Section 7 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
7. Import inter-State, Export inter-State or transport.
(1)Subject to the provisions of sub-rule (2) no person shall import Inter-State/export Inter-State or transport opium except under a pass in Form O.P. 5 granted by the Excise Commissioner.(2)No approved Medical Practitioner holding a licence in Form O.P. 1 or licensed druggist shall import Inter-State or Transport preparations containing opium except for Medical purposes and in such quantities as he is authorised to possess, under a Pass in Form O.P. 5 to be granted by the Collector.
