street, in the town of........... in the district of.......... during the year ending the 31st March 20 subject to the following conditions namely:-Conditions
