Section 8 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
8.
(1)Any person desiring to export inter-State poppy straws in excess of 450 grams shall make an application to the authorised officer for a pass in that behalf, and shall alongwith the application forward an import inter-State pass or a no-objection certificate issued by the Chief Excise Authority of the State to which the poppy straws are to be exported.(2)An application for a pass shall contain the following particulars, that is to say -(i)the name and address of the exporter:(ii)the number of the licence for sale, or the permit for possession, of poppy straws held by the applicant;(iii)the quantity of poppy straws to be exported;(iv)the place for which the poppy straws are to be exported;(v)the place to which the poppy straws are to be exported;(vi)the name and address of the person to whom the poppy Straws are to be exported;(vii)the route by which the poppy straws will be exported;(viii)the period for which the pass is required to be valid;(ix)the number and date of the import inter-State pass or no-objection certificate granted by the Chief Excise Authority of the State to which the poppy straws are to be exported.(3)On receipt of an application under sub-rule (1), the authorised officer shall make such inquiries as he deems necessary, and if he is satisfied that there is no objection to grant the pass applied for, he may grant the applicant a pass in Form Poppy-4.Transport
