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State of Madhya Pradesh - Section
Section 6 in The M.P. Dangerous Drugs Rules, 1959
6. Possession by approved medical practitioner.
- An approved medical practitioner may possess for his use, in the exercise of his profession, manufactured drugs other than prepared opium in quantities not exceeding in the aggregate those specified below :| Description of drugs | Quantity | ||
| (1) | (2) | ||
| (i) [ | Cocaine............ | [14,175] [Substituted by Notification No. 1031-1539-1-SR, dated 23-3-1963.]Mgs. | |
| (ii) | Medical hemp........... | [283,500] [Substituted by Notification No. 1031-1539-1-SR, dated 23-3-1963.]Mgs. | |
| (iii) | Medicinal opium......... | [283,500] [Substituted by Notification No. 1031-1539-1-SR, dated 23-3-1963.]Mgs | |
| (iv) | Morphine, diacetyl morphine and admixtures of alkaloids ofthese drugs. | [7,700] [Substituted by Notification No. 1031-1539-1-SR, dated 23-3-1963.]Mgs. of pure drugs or[226,800] [Substituted by Notification No. 1031-1539-1-SR, dated 23-3-1963.]Mgs. of these drugs inall forms of admixture of alkaloids. | |
| (v) | Pethidine Hydrochloride.......... | [72,000] [Substituted by Notification No. 1031-1539-1-SR, dated 23-3-1963.]Mgs. | |
| (vi) [ [Inserted by Notification No. 1226-372-SR, dated 23-4-1969.] | Metdadone]........... | 1 Gram] |