Section 37R in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
37R. Renewal of Licence/Permit.
(1)A licence or permit once granted under this chapter and not cancelled under these rules may on application be renewed by the Licensing Authority on payment of fees specified for licence/permit under this chapter. An application for renewal of such licence shall be made before the 15th March each year.(2)If a licence/permit is defaced or lost or destroyed the Licensing Authority, after making such enquiry as it deems necessary, may issue a duplicating licence/permit on payment of a Fee of Rs. Five.
