Section 37Q in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
37Q. Poppy Straw for Scientific Purpose.
(1)Any person, who is a research scholar of a recognised University or an approved Medical Practitioner or Vaidyas, and not disqualified as per provisions under sub-rule (3) of Rule 37-E may apply to the Excise Commissioner for the issue of poppy straw, required for scientific purpose. He will submit his application mentioning his name, father's name, age, place of residence, profession, if any, purpose for and quantity in which poppy straw is required.(2)On receipt of such application the Excise Commissioner shall make such enquiries as he may deem necessary.(3)If the Excise Commissioner is satisfied regarding the genuineness of the requirement and purpose for which poppy straw is desired, he shall allow the applicant to obtain poppy straw, from the licensee holding licence if Form P.S. Ill of the District where the applicant resides.(4)The applicant, before obtaining poppy straw as provided in sub-rule (3) shall, execute a bond to the satisfaction of the District Excise Officer concerned that the poppy straw' applied for shall be utilised for the purpose mentioned in his application submitted to the Excise Commissioner under sub-rule (1). District Excise Officer may obtain security as he may deem fit. In case of misuse of poppy straw applicant shall be prosecuted as if he had unauthorised possession of poppy straw. Amount deposited as security shall also stand as forfeited to the State Government.
