Section 7 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
7.
(1)Any person desiring to import inter-State poppy straws in excess of 450 grams 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 importer;(ii)the number of the licence for sale, or of the permit for possession, of poppy straws held by the applicant;(iii)the quantity of poppy straws allowed to be possessed or stocked for sale under the permit or licence, as the case may be;(iv)the quantity of poppy straws to be imported;(v)the place from which the poppy straws are to be imported;(vi)the place where the poppy straws are to be imported;(vii)the route by which the poppy straws will be imported;(viii)the name and address of the person from whom poppy straws are to be imported;(ix)the purpose for which the poppy straws are to be imported;(x)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 necessary, 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-3.
