Section 53 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
53.
(1)Any person desiring to export inter-State medicines containing ganja shall make an application to the Collector or authorised officer in that behalf and shall along with the application forward an import pass or a no-objection certificate from the Chief Excise Authority of the place to which such medicines are to be exported.(2)On receipt of an application under sub-rule (1), the Collector or authorised officer shall make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the pass applied for, he may grant applicant a pass in Form J.Transport
