Section 49A in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
49A. [ [Inserted by Notification No. (50)-B-1-70-99-CTD-V, dated 15-10-1999.]
No agent or servant shall be appointed by any licensee for the management of any licence or operations connected therewith, without previous approval of the District Excise Officer.]
