Section 37G(3) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(3)On receipt of an application under sub-rule (2), the licensing authority or any officer authorised by it in this behalf may issue to the licensee an export inter-state pass in Form P.S. IV for the quantity mentioned in the import inter-state pass or No Objection Certificate produced by him under sub-rule (2) which shall accompany the consignment and it shall not be opened during transit.[(3-a) No export pass in Form P.S. IV shall be issued unless the P.S. II licensee deposits export fee in advance at rate of Rs. 10/- per kilogram for the poppy straw being exported either in uncrushed or crushcd/powered form.] [[Substituted by Notification No. (25)-B-1-1-05-2-V, dated 31-3-2000. In Chhattisgarh it is as under:'(3-a) No export pass in Form P.S. IV shall be issued unles the P.S. II licensee deposits export fee in advance at the rate of Rs. 7.50 per kilogram in case the poppy-straw being exported is in powered or crushed form and at the rate of Rs. 5 per kilogram if it is not in powered/crushed form.']]
