Section 77(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(1)No person unless he is authorised in this behalf by the Licensing Authority by an order made under sub-rule (1) of rule 91 shall import inter-State or transport opium derivatives or medicinal hemp and not exceeding such quantity and otherwise than in such manner as may be specified in such order, on an indent countersigned by the Chief Medical Officer. Civil Surgeon or the Superintendent of the Government Veterinary Institute.
