[Cites 0, Cited by 0]
[Entire Act]
State of Madhya Pradesh - Section
Section 27 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
27. Transport.
- A licence for the transport of coca leaf and manufactured drugs other than prepared opium within the limit of possession authorised may be granted by the following authorities :-| Cases in which licence may be granted | Authority granting the licence | |
| (1) | (2) | |
| (i) | For supplies required for hospitals,dispensaries and veterinary dispensaries working under Governmentsupervision, subsidized dispensaries and railway hospitals anddispensaries. | The indent shall be counter-signed by theDirector of Health Services, Director of Veterinary Services,District Surgeon of the Railway Administration concerned as thecase may be. This indent shall be regarded as a licence. |
| (ii) | Other medical institutions specially authorisedby the Excise Commissioner | The indent shall be counter-signed by the CivilSurgeon of the district and such indent shall be regarded as alicence. |
| (iii) | In all other cases | The Collector of the District. The licence shallbe in Form N.D. 3. |