Section 75 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
75.
(1)No approved practitioner shall import inter-State, export interstate or transport opium derivatives, medicinal hemp and 1-methyl-i-phenyl-piperidine-4-carboxilic acid ethyl ester (in the form of the hydrochloride, known under the name of Donlatin, Demerol, Pethidine, Isonizecain, etc.) and its salts except in such quantities as he may lawfully possess under sub-rule (1) of rule 68.(2)No practitioner shall, without a licence in Form NDPS-2 hereto annexed or a special permit in Form NDPS-3 hereto annexed, import interstate, export inter-State or transport coca derivatives containing not more than 1,300 milligrammes of cocaine for use in his practice, provided that no such export inter-State or transport shall be made for sale.
