Section 8(2) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(2)A licensed druggist or an approved Medical Practitioner holding a Licence in Form O.P. 1 may import or transport preparations containing opium by inland post subject to the following conditions,-(a)Only the parcel post shall be used;(b)The parcel shall be insured;(c)The parcel shall be covered by a pass in Form O.P. 5 granted by an officer duly authorised;(d)The parcel shall be accompanied by a declaration stating the name of the consignee and consignor, the contents of the parcel in detail, the number and date of the pass covering the transmission, the number and date of the licences held by the consignee and consignor, and such other particulars as may be required from time to time by the Excise Commissioner;(e)The consignee shall show distinctly in his account books the name of the consignor and the quantity of drugs sent to him from time to time by post.
