Section 47G in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
47G. Supplementary estimates.
- If the requirement of the recognised medical institution exceeds the annual estimate approved by the Drug Controller, the recognised medical institution may send a supplementary estimate at any time to the Drug Controller which shall be considered and dealt with by the Drug Controller in the same manner as prescribed for the annual estimates.
