Section 93(3) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(3)No licence under sub-rule (1) shall be granted for a period extending beyond 31st December next following the date of the commencement of the licence :Provided that, a licence in Form NDPS-2, may be granted or renewed to an approved practitioner for a period not exceeding three years at a time but in no case shall the period extend beyond 31st December of the third year from the date of the commencement of licence :Provided further that, the holder of a licence shall have to abide by the provisions of the Act and the rules made thereunder and the conditions of the licence and also by such other conditions of the licence as may be prescribed by the State Government during the currency of the licence and shall give an undertaking to that effect.
