Section 47H(c) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(c)On receipt of the consignment, the recognised medical institution shall enter the quantity received with date in all the copies of the consignment note, retain the original consignment note, send the duplicate to the supplier, triplicate to the Drug Controller, the quadruplicate to the Drug Controller of the State (in case the consignment originated outside M.P.) in which the supplier is located and the quintuplicate to the Narcotics Commissioner of India.
