Section 59 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
59.
In the case of preparations and admixtures containing ganja (which are not manufactured drugs under the Act), the bottles, phials, packages or other containers of such preparations and admixtures or the labels affixed to them shall plainly exhibit -(a)the actual quantity of ganja present in each such bottle, phial, package or container, or(b)sufficient particulars thereof to admit of the ready calculation of such quantity.
