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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(6) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(6)Every consignment on arrival shall be examined by the officer referred to in condition (4) and immediately brought to account in the form prescribed in condition (5), No part of the medicinal opium shall be medicated except in the presence of such officer, who shall witness -
(a)in the case of liquid extracts or tinctures the beginning of the panning in the evaporators or the addition of the solvent in the percolators;
(b)in the case of mixtures the thorough admixture of the medicinal opium with other drugs.
Two clear days notice shall be given to such officer of any medication of medicinal opium.