Section 10 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
10.
(1)Save as provided in rule 9, any person desiring to transport poppy straws in excess of the quantity mentioned in rule 3 shall make an application to the authorised officer for a pass in that behalf.(2)An application for a pass shall contain the following particulars, that is to say -(i)the name and address of the applicant;(ii)the number of the licence for sale or the permit for possession, of poppy straws held by the applicant;(iii)the quantity of poppy straws to be transported;(iv)the place from which poppy straws are to be transported;(v)the place to which poppy straws are to be transported:(vi)the route by which the poppy straws will be transported;(vii)the name and address of the person from whom poppy straws will be obtained;(viii)the period for which the pass is required to be valid;(3)On receipt of an application under sub-rule (1), the authorised officer shall make such inquiries as he deems fit and if he is satisfied that there is no objection to grant the pass applied for, he may grant the applicant a pass in Form Poppy-5.Export from India
