Section 37O(2) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(2)On receipt of an application under sub-rule (1) the District Excise Officer shall make such enquiry as he deems necessary and if he is satisfied that there is no objection to grant the permit applied for, he may grant the applicant a permit in Form P.S. VII on payment of a fee of Rs. 12 per financial year or part thereof provided that no such permit shall be granted :-(a)except on the production of a certificate in Form P.S. VIII issued by a Medical Officer in the manner provided in Rule 37-P;(b)to a person under the age of 21 years;(c)[ To a person who was not holding any similar permit or registration card for poppy-straw immediately prior to the date of application in any part of India.] [[Substituted by Notification No. (33)-B-1-130-2001-CTD-5, dated 28-9-2001. Prior to substitution it was as under:'(c) to a person who was holding any similar permit or registration card for poppy straw immediately prior to the date of application in any part of India.']](d)to a person who so applied for a permit alongwith Medical Certificate after 60 days of the issue of medical certificate.
