Section 81 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
81.
No person, unless he is authorised in this behalf by the [Controlling Authority] [These words were substituted for the words 'Commissioner, Food and Drug Administration' by G. N. of 17.1.1991.] by special order made under rule 92 shall export inter-State opium derivatives or medicinal hemp exceeding such quantity and otherwise than in such manner as may be specified in such order.
