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State of Madhya Pradesh - Section

Section 10 in The M.P. Dangerous Drugs Rules, 1959

10. Import by others.

(1)In the following cases coca leaf and manufactured drugs other than prepared opium may be imported into the State only under a licence to be obtained for each consignment separately from the following authorities :-
Cases in which licence may be granted Authority granting the licence
(1) (2)
(i) For supplies required for hospitals, dispensaries andveterinary dispensaries working under Government Supervision,subsidized dispensaries, and railway hospitals and dispensaries. The indent shall be countersigned by the Director of HealthServices, Director of Veterinary Services, the District Surgeonor of the Railway Administration concerned as the case may be.This indent shall be regarded as a licence.
(ii) Other medical institutions specially authorised by theExcise Commissioner. The indent shall be countersigned by the Civil Surgeon of thedistrict and such indent shall be regarded as a licence.
(iii) In all other cases. The Collector of the district. The licence shall be in FormD.D.R. 3.
(2)The importer shall give intimation of the arrival of the consignment to the District Excise Officer and present the consignment to him or to an officer deputed by him for examination together with the import licence received by the importer.
(3)The Collector shall send the copy of import licence received by him to the District Excise Officer who shall personally or through an officer subordinate to him check the consignment and see that it tallies with the import certificate granted.