Section 2 in The Rules for Regulating the Use and Consumption of Ganja in a Prohibited Area, 1966
2.
They shall come into force in the areas in which the Madhya Pradesh Prohibition Act, 1938 (VII of 1938), is in force except in the Katni-Murwara Tahsil of Jabalpur District from the date of notification.Definitions. - In these rules -(a)"Act" means the Madhya Pradesh Excise Act, 1915;(b)"Approved Medical Practitioner" means the Civil Surgeon or the District Medical Officer of the District.Permits
