Section 56 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
56.
(1)Where ganja or medicine containing ganja is transported from one district to another, the transporter not being railway administration shall, on arrival of the packages of ganja or medicine containing ganja at their destination, present them together with the pass covering such transport for examination to the Collector or any officer duly authorised in that behalf.(2)If after examination of the packages, the Collector or authorised officer under sub-rule (1), is satisfied that the packages have not been tampered within transit, and that the number of packages and their weight correspond with the number of packages and their weight specified in the pass, the packages together with the pass will be handed over to the transporter. If the Collector or authorised officer is not satisfied, the packages shall be detained and dealt with according to the orders of the Commissioner of Prohibition and Excise.Miscellaneous
