Section 4th in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
4th. Part (To be mailed to the officer who issued the No Objection Certificate)
Shri ........ holding a licence in Form P.S. II/P.S. III in.......... district is permitted to transport............... quintals of poppy-straw from Shri............... cultivator of...........village (licensed to grow opium)/P.S. II/P.S. II-A licensee of this district on a payment of Rs.................. challen No. ............ Date ............. as duty/transport fee. This permit shall be valid upto........... The consignment shall be transported direct to his licensed premises.District Excise Officer, ................... M.P][Form P.S. V] [Inserted by Notification No. (14)-B-1 -95-98-CTV, dated 26-3-1999.](See Rule 37-H-6)No Objection CertificateNo................
