Section 68(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(2)No approved practitioner shall, for the purpose of sale, possess any quantity of coca derivaties :Provided that, such practitioner may under a special permit granted in this behalf by the Licensing Authority in Form NDPS-3 hereto annexed, possess for use in his practice coca derivatives containing not more than 4 grams of cocaine in the aggregate ;Provided further that, the Licensing Authority may authorise any such practitioner to possess as aforesaid a larger quantity of coca derivatives containing not more than 8 grams of cocaine.
