Section 37D in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
37D. [ Sale of poppy straw. [Substituted by Notification No. (34)-B-1-58-96-CTD-V, dated 29-8-1996.]
- (i) No person shall sell poppy straw except under a wholesale licence granted in Form P.S. II and P.S. II-A or a retail sale licence in Form P.S. Ill for Medical or Scientific purposes.(ii)[ Omitted](iii)Notwithstanding anything contained in sub-rule (1) and (2) a cultivator licensed under rules framed under Section 9 of the Act may, during the period from the [1st April to 30th of September] [Substituted by Notification No. (22)-B-1-36-2002-CT-V, dated 19-8-2002 for '1st April to 31st of July'.], without licence, possess and/or sell poppy straw directly relatable to the crop produced by him to a person holding licence in Form P.S. II [in the district in which his cultivated area is situated] [Substituted by Notification No. (14) B-1-95-98-CTV, dated 26-3-1999.] or destroy by burning within the said period the poppy straw in his possession] :[Provided that for the year 2005-2006 this period shall be from 1st April 2005 to 31st October 2006 only for Mandsour District.] [Inserted by Notification No. (16)-B-1-69-2005-2-V, dated 13-3-2006.]
