Section 5 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
5. Permit to person addicted.
(1)Any person addicted to consuming opium and requiring opium for medical purposes shall make an application to the Collector or any other Officer authorised by him in this behalf for registration of his name stating the following particulars, namely :-(a)Name of the Applicant with his/her father's/husband's name;(b)Caste, age and occupation of the applicant;(c)Residential address of the applicant;(d)Period for which the applicant has been using or consuming opium and the source from which opium in the past was obtained;(e)For what ailment, etc. the applicant was consuming Opium;(f)Ware house, Treasury or sub-treasury from which the applicant desires to have supply of opium;(g)Quantity of opium required for a month's consumption.(2)On receipt of an application the Collector or authorised officer shall make such enquiries as he deems necessary and if he is satisfied that there is no objection to register the name of the applicant he shall register his name in the Register of Opium Addicts, to be maintained in Form O.P. 3. The applicant shall then be directed to approach the Medical Authority to obtain the permit.(3)The medical authority shall examine the applicant directed to it for obtaining the permit by the Collector or the authorised officer.(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.(5)A permit in Form O.P. 4 shall be granted in respect of such quantity of opium as may be fixed by the medical authority. The aggregate quantity that can be brought in a month shall not exceed 5 Grams of opium and this quantity shall automatically be reduced by ⅛ every quarter subject to the minimum of ⅛ Grams every three months :Provided that a permit shall not be granted to any person for a quantity of opium greater than that which he was getting under his permit, registration card or ration card, if any immediately prior to the date of the commencement of these rules or where no such permit registration card or ration card was necessary for the possession of opium for personal consumption or use for a quantity greater than that which he was in the opinion of the Medical Authority consuming immediately prior to the date of the commencement of these rules;Provided further that where the Medical Authority feels that a restoration or increase in the aggregate to the quantity that can be brought in a month is necessary the case shall be referred to a Medical Board constituted for the purpose by the State Government.(6)No fee shall be charged by the Medical Authority for examining the applicant.(7)The Excise Officer shall be authorised to make surprise check of the quantity of opium issued to and possessed by the individual permit holder so as to prevent misuse of the supplies made to him. The permit holder shall produce, on demand, by any Excise Officer the permit and all the stock of opium in his possession and afford all facilities required for such check.
