Section 33 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
33.
No railway administration shall -(a)receive or convey opium or medicine containing opium which is not covered and accompanied by transport pass from an officer duly empowered in this behalf, or(b)convey opium or medicine containing opium otherwise than -(i)direct and in custody of a railway official up to the station at which the opium or medicine containing opium should leave the railway, and(ii)according to the route prescribed in such pass.
