Section 82 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
82.
No person shall, without an authorisation granted to him under these rules for the transport of manufactured drugs, transport such drug exceeding such quantity and otherwise than in such manner as may be specified in such authorisation :Provided that, an approved practitioner holding a licence in Form NDPS-2 may, without such authorization, transport otherwise than by rail or post manufactured drugs in quantities not exceeding those specified in condition 1 of his licence.
