Section 47C(2) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(2)If it comes to the notice of the Drug Controller of Madhya Pradesh that morphine obtained by recognised institution was supplied for non-medical use or that any of the rules under this Chapter is not complied with, the Drug Controller may, for reasons to be recorded in writing, revoke the recognition accorded under these rules.
