Section 79 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
79.
No licensed dealer in manufactured drugs shall, unless permitted by the Licensing Authority, import inter-State medicinal opium from the Ghazipur Factory (hereinafter referred to as "the factory"). Such import inter-State shall be permitted subject to the following conditions :-(1)Every application by the licensed dealer for the supply of medicinal opium shall be sent to the Licensing Authority.(2)The stock in hand on the date of application shall be stated and the quantity of opium applied for shall not be more than sufficient for six month's manufacture, subject however, to the minimum of 2.5 kilograms prescribed in condition (9) for individual indents.(3)The purposes for which the medicinal opium is required shall be specified in the application.(4)An intimation of the despatch of each consignment shall be sent by the Superintendent of the Factory to the Licensing Authority who shall make arrangements for its examination on arrival by a responsible officer not below the rank of an Inspector of Food and Drug Administration.(5)A complete record of the quantity of medicinal opium received and used for each preparation, with the amount of each product manufactured and its morphine contents shall be maintained in such manner as the Licensing Authority may prescribe. Such record shall be periodically examined by the Inspector and shall also be open to inspection by any officer not below the rank of an Inspector of Food and Drug Administration.(6)Every consignment on arrival shall be examined by the officer referred to in condition (4) and immediately brought to account in the form prescribed in condition (5), No part of the medicinal opium shall be medicated except in the presence of such officer, who shall witness -(a)in the case of liquid extracts or tinctures the beginning of the panning in the evaporators or the addition of the solvent in the percolators;(b)in the case of mixtures the thorough admixture of the medicinal opium with other drugs.Two clear days notice shall be given to such officer of any medication of medicinal opium.(7)No medicinal opium shall under any circumstances be sold or shall be allowed to be removed from the premises of the person to whom it has been issued, otherwise than as a part of a manufactured medicinal preparation, and no medicinal opium shall be used for purposes other than those specified in the application.(8)It shall be competent for the State Government to supply medicinal opium to such persons as it deems fit.(9)The limit of the amount of medicinal opium to be supplied to any person in any calendar year shall be 200 kgs. and individual indents shall not be for less than 2.5 kgs. or more than 50 kgs. at a time except in case of special urgency.
