Section 35(2) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(2)If any of the articles are certified by such officer to be fit for the use the Collector may allow them to be sold to any person authorised to possess them under these rules or under any rules for the time being in force in any part of India. The Collector may require any licensed vendor or druggist to purchase at such price as the Collector may direct any quantity of such articles not exceeding such quantity as the Collector may determine to be ordinarily saleable in two months.
