Section 37T(3) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(3)In case of any deficiency in excess of the limits prescribed under sub-rule (1) the licensing authority may impose penalty at a rate not exceeding rupees ten per kilogram on such excess storage loss. In addition, he may also cancel the licence or compound the breach of sub-rule (1) in lieu of such cancellation.]
