Section 37S(d) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(d)In case of any deficiency in excess of the limit prescribed under sub-rule (b) or (c) above, the licensing authority may impose penally at a rate not exceeding Rs. Ten per kilogram on such excess wastages. In addition, he may cancel the licence or compound the breach of these sub-rules in lieu of such cancellation.]
