Section 51(2) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(2)Notwithstanding such repeal, anything done or any action taken or purported to have been done or taken under any of the rules repealed by sub-rule (1) shall in so far as it is not inconsistent with provisions of the Act or rules made thereunder, be deemed to have been done or taken under the corresponding provisions of the Act or rules made thereunder.Form O.P. I[See Rule 3 (2)]Licence for the Possession and Sale of Medicines Containing Opium on PrescriptionLicence is hereby granted under and subject to the provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985 (No. 61 of 1985) and the rules made thereunder to Shri/Shrimati/Ku .............. (hereinafter called the licensee) on payment of licence fee of Rs. 10 authorising him/her to possess and sell medicines containing opium at his dispensary situated at the tehsil of......... in the district of subject to the following conditions, namely :-Conditions
