Section 58(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(1)The bulk of consignment of ganja or medicine containing ganja in transit in the course of importation or exportation shall not be broken and any Revenue Officer, not below the rank of a Tahasildar or an officer of the Food and Drug Administration not below the rank of Inspector or any Inspector or Sub-Inspector of Prohibition and Excise or any Head Constable in the Police Force may at any time examine such consignment.
