Section 5(5) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(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.
