Section 37J in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
37J. Bonds for performance of conditions of licence.
(1)It shall be in the discretion of the licensing authority to refuse to grant a licence under this Chapter to any person until such person shall have given a bond for the due performance of the conditions subject to which it is proposed that such licence shall be granted binding himself in the event of his committing a breach of any of such conditions or causing or permitting any such breach to be committed or in the event of his abandoning the business connected with the such licence before the expiry of the term for which such licence may be granted, to pay such compensation not exceeding the amount named in the bond as the District Excise Officer may fix.(2)The payment of compensation under sub-rule (1) shall not operate as a bar to or otherwise affect any other proceeding which may lawfully be taken against the licensee in respect of the infringement of the conditions of this licence.
