Section 37G(5) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(5)[ Poppy straw, whether in Powered/Crushed form or otherwise, shall be exported by P.S. II licensee only in standard gunny bags each containing such quantity as may be specified by the excise Commissioner for this purpose.] [Inserted by Notification No. (10)-B-1-127-99-CTD-V, dated 17-2 2000.][37H. Transport. - (1) Transport of poppy straw shall be carried out under the authority of a pass in Form P.S. V provided that an addict holding a permit in Form P.S. VII, or P.S. X or a person having permission of Excise Commissioner in accordance with sub-rule (3) of Rule 37-Q may transport poppy-straw to the extent mentioned in such permit or permission without a pass. Such a pass shall also not be required for transporting poppy-straw by a cultivator licensed under rules framed under Section 9 of the Act from the place of cultivation to the place of storage during the period from the first of April to 31st of July.
