Section 3(2) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(2)On receipt of an application under sub-rule (1) the Collector shall make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the licence applied for lie may grant the applicant a licence in Form O.P. 1 on payment of a fee of Registration.
