Section 25 in The M.P. Dangerous Drugs Rules, 1959
25.
The provisions of these rules shall not apply to the importation, exportation, transport, possession or sale of codeine, dionin and their respective salts, unless the quantity involved in any transaction or possessed at any one time exceeds [450 grammes] [Substituted by Notification No. 3236-1436-V-SR, dated 25-10-1963.].
