Section 28 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
28. Transmission by post.
- Import Inter-state Export Inter-state or transport of coca leaf and manufactured drugs other than prepared opium by inland post is prohibited, except by licensed druggist and licensed vendors and shall be subject to the following conditions :-(i)Only the parcel post shall be used.(ii)The parcel shall be insured.(iii)The parcel shall be covered by licence granted by officers duly authorised.(iv)The parcel shall be accompanied by a declaration stating the names of the consignee and consignor the contents of the parcel in detail, the number and date of the licence covering the transmission the number and date of the licence held by the consignee and consignor and such other particulars as may be required, from time to time, by the Excise Commissioner; and(v)The consignee shall show, distinctly in his account books the name of the consignor and the quantity of articles sent to him from time to time by post.
