Section 37Q(4) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(4)The applicant, before obtaining poppy straw as provided in sub-rule (3) shall, execute a bond to the satisfaction of the District Excise Officer concerned that the poppy straw' applied for shall be utilised for the purpose mentioned in his application submitted to the Excise Commissioner under sub-rule (1). District Excise Officer may obtain security as he may deem fit. In case of misuse of poppy straw applicant shall be prosecuted as if he had unauthorised possession of poppy straw. Amount deposited as security shall also stand as forfeited to the State Government.
