Section 5(4) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(4)The medical authority shall after examining the applicant and after taking into consideration the age, weight, general health. Medical history, illness, disease, symptoms, disorder and period of addiction to the use of opium and any such measure as it deems fit for weaning the addict or relieving his pain in case of disease, record its opinion as to whether the applicant is required to use or consume opium and grant a permit to the applicant in Form O.P. 4 on payment of a fee of Rupees Two.
