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State of Madhya Pradesh - Section
Section 19 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
19. Possession by approved medical practitioner.
- An approved medical practitioner may possess for his use, in the exercise of his profession, manufactured drugs other than prepared opium in quantities not exceeding in the aggregate those specified below :-| Description of Drugs | Quantity | |
| (1) | (2) | |
| (i) | Cocaine | 14,175 Mgs. |
| (ii) | Medicinal hemp | 2,83,500 Mgs. |
| (iii) | Medicinal Opium | 2,83,500 Mgs. |
| (iv) | Morphine, diacetyl-morphine and admixtures ofalkaloids of these drugs. | 7,700 Mgs. of pure drugs or 2,26,800 Mgs. of thesedrugs in all forms of admixture of alkaloids. |
| (v) | Pethidine Hydrochloride | 72,00 Mgs. |