Section 35 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
35. Disposal of drugs deposited on cancellation of licence.
- The Collector shall, if necessary cause all coca leaf and manufactured drugs other than prepared opium delivered to him under Rule 34 to be examined by the Chemical examination or by such other officer as the Excise Commissioner may direct.(2)If any of the articles are certified by such officer to be fit for the use the Collector may allow them to be sold to any person authorised to possess them under these rules or under any rules for the time being in force in any part of India. The Collector may require any licensed vendor or druggist to purchase at such price as the Collector may direct any quantity of such articles not exceeding such quantity as the Collector may determine to be ordinarily saleable in two months.(3)If the articles are certified to be unfit for use the whole of the stock, or if the quantity is unreasonably large the excess may be destroyed under the order of the Collector. The person delivering the articles shall not be entitled to any compensation for any loss suffered in consequence of action taken under this rule.
