Section 47D(b) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(b)The designated medical practitioner or the over-all-in- charge, as the case may be, shall-(i)endeavour to ensure that the stock of morphine is adequate for patients needs;(ii)maintain adequate security over stock of morphine;(iii)maintain a record of all receipts and disbursements of morphine in Form M-2 and;(iv)ensure that estimates and other relevant information required to be sent by the recognised medical institution under this chapter are sent to the authorities concerned.
