Section 27 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
27.
Subject to the provisions of rule 25, no opium for the purposes of sale at a depot established under rule 24 shall be imported by railway or by Insured Postal Parcel :Provided that, a person holding licence in Form O. P. I or O. P. II or O. P. II-A may, under a pass granted under rule 28, import inter-State medicines containing opium from any other State in India.
